Section 75(5) in The Maharashtra Co-Operative Societies Act, 1960
(5)If default is made, in calling a [general body meeting within the period] [These words were substituted for the words 'general meeting within the period or 'as the case may be' extended period' by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 42(e)(i), (w.e.f. 14-2-2013).] 'prescribed under sub-section (1)' or in complying with [with sub-section (2), (2A)] [These words brackets, figures and letter were substituted for the words brackets and figure 'with subsection (2),' by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 42(e)(ii), (w.e.f. 14-2-2013).], (3) or (4) the Registrar may by order declare any officer or member of the committee whose duty it was to call such a meeting or comply [with sub-section (2), (2A)] [These words brackets, figures and letter were substituted for the words brackets and figure 'with subsection (2),' by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 42(e)(ii), (w.e.f. 14-2-2013).], (3) or (4) and who without any reasonable excuse failed to comply with any of the aforesaid sub-sections disqualified for being elected and for being any officer or member of the committee for such period [not exceeding five years] [These words were substituted for the words 'not exceeding three years' by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 42(e)(iii), (w.e.f. 14-2-2013).], as he may specify in such an order and, if the officer is a servant of the society, impose a penalty on him to [pay] [This word was inserted by Maharashtra 33 of 1963, Section 16(d).] an amount not exceeding [five thousand, rupees] [These words were substituted for the words 'one hundred rupees' by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 42(e)(iv), (w.e.f. 14-2-2013).]. Before making an order under this sub-section, the Registrar shall give, or cause to be given, a reasonable opportunity to the person concerned of showing cause against the action proposed to be taken in regard to him.
