Section 160 in The Maharashtra Co-Operative Societies Act, 1960
160. Handing over records and property to new Chairman on election.
(1)On the election of a new committee and its Chairman, the retiring Chairman in whose place the new Chairman is elected, shall hand over charge Of the office of the committee and all papers and property, if any of the society in possession of the committee or any officer thereof, to the new Chairman of the committee.(2)If the retiring Chairman fails or refuses to hand over charge, or to hand over the papers and property of the society as aforesaid, the Registrar, or any person empowered by him in this behalf, may by order in writing direct him to forthwith hand over such charge and property.(3)If the retiring Chairman to whom a direction has been issued as aforesaid does not comply with such direction, he shall on conviction be punished with simple imprisonment which may extend to one month or with fine which may extend to [five thousand rupees] [These words were substituted for the words 'five hundred rupees' by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 79, (w.e.f. 14-2-2013).] or with both; and the Registrar may, on the retiring Chairman's failure to comply with such direction, take order for seizing the records and property ana handing it over to the new Chairman, in the manner provided in section 80.
