Section 27 in Haryana Co-operative Societies Act, 1984
27. [ Rescinding of resolutions. [Substituted by Act No. 14 of 1986.]
- (1) The Registrar may be order in writing, suspend the resolution of a managing committee or of a sub-committee of a co-operative society if in his opinion the resolution is in excess of the powers conferred by this Act, rules or bye laws or the execution of the resolution will be contrary to the interest of the society or the interest of the members thereof or is likely to cause waste or damage of the funds of the society:[Provided that such suspension shall not exceed a period of six months.](2)When the Registrar makes any order under sub-section (1), he may after giving the committee or sub committee, as the case may be, an opportunity of being heard, rescind such resolution or may order that such resolution may continue in force with or without modification permanently or for such period as he may think fit :Provided that such resolution may be rescinded or modified even if the same could not be suspended because of its having been acted upon:][Provided further that no such proceedings under this section shall be initiated after a period of six years from the date of passing of the resolution. 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.]
