Section 79A in Andhra Pradesh Co-Operative Societies Act, 1964
79A. [ Punishment for corrupt practices. [Inserted by Act No. 22 of 2001, dated 25.4.2001.]
(1)Where any officer of a society or an employee or a paid servant or any member of such society,-(a)commits any irregularity in receipt or sanction of loans or in purchases or causes, deficit in stocks; or(b)accepts or obtains or agrees to accept or attempts to obtain from any person for himself or for any other person, any gratification whatever, other than legal remuneration as a motive or reward for doing or forbearing to do any official act or showing or forbearing to show, in the exercise of his official functions or duties favour or disfavour to any person or rendering or attempting to render any service or dis-service to any person; or(c)uses or allows the use of funds of the society otherwise than in accordance with the provisions of this Act, rules or the bye-laws of the society; or(d)signs in the minutes books of committee meetings of the society without actually attending such meetings; or(e)passes a meeting without proper quorum as valid, he shall be deemed to be guilty of a corrupt practice in relation to the society.Explanation: - For the purposes of this section,-(i)'irregularity in receipt or sanction of loan' includes,-(i)receipt of loan by or sanction of loan to any person who does not own or cultivate a land or the extent of land shown in the application for loan, where owning or cultivating land is a condition precedent for the sanction of loan; and(ii)fictitious loan;(ii)irregularity in purchases' includes purchases, made with the intention to gain wrongfully, of,(i)sub-standard or adulterated goods;(ii)goods by paying higher price;(iii)goods in excess of requirement.(2)Every person guilty of a corrupt practice shall be punishable with imprisonment for a term which may extend upto one year or with fine which may extend to rupees five thousand or with both] [Added by Act No. 15 of 1991.]
