Section 69 in Uttarakhand Co-Operative Societies Act, 2003
69. Registrar's power to order remedying of defects.
- If as a result of audit held under section 64 an inquiry under section 65 or an inspection under section 66 the Registrar is of opinion that the society is not working on sound lines, or its management is defective & defects pointed out by Audit have not been remedied with in the stipulated period as laid down in section 64 (8) he may, without prejudice to any other action under this Act, make an order directing the society or its officers to take such action not inconsistent with this Act, the rules and the bye-laws as may be specified in the order to remedy the defects within the time specified therein.
