Section 35 in Jharkhand Co-operative Societies Rules, 2008
35. Imposition of fine.
- Where the bye-laws of a society empower the managing committee to impose a fine on a member, the fine shall not exceed Rs. 500/- (Rupees Five Hundred Only) and its recovery shall be subject to confirmation by the general meeting:Change of Liability, Amalgamation and Division of Societies
