Section 149(3) in The Gujarat Co-Operative Societies Act, 1961
(3)No prosecution under this Act shall be lodged, except with the previous sanction of the State Government in the case of an offence under clause (c) of sub-section (1) of Section 147, and of the Registrar in the case of any other offence under this Act. Such sanction shall not be given, except after hearing the party concerned, by an officer authorised in this behalf, by the State Government by a general or special order.
