Section 27(2) in Karnataka Co-Operative Societies Act, 1959
(2)If default is made in calling a general meeting in accordance with the provisions of sub-section (1), the Registrar shall by order,-(a)in case of an office bearer or member of the committee whose duty it was to call such meeting and who without reasonable excuse failed to call such meeting, disqualify him for being elected as and for being an office bearer or member of the committee for such period not exceeding five years;(b)in case of an employee of the society whose duty it was to call such meeting and who without reasonable excuse failed to call such meeting, impose a penalty of rupees one thousand and may also direct the committee to initiate disciplinary action on such employee and if the amount so fined remains unpaid, it shall be recovered as arrears of land revenue:Provided that no order shall be made under this sub-section unless a reasonable opportunity of being heard is given to the person against whom the order is to be made.]
