Section 82 in The Gujarat Co-Operative Societies Act, 1961
82. Registrar's power to enforce performance of obligation.
(1)It shall be the duty of every society to keep the prescribed books of accounts with respect to all sums of money received and expended by the society, and the matters in respect of which the receipt and expenditure take place, all sales and purchases of goods by the society, and the assets and liabilities of the society, and to furnish such statements and returns and such records to the Registrar as the Registrar may by order direct from time to time; and the officer or officers of the society shall be bound to comply with the order within the period specified therein.(2)Where any society is required to take any action under this Act, the rules or the bye-laws, or in compliance with an order made under sub-section (1) and such action is not taken-(a)within the time provided in this Act, the rules or the bye-laws, or the order, as the case may be, or(b)where no time is so provided, within such time, having regard to the nature and extent of the action to be taken, as the Registrar may specify by notice in writing,the Registrar may himself, or through a person authorised by him, take such action, at the expense of the society; and such expense shall be recoverable from the society a if it were an arrear of land revenue.(3)Where the Registrar takes action under sub-section (2), he may call upon any officer of the society whom he considers to be responsible for not complying with the provisions of this Act, the rules or the bye-laws, or the order may under sub-section (1), and after giving him an opportunity of being heard, may require him to pay to the society the expenses paid or payable by it to the State Government as a result of his failure to take action, and to pay to the assets of the society such sum not exceeding fifteen rupees as the Registrar may think fit for each day until Registrar's directions are carried out.(4)[ The provisions of sub-sections (1) to (3) shall apply to the societies in the cooperative credit structure subject to the guidelines, if any, issued by the Reserve Bank of India.] [Added by Gujarat 1 of 2008, Section 23 (w.e.f. 8.10.2007).]
