Section 58(1) in Himachal Pradesh Co-Operative Societies Rules, 1971
(1)Without prejudice to any provisions of the Act or these rules the Registrar may, for the reasons to be recorded in writing, debar any person to hold an office in any society for not more than five years for the reasons to be recorded in writing, when he is satisfied that the person concerned :-(a)has, wilfully and without any reasonable cause, failed to comply with any of the provisions of the Act or these rules;or(b)has been found responsible for any misappropriation of the society's funds or for any avoidable loss to it or for its mismanagement as a result of an audit under section 61, or an inspection under section 65 or section 66, or an inquiry under section 67;(c)is responsible for any other misconduct, indiscipline or disorder causing any harm to the smooth functioning of the society or any other society.
