Section 40(1)(d) in Jharkhand Co-operative Societies Act, 2008

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State of Jharkhand - Subsection

Section 40(1)(d) in Jharkhand Co-operative Societies Act, 2008

(d)mis-appropriated or fraudulently retained any property of the society 1[or of the financing bank which it is acting as agent under sub-section (3) of section 16] the Registrar may inquire into the conduct of such person, or officer and after giving such person or officer an opportunity of being heard make and order requiring him to contribute such sum to the assets of the society or of the financing bank as the case may be, by way of compensation in respect of such payment or loss of sum, or to restore such property as the Registrar thinks fit, together with such sum as the Registrar may fix to meet the cost of the proceedings under this section:

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State of Jharkhand - Subsection

Section 40(1)(d) in Jharkhand Co-operative Societies Act, 2008