Section 82 in Himachal Pradesh Co-Operative Societies Rules, 1971
82. Writing off bad debts and assets.
- No society shall write off in whole or in part all loans including interest thereon and recovery charges in respect thereof which are found irrecoverable and are certified as bad debts in audit and all other dues and accumulated losses or any other loss sustained by the society which cannot be recovered and have been certified as irrecoverable in audit or any of its assets certified as un-workable in audit, without the previous sanction of the general body subject to the approval of the Registrar in writing.Any debt or demand of a society which has been rendered irrecoverable, and certified as such in the Audit Report may be written off. This will be possible only with the prior section of the General body and approval of the Registrar.Chapter - VIII Audit And Accounts
