Section 68 in Karnataka Co-Operative Societies Act, 1959
68. Order by the Registrar.
- [(1)] [Renumbered by Act 25 of 1998 w.e.f. 15.08.1998.] The Registrar may make an order directing the co-operative society or its [office bearers] [Substituted by Act 25 of 1998 w.e.f. 15.08.1998.] to take such action as may be specified in the order within the time mentioned therein to remedy the defects disclosed in the audit under section 63 or the inquiry under section 64 or inspection under section 65 [and 65B] [Inserted by Act 25 of 1998 w.e.f. 15.08.1998.].(2)[ A report about rectification of defects by the co-operative society shall be sent by the committee of such society periodically till all such defects are rectified to the Registrar, the credit agency and the financial Bank, and where the defects were pointed out in the audit, to the Director of Co-operative Audit.(3)When the Registrar makes an order under sub-section (1) to remedy the defects disclosed in the inquiry or inspection, he shall send a copy of the order alongwith the result of the inquiry or inspection as the case may be, to the Director of Co-operative Audit who shall take action for incorporation of such results in the next audit report and financial statements wherever necessary.] [Inserted by Act 25 of 1998 w.e.f. 15.08.1998.][Explanation. ***] [Omitted by Act 19 of 1976 w.e.f. 20.01.1976.]
