Section 153 in West Bengal Co-operative Societies Act, 2006
153. Punishment for Corrupt practices.
- Any officer or employee or member of Co-operative society or any arbitrator or liquidator appointed under this Act, who-(a)sanctions and receives, as the case may be, any benami loan, or(b)accepts or obtains or induces to accept or attempts to obtain from any person for himself or for any other person any gratification as a motive or reward as is mentioned in section 161 of the Indian Penal Code, 1860 (45 of 1860), or(c)signs the minutes of any meeting of the Co-operative society without attending such meeting, or(d)dishonestly or fraudulently misappropriates, or otherwise converts for his use any property of the Co-operative society entrusted to him or under his control or allows any other person so to do, shall be guilty of corrupt practice and shall be punishable with imprisonment for a term which shall not be less than one year but which may extend to two years and shall also be liable to such fine as may be prescribed ;Provided that the Court may, for any special reason to be recorded in writing, impose a sentence of imprisonment of less than one year.
