Section 106 in Mizoram Cooperative Societies Act, 2006
106. Recovery of dues to co-operatives as arrears of land revenue.
(1)The Registrar based an application made by co-operative far recovery of arrears of any sum advanced by it to any of its members or any co-operative, including co-operative bank, credit co-operative and salary earners co-operative, far the recovery of arrears of its dues as the state government may notify in the official gazette, may after making such inquiry as deemed fit, grant a certificate far recovery of the amount stated therein to be due as arrears of land revenue.(2)[***](3)[***](4)[***](5)[***](6)[***](7)[***](8)[***](9)[***](10)[***](11)[***](12)[***](13)[***](14)[***](15)failure to comply with the provisions of law by employer, directors of co-operative or any other authority;(16)acquirement or abatement in the acquisition of property on which the possession change.(17)[***](18)failure to produce cash balance on demand by board or officers or members or any other authorized person of the co-operative;(19)failure to make available the records for audit, inquiry, inspection by the board or officers or employees of the co-operative;(18)failure to deduct amount from salary of employees for the purpose of meeting claims of the co-operative;(20)failure to pay the amount specified under clause (19), deducted within specified period to the co-operative;(21)failure to communicate decision on the application for admission of members;(22)failure to transfer the interest on the death of members to nominees, legal heirs or representatives;(23)failure to call special general meeting within the specified time period provided under law;(24)division or distribution of funds (other than net profit) belonging to the co-operative in the form of bonus or dividend contrary to the provisions of law;(25)failure to make investment of funds belonging to co-operative as per law or as provided under law;(26)giving loans to non-members and other co-operatives without the approval of Registrar:(27)violation of restrictions imposed on borrowings by co-operative;(28)failure to create contributory provident fund for the benefit of employees;(29)grant of admission to members who are disqualified or cased to be members under law and allowing them to exercise their rights and privileges;(30)exercise of rights of members contrary to the provisions flaw;(31)grant of lease of mortgaged property contrary to the provisions of law; the exercise of right to vote by persons who are ineligible to vote;(32)offences committed by companies are to be deemed as offences committed by the persons in-charge of company, or persons responsible to conduct the business of the company for the commission of offences mentioned above.
