Section 35(5) in Assam Co-Operative Societies Act, 2007
(5)A Director who is guilty of misappropriation, breach of trust or dishonesty resulting in loss or shortfall in revenue of the cooperative society and is found guilty after an enquiry or inspection under Section 87 and Section 88 or after audit under Section 81, shall be personally liable to make good that loss or shortfall, without prejudice to any criminal action to which the Director may be liable under any law.
