Section 75 in The Meghalaya Co-operative Societies Act
75. Penalty for certain misdemeanours.
- Where it appears to the Registrar that any person has contravened the provisions of this Act, the rules or bye-laws-(a)by sitting or voting or exercising his rights as a member, or as a member of any managing or controlling body, or voting in the affairs of a registered, society as a representative of another society which is a member of such society, when such person was not entitled so to sit, vote or exercise, such rights as the case may be, or(b)by utilising a loan for a purpose different from that for which it was granted.the Registrar may, after affording such person an opportunity to be heard by an order in writing, direct him to pay from the assets of the society by way of penalty such sum not exceeding five hundreds rupees as the Registrar thinks fit.
