Section 87 in Himachal Pradesh Co-Operative Societies Rules, 1971
87. Cost of rectification of defects pointed out as a result of inspection, inquiry or audit.
(1)If the result of an inspection under section 65 or section 66 or inquiry under section 67 discloses any defects in the constitution, working or financial condition or books of a society, the Registrar may bring such defects to the notice of the society. The Registrar may also make an order directing the society or its officers to take such action as may be specified in the order to remedy the defects, within the time specified therein.(2)The State Government may, in appeal, reverse, modify or confirm the order of the Registrar.(3)If a society fails to rectify the defects directed to be remedied under section 64, or fails to rectify the defects as directed by the Registrar under sub-rule (1) of this rule, and where no appeal has been made to the State Government within the time specified in the order, or where on an appeal so made, the State Government has not annulled, reversed, or modified the order, the Registrar may himself take steps to have the defects rectified, and may recover the costs from the officer or officers of the society who in his opinion, has or have failed to rectify the defects.Chapter - IX Settlement Of Disputes
