Section 76(2) in The Maharashtra Co-Operative Societies Act, 1960
(2)Where any officer or a member of the committee, whose duty it was to call such meeting without reasonable excuse, fails to call such meeting, the Registrar may by order declare such officer or member disqualified for being a member of the committee for such period [not exceeding five years] [These words were substituted for the words 'not exceeding three years' by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 43(b)(i), (w.e.f. 14-2-2013).], as he may specify in such order; and if the officer is a servant of the society, he may impose on him a penalty not exceeding [five thousand rupees] [These words were substituted for the words 'one hundred rupees' by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 43(b)(ii), (w.e.f. 14-2-2013).]. Before making an order under this sub-section, the Registrar shall give, or cause to be given a reasonable opportunity to the person concerned of showing case against the action proposed to be taken in regard to him.
