Section 121 in The Goa Co-operative Societies Act, 2001
121. Contempt of [* * *] [The words 'Co-operative Authority and' omitted by the Goa Co-operative Societies (Amendment) Act, 2009.] of Co-operative Tribunal.
(1)If any person-(a)when ordered by a [* * *] [The words 'Co-operative Authority and' omitted by the Goa Co-operative Societies (Amendment) Act, 2009.] the Co-operative Tribunal to produce or deliver up any document or to furnish information, being legally bound so to do, intentionally omits to do so; or(b)when required by a [* * *] [The words 'Co-operative Authority and' omitted by the Goa Co-operative Societies (Amendment) Act, 2009.] Tribunal to bind himself by an oath or affirmation to state the truth, refuses to do so;(c)being legally bound to state the truth on any subject to a [* * *] [The words 'Co-operative Authority and' omitted by the Goa Co-operative Societies (Amendment) Act, 2009.] Tribunal, refuses to answer any question demanded of him touching such subject by the [* * *] [The words 'Co-operative Authority and' omitted by the Goa Co-operative Societies (Amendment) Act, 2009.] Tribunal; or(d)intentionally offers any insult or causes any interruption to a Tribunal at any stage of its judicial proceeding, he shall, on conviction, be punished with imprisonment for a term which may extend to six months, or with fine which may extend to one thousand rupees, or with both.(2)If any person refuses to sign any statement made by him when required to do so by a [* * *] [The words 'Co-operative Authority or' omitted by the Goa Co-operative Societies (Amendment) Act, 2009.] or the Co-operative tribunal, he shall, on conviction, be punished with imprisonment for a term which may extend to three months, or with fine which may extend to five hundred rupees, or with both.(3)If any offence under sub-sections (1) or (2) is committed in the view or presence of a [* * *] [The words 'Co-operative Authority or' omitted by the Goa Co-operative Societies (Amendment) Act, 2009.] Tribunal concerned, the said [* * *] [The words 'Co-operative Authority or' omitted by the Goa Co-operative Societies (Amendment) Act, 2009.] tribunal may, after recording the facts constituting the offence and the statement of the accused as provided in the Code of Criminal Procedure, 1973 (II of 1974), forward the case to a Magistrate having jurisdiction to try the same, and may require security to be given for the appearance of the accused person before such Magistrate or, if sufficient security is not given, shall forward such person in custody to such Magistrate. The Magistrate to whom any case is so forwarded shall proceed to hear the complaint against the accused person in the manner provided in the Code of Criminal Procedure, 1973 (II of 1974).(4)If any person commits any act or publishes any writing which is calculated to improperly influence a [* * *] [The words 'Co-operative Authority or' omitted by the Goa Co-operative Societies (Amendment) Act, 2009.] the Co-operative Tribunal to bring any such [* * *] [The words 'Co-operative Authority or' omitted by the Goa Co-operative Societies (Amendment) Act, 2009.] Tribunal into disrepute or contempt or to lower its or his authority, or to interfere with the lawful process of the [said Tribunal] [Substituted by the Goa Co-operative Societies (Amendment) Act, 2009.] , such person shall be deemed to be guilty of contempt of the [said Tribunal] [Substituted by the Goa Co-operative Societies (Amendment) Act, 2009.].(5)In the case of contempt of itself, the Co-operative Tribunal shall record the facts constituting such contempt, and make a report in that behalf to the High Court.(6)[omitted] [Omitted by the Goa Co-operative Societies (Amendment) Act, 2009.](7)When any intimation or report in respect of any contempt is received by the High Court under sub-section (5) or(8)The High Court shall deal with such contempt as if it were contempt of itself, and shall have and exercise in respect of it the same jurisdiction, powers and authority in accordance with the same procedure and practice as it has and exercises in respect of contempt of itself.Chapter-XIV Miscellaneous
