Section 102 in The Assam Co-operative Societies Rules, 1953
102. Charge and Surcharge.
(1)When the Registrar holds an enquiry under Section 71, he shall draw up proceedings' against any member, officer, employee, past or present, of the society concerned showing the charges against him and shall-(i)supply the person concerned with a copy of the proceedings and a summary of the evidence which prima facie appear against him ;(ii)call on the person concerned to furnish his explanation by a specified date :(iii)allow him an opportunity to look into relevant records of the society if required for furnishing an explanation of charges included in the proceedings drawn up against him ;(iv)received and record such evidence as may be adduced ;(v)record a decision.(2)(a)The Registrar passing any order in writing under sub-section (3) of Section 71 of the Act, requires such member, officer or employee which found liable to pay a sum not exceeding Rupees fifty with interest to the society by way of compensation in respect of any payment or loss or failure to restore any property.(b)The Registrar may, by an order in writing, fix a sum not exceeding Rupees twenty-five to meet the cost of the proceeding under sub-section (3) of Section 71 of the Act.
