Section 71(1) in Sikkim Co-Operative Societies Act, 1978
(1)Where in the course of an audit under section 64 or an enquiry under section 66 or an inspection' under section 65, or section 67, it is brought to the notice of the Registrar that a paid officer or employee of' the society has committed or has been otherwise responsible for misappropriation, breach of trust or other offence, in relation to the society, the' Registrar may, if he is satisfied that there is prima facie evidence against such paid officer or employee and the suspension of such paid officer or employee is necessary in the interest of the society, direct the committee of the society, pending the investigation and disposal of the matter, to place or cause to be placed such paid officer or employee under suspension from such date and for such period as may be specified by him.
