Section 130 in The West Bengal Co-Operative Societies Act, 1983
130. Penalty for certain misdemeanours. -
Where it appears to the Registrar that any person has contravened the provisions of this Act or the rules or the by-laws-(a)by sitting or voting as a director of the board of a co-operative society or voting in the affairs of a co-operative society as the representative of another co-operative society which is a member of such co-operative society or exercising the rights of a member of a co-operative society, when such person was not entitled to sit or vote or exercise such rights, as the case may be,(b)by continuing as an officer [or office-bearer] [Words inserted by West Bengal Act 21 of 1990.] of a co-operative society after incurring disqualification therefor,(c)by utilising a loan for a purpose other than the purpose for which it was granted, or(d)by not depositing with the financing bank any amount of loan recovered from any member of a co-operative society which the co-operative society or such member is bound to deposit with the financing bank by way of repayment under any agreement or under the rules,(e)by resisting or preventing the board of a co-operative society or a Government officer deputed under section 28 or an Administrator appointed under section 30 or a Special Officer appointed under section 31 or a liquidator appointed under section 100 or a Government officer deputed under sub-section (3) of section 30 from taking possession of any books, accounts, documents, securities, cash or other properties of a co-operative society.(f)by not producing any books, accounts, documents, securities, cash or other properties summoned under sub-section (1) of section 125,(g)[ by transferring a plot of land or a house or an apartment in a building in contravention of the provisions of sub-section (9) of section 85,] [Clause (g) inserted by West Bengal Act 21 of 1990.]the Registrar may, subject to the rules and after giving such person an opportunity of being heard, by order in writing direct such person to pay to the assets of the co-operative society by way of penalty such sum as the Registrar thinks fit for each such contravention [, and such person, if he is a director of the board shall not be eligible for being re-elected to the board for a period of three years on the expiry of his term of office] [Words inserted by West Bengal Act 21 of 1990.].
