Section 111 in Karnataka Co-Operative Societies Act, 1959
111. Cognizance of offences.
(1)No court inferior to that of a Magistrate of the First Class shall try any offence under this Act.(2)[ No prosecution shall be instituted under this Act without the previous sanction of,-(a)The [Director of Co-operative Audit] in respect of matters arising out of audit;(b)the Registrar in respect of other matters.(3)The sanction under sub-section (2) shall not be given,-(i)without giving to the person concerned an opportunity to represent his case;(ii)if the [Director of Co-operative Audit] [Substituted by Act 5 of 1984 w.e.f. 09.01.1984.] or the Registrar, as the case may be is satisfied that the person concerned has acted in good faith.]
