Section 141 in West Bengal Co-operative Societies Act, 2006
141. Penalty for certain misdemeanours.
- Where it appears to the Registrar that any person has contravened the provisions of this Act 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 the Co-operative society as the representative of another Co-operative society which a member of such Co-operative society or exercising the rights of member of the Co-operative society when such person was not entitled to sit or vote or exercise such rights, as the case may be; or(b)by continuing, as an officer or office bearer of a Co-operative society after incurring disqualification thereof; or(c)by utilizing 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(e)by resisting or preventing the board of a Co-operative society or its officer or a liquidator from taking possession of any books, accounts, documents, securities, cash or other properties of a co-operative society; or(f)by not producing any books, accounts, documents, securities, cash or other properties summoned under sub-section (1) of section 136; or(g)by transferring a plot of land or a house or flat in a building in contravention of the provision of section 92, the Registrar may 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 with interest, as the Registrar thinks fit for each such contravention and such person, if he is a director of the board, shall cease to be the director forthwith and shall not be eligible for being re-elected to the board for a period of five years.
