Section 146 in The Manipur Co-operative Societies Act, 1976
146. Offences.
- It shall be an offences under this Act, if-(a)any member of a society transfers any property or interest in property in contravention of sub-section (2) of Section 42 or any person knowingly acquires, or abets in the acquisition of, such property; or(b)any employee and every director, manager, secretary or other officer or agent acting on behalf of such employer, who, without sufficient cause, fails to comply with sub-section (2) of Section 49; or(c)a Board of a society or an officer or member thereof fails to invest funds of such society in the manner required by Section 70; or(d)any person, collecting the share money for a society in formation, does not within a reasonable period deposit the same in the State Co-operative Bank or a Central Co-operative Bank, or postal savings bank; or(e)any person, collecting the share money for a society in formation, makes use of the funds so raised for conducting any business or trading in the name of a society to be registered or otherwise; or(f)a Board of a society, or an officer or member thereof, fails to comply with the provisions of sub-sections (2), (3) or (4) of Section 75; or(g)any officer or member of a society who is in possession of information, books and records, fails to furnish such information or produce books and papers, and records, or give assistance to a person appointed or authorised by the State Government or the Registrar under Sections 78, 81, 83, 94 or 103; or(h)any officer of a society fails to hand over the custody of books, records, cash security and other property belonging to the society of which he is an officer to a person appointed under Section 78, or 103; or(i)a Board of a society with a working capital of fifty thousand rupees or more, or any officer or a member thereof, fails without any reasonable excuse to give any notice, send any return or document, do or allow to be done, anything which the Board officer or member is by this Act required to give, send, do or allow to be done or comply with orders made under Section 79; or(j)a Board of a society or an officer or member thereof, wilfully neglects or refuses to do any act, or to furnish any information required for the purposes of this Act, by the Registrar, or any other person duly authorised by him in writing in this behalf; or(k)a Board of a society or an officer or member thereof, wilfully makes a false return or furnishes false information or fails to maintain proper accounts; or(l)any officer, member, agent or servant of a society fails to comply with the requirements of sub-section (4) of Section 81; or(m)any officer or a member of a society wilfully fails to comply with any decision, award or order passed under Section 96 ; or(n)a member of a society fraudulently disposes of property over which the society has a prior claim or a member or officer or employee or any period disposes of his property by sale, transfer, mortgage, gift or otherwise with the fraudulent intention of evading the dues of the society; or(o)any officer of a society wilfully recommends or sanctions for his own personal use or benefit or for the use or benefit of a person in whom he is interested, a loan in the name of any other person; or(p)any officer or member of a society destroys, mutilates, tampers with, or otherwise alters, falsifies or secrets or is party to the destruction, mutilation, alteration, falsification or secreting of any books, papers, or securities or makes or is privy to the making of any false or fraudulent entry in any register, books of account or document belonging to the society; or(q)any other or member of a society or any person does any act declared by the rules to be an offence.Explanation. - For the purpose of this section an officer or a member referred to in the section shall include past officer or a past member, as the case may be.
