Section 27(2) in The Punjab Co-operative Societies Act, 1961
(2)Where the Registrar, while proceeding to take action under sub-section (1) is of opinion that suspension of the committee or member during the period of proceedings is necessary in the interest of the co-operative society, he may suspend the committee or member, as the case may be, and where the committee is suspended, make such arrangements as he thinks proper for the management of the affairs of the society till the proceedings are completed:Provided that if the committee or member so suspended is to be removed, it or he shall be reinstated and the period of suspension shall count towards its or his term.
