Section 102(2) in The Meghalaya Co-operative Societies Rules
(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.
