Section 109(12) in Karnataka Co-Operative Societies Act, 1959
(12)Any [office bearer] [Substituted by Act 25 of 1998 w.e.f. 15.08.1998.] or a member of co-operative society who willfully recommends or sanctions for his own personal use or benefit or for the use or benefit of a person in whom he has interest, a loan in the name of any other person shall be punishable with imprisonment for a term which may extend to one year or with fine which may extend to three thousand rupees or with both.
