Section 89(2) in West Bengal Co-operative Societies Act, 2006
(2)If the election referred to in clause (a) of sub-section (1) is not held within the time specified therein, the Registrar notwithstanding anything contained elsewhere in this Act may, after such inquiry as he thinks fit and necessary and giving an opportunity of hearing to the directors of the Co-operative housing society, impose such penalty, as he may deem expedient, on the delinquent directors of the Co-operative housing society and may debar them from being further elected as directors for a period not exceeding two terms.
