Section 194 in West Bengal Co-operative Societies Rules, 2011
194. Negligence.
The following matters shall be negligence within the meaning of clause (b) of sub-section (1) of section 140(i)investment, custody and employment of funds and use or disposal of store or other assets or properties contrary to the provisions of the Act, these rules or bye-laws or written direction of the Registrar given in accordance with law;(ii)failure to remedy audit defects and irregularities, when directed by the Director of Co-operative Audit under sub-section (3) of section 98;(iii)failure to file disputes against defaulters and to execute any decree or award within the period of limitation. and(iv)any other incidence causing loss or damage to any property of a co-operative society.
