Section 77(5) in The Gujarat Co-Operative Societies Act, 1961
(5)Where any officer of the society, whose duty it was to call a general meeting within the period specified in sub- section (1) [***] [Deleted 'or, as the case may be, the period extended by the Registrar under that sub-section or to comply with sub-section (2), (3) or (4) fails without reasonable excuse to call such meeting or to comply with sub-section' by Gujarat Act No. 17 of 2013, dated 15.4.2013.] (2), (3) or (4), then-(i)if such officer is a servant of the society, the Registrar may by an order in writing impose on him a penalty of an amount not exceeding one hundred rupees, and(ii)if such officer is not a servant of the society, the Registrar may by an order in writing declare such officer to be disqualified for being an officer or a member of the Committee, of the society or for being elected or appointed to any office of the society, for such period not exceeding three years as he may specify in the order :Provided that before making an order under this sub- section, the Registrar shall give or cause to be given, a reasonable opportunity to the officer to show cause against the action proposed to be taken in regard to him.
