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[Cites 0, Cited by 1] [Section 140(1)] [Section 140] [Entire Act]

State of West Bengal - Subsection

Section 140(1)(c) in West Bengal Co-operative Societies Act, 2006

(c)mis-appropriated or fraudulently retained any property of the Co-operative society or committed criminal breach of trust or forgery or falsification of the accounts, the Registrar may, after giving such officer an opportunity of being heard, by order in writing require such officer to pay such sum with interest to the assets of the Co-operative society for making good the loss sustained by it in direct consequence of commission or omission specified in this section or to restore such property as the Registrar may think fit and also to pay such sum as the Registrar may fix to meet the cost of any proceeding under this section.