Section 49(5) in The M.P. Co-Operative Societies Act, 1960
(5)[ If default is made in calling general meeting within the period prescribed therefor under sub-section (1) or in complying with the requirement of sub-section (1), the Registrar may, by order, declare any officer whose duty it was to call such meeting or comply with the provisions of sub-section (1) and who without reasonable excuse failed to comply with any of the provisions of aforesaid sub-section, to be disqualified for being elected or being in office for such period not exceeding three years, as he may specify in such order and if the officer is an employee of the society impose a penalty on him of any amount not exceeding [five thousand rupees] [Inserted by M.P. Act No. 8 of 1970.] :][Provided that no order shall be made under this sub-section unless the person concerned is given a reasonable opportunity of being heard by an officer not below the rank of Joint Registrar of Co-operative Societies.] [Substituted by M.P. Act No. 25 of 1988 [w.e.f. 28-6-1988].]
