Section 109(4) in Mizoram Cooperative Societies Act, 2006
(4)In the event of punishment prescribed for officers of employees of co-operative under Section 108(2) for the corresponding offences committed under Section 107(2) stand annulled, modified or cancelled either on appeal or revision, such affected officers or employees shall be restored back to the original official position held at the time of conviction for the rest of the service period.
