Section 71A in The Maharashtra Co-Operative Societies Act, 1960
71A. [ Funds not to be utilised for certain proceedings filed or taken by or against officers in personal capacities. [Section 71-A was inserted by Maharashtra 3 of 1974, Section 12.]
- [(1)] No expenditure from the funds of a society shall be incurred for the purpose of defraying the costs of any proceedings filed or taken by or against any officer of the society in his personal capacity [under section 78, 78A or 96] [These words, figures and letter were substituted for the words figures and letter 'under sections 78, 96 or 144T' by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 25, (w.e.f. 14-2-2013).]. If any question arises whether any expenditure can be so incurred or not, such question shall be referred to and decided by the Registrar, and his decision shall be final.(2)[ If any person incurs expenditure in violation of sub-section (1), the Registrar shall direct the person to repay the amount to the society within one month and where such person fails to repay the amount as directed, such amount shall, on a certificate issued by the Registrar, be recoverable as arrears of land revenue.(3)The person against whom action is taken by the Registrar under subsection (2) shall be disqualified to continue to be the officer of any society or to be officer of any society at any next election including any next by-election held immediately after the expiration of a period of one month during which such person has failed to pay the amount referred to in sub-section (2).] [Section 71-A was renumbered as sub-section (1) of that section and sub-section (2) and (3) were added by Maharashtra 20 of 1986, Section 26.]
