Section 58 in Himachal Pradesh Co-Operative Societies Rules, 1971
58. Grounds on which a person may be debarred to hold an office in a society.
(1)Without prejudice to any provisions of the Act or these rules the Registrar may, for the reasons to be recorded in writing, debar any person to hold an office in any society for not more than five years for the reasons to be recorded in writing, when he is satisfied that the person concerned :-(a)has, wilfully and without any reasonable cause, failed to comply with any of the provisions of the Act or these rules;or(b)has been found responsible for any misappropriation of the society's funds or for any avoidable loss to it or for its mismanagement as a result of an audit under section 61, or an inspection under section 65 or section 66, or an inquiry under section 67;(c)is responsible for any other misconduct, indiscipline or disorder causing any harm to the smooth functioning of the society or any other society.(2)The person debarred to hold office under sub-rule (1) above may appeal against the order of the Registrar to the State Government within 30 days after the receipt of the order and the decision of the State Government shall be final.
