Section 123A in The Goa Co-operative Societies Act, 2001
123A. [ Handing over records and property to new Chairman on election. [Inserted by the Goa Co-operative Societies (Amendment) Act, 2009.]
(1)On the election of a new Board of Directors and its Chairman, the retiring Chairman in whose place the new Chairman is elected, shall hand over charge of the office and all papers and property, if any, of the society in his possession or any officer thereof, to the new Chairman of the Board of Directors.(2)If the retiring Chairman fails or refuses to hand over charge, or to hand over the papers and property of the society as aforesaid, the Registrar, or any person authorised by him in this behalf, may, by order in writing, direct him to forthwith handover such charge and property.(3)If the retiring Chairman to whom a direction has been issued as aforesaid does not comply with such direction, he shall, on conviction, be punished with simple imprisonment which may extend to one month, or with fine which may extend to five thousand rupees, or with both and the Registrar may, on the retiring Chairman's failure to comply with such direction, take may order for seizing the records and property and handing it over to the new Chairman.] [Existing provisions of section 92B numbered as sub-section (1) thereof and after sub-section (1) as so numbered, the sub-sections (2),(3) inserted by the Goa Co-operative Societies (Amendment) Act, 2009.]
