Section 17 in Travancore-Cochin Literary, Scientific and Charitable Societies Registration Act, 1955
17. Members guilty of offences punishable as strangers.
- Any member of the society who shall steal, purloin, or embezzle any money or other property or wilfully and maliciously destroy or injure any property of such society or shall forge any deed, bond, security for money receipt or other instrument whereby the funds of the society may be exposed to loss shall be subject to the same prosecution and if convicted, shall be liable to be punished in like manner as any person not being member would be subject and liable to in respect of the like offence.
