Section 71 in Sikkim Co-Operative Societies Act, 1955
71. Charge and Surcharge.
(1)Where, as the result of an audit under section 55, Or an enquiry under section 6'0 -or an inspection under section 61 or a report made in the course of the winding up of a registered society, it appears to the Registrar that any member, officer or employee, past or present, of the society has at any time-(a)intentionally, whether individually or as an assenting member of any' Managing or other controlling body, made or authorised any payment or granted any loan which is contrary to the provision of this Act or to the rules or bye-laws. or failed to, take ' timely steps to recover any loan at the, due date or if it was being improperly utilized, or(b)was grossly negligent in respect of any loss or deficiency. or(c)failed to bring into account any sum which ought to have been brought into account, or(d)misappropriation or fraudulently retained any property of the society; or(e)committed breach of trust in relation to the society; the Registrar may inquire into the conduct of such' officer or member of the managing or other controlling body.(2)the Registrar may similarly inquire into the conduct relating to the affairs of the society of any member, officer or employee, past or present, of a registered society,' on the application of the present controlling or managing body of the society, or liquidator or any creditor, or any other registered society to which the society is affiliated or any contributory.(3)Upon such enquiry, after giving such member, officer or employee an opportunity of being heard and, in the case of a payment made contrary to the provisions of this Act or rule or bye-laws, after affording such member, officer or employee to recover the amount of such payment from the payee and credit it to the funds of the society the Registrar may by an order in writing require such member, officer or employee to pay such sum with interest at such rate as the Registrar may direct, to the society by way of compensation in respect of such payment or loss or to restore such property as the Registrar thinks fit, and to pay such sum as the Registrar may fix to meet the cost of the proceedings under this section.(4)Any award made by the Registrar under sub-section (3) shall be reduced to the form of a Co-operative' demand certificate by the officer authorised to issue such certificates.(5)This section shall apply notwithstanding that such member, officer or employee may by his act or omission have incurred in addition criminal liability under this Act or any other law for the time being in force.(6)An appeal shall lie to the Dewan against an order passed 'under sub-clause (1) (a) within thirty days of the communication of the order.
