Section 160 in The Gujarat Co-Operative Societies Act, 1961
160. [ Registrar's power to give direction. [Substituted by Gujarat 23 of 1982]
(1)If the Registrar of his own motion or otherwise is satisfied that in public interest or for the purposes of securing the proper implementation of co-operative production and other development programmes approved or undertaken by the State Government or for linking and co-ordinating of co-operative activities such as marketing and credit or securing the proper management of the business of the society generally or preventing the affairs of the society being conducted in a manner detrimental to the interests of the members, or of the depositors or the creditors thereof, it is necessary to issue directions to any class of societies generally or to any society or societies in particular, he may issue directions to them, from time to time, and all societies or the society concerned, as the case may be, shall be bound to comply with such directions.(2)The Registrar may of his own motion or otherwise modify or cancel any directions issued under sub-section (1), and in modifying or cancelling such directions he may impose such conditions as he may deem fit.(3)Where the Registrar is satisfied that any committee or, as the case may be, a general body of any society, whose duty it was to comply with any directions issued or modified as aforesaid, has failed, without any reasonable or sufficient cause, to comply with such directions, the Registrar may exercise the powers conferred on him under subsection (1) of Section 81 or, as the case may be, under sub-section (1) of Section 107.(4)Where the Registrar is satisfied that any person, whose duty it was to comply with any directions issued or modified as aforesaid, has failed without any reasonable or sufficient cause, to comply with such directions, the Registrar may, by an order in writing,-(a)if such failure is committed by a member of the committee of the society in his capacity as a member of such committee, remove him as a member from the committee and appoint any other person as a member of the committee in his place for the remainder of the term of his office;(b)if such failure is committed by a member of the society not falling under clause (a), remove him as a member of the society;(c)if such failure is, committed by an employee of the society, direct the society to remove such employee from employment of the society forthwith and if the society fails, without reasonable or sufficient cause to take action in pursuance of such directions, make an order removing such person from employment of the society and thereupon such person shall be deemed to have been removed by the society :Provided that, before making any order under this sub- section, the Registrar shall give or cause to be given a reasonable opportunity to the person concerned to show' cause against the action proposed to be taken in regard to him.] [Inserted by Gujarat 30 of 1964]
