Section 69A in The Karnataka Souharda Sahakari Act, 1997
69A. [ Complaint regarding offences. [Inserted by Act 26 of 2016 w.e.f. 24.12.2016.]
- No complaint regarding offences under section 68 shall be instituted unless it is approved by the Registrar.Provided that no approval of the Registrar shall be necessary for filing criminal complaint against the delinquents for alleged misappropriation or embezzlement of funds of a co-operative detected during course of audit, enquiry or inspection or in the normal course of business of a co-operative.]
