Section 68(2) in Kerala Cooperative Societies Act, 1969
(2)Where an inquiry is made under sub-section (1) , the Registrar may, after giving the person concerned, an opportunity of being heard, by order in writing, require him to repay or restore the money or other property or any part thereof, with interest at such rate, or to pay contribution and costs or compensation to such extent, as the Registrar may consider just and equitable.
