(2)A law made by the Legislature of a State under clause (1) shall include the commission of the following act or omission as offences, namely:--(a)a co-operative society or an officer or member thereof willfully makes a false return or furnishes false information, or any person willfully not furnishes any information required from him by a person authorized in this behalf under the provisions of the State Act;(b)any person willfully or without any reasonable excuse disobeys any summons, requisition or lawful written order issued under the provisions of the State Act;(c)any employer who, without sufficient cause, fails to pay to a cooperative society amount deducted by him from its employee within a period of fourteen days from the date on which such deduction is made;(d)any officer or custodian who willfully fails to handover custody of books, accounts, documents, records, cash, security and other property belonging to a co-operative society of which he is an officer or custodian, to an authorised person; and(e)whoever, before, during or after the election of members of the board or office bearers, adopts any corrupt practice.[Editorial comment-The Constitution (Ninety-seventh Amendment) Act, 2011,the provision to offer a penalty for any offence against the cooperative societies.Also Refer]
