Section 144 in Himachal Pradesh Co-Operative Societies Rules, 1971
144. Recovery or receipt of societies dues by an officer or a member of the society.
(1)Unless otherwise provided in the bye-laws, an officer or a member of the society shall deposit with the society, any cash recovered or received on behalf of the society within a period not exceeding 20 days from the date of such recovery or receipt by him :Provided that for specific reasons the managing committee of the society may relax the above time-limit by a resolution passed in this behalf and approved by the Registrar.(2)Any contravention of sub-rule (1) shall constitute an offence of criminal misappropriation under the Indian Penal Code, 1860.
