Section 35(2) in Haryana Co-operative Societies Act, 1984
(2)Where the Registrar while proceeding to take action under sub section (1) is of the opinion that the suspension of the member during the period of proceedings is necessary in the interest of the co-operative society, he may suspend the member :Provided that if the member so suspended is not removed, he shall be reinstated and the period of suspension shall count towards his tenure :Provided further that the period of suspension shall not exceed six months.
