Section 101(2) in Haryana Co-operative Societies Act, 1984
(2)Where an inquiry is made under sub section (1), the Registrar may after giving the person concerned an opportunity of being heard, make an order in writing requiring him to repay or restore the money or property or any part thereof with interest at such rate, or to pay contribution and costs or compensation to such extent as the Registrar may consider just and equitable:[Provided that no surcharge proceedings shall be initiated under this section in respect of any act or omission in respect of a person against whom an inquiry is made except within five years of the date on which such act or omission, was committed. However, any proceedings pending under this section in any Court or before any authority shall continue as if the provisions of the Haryana Co-operative Societies (Amendment) Act, 2006, were not passed.] [Added by Haryana Act No. 19 of 2006.]
