Section 35 in The Bihar Co-operative Societies Rules, 1959
35. Imposition of fine.
- Where the bye-laws of a society empower the managing committee to impose a fine on a member, the fine shall not exceed twenty five rupees and its recovery shall be subject to confirmation by the general meeting:Provided that if, in the opinion of the Managing Committee the circumstances of a case justify the imposition of a fine exceeding twenty five rupees, the Managing Committee shall report the case to the general meeting and if the general meeting decides to impose a fine exceeding twenty five rupees, its decision shall be forwarded to the Registrar who may confirm, reduce, or remit the fine.Change of Liability, Amalgamation and Division of Societies
