Section 71(3) in The Meghalaya Co-operative Societies Act
(3)Upon such enquiry after giving such member, officer or employee an opportunity of being heard and, in the case of payment made contrary to the provisions of this Act or rule or bye laws, after affording such member, officer or employee, time to recover the amount of such payment from the payee and credit it to the funds of the society, the Registrar may by an order in writing require such member, officer or employee to pay such sum with interest at such rate as the Registrar may direct, to the society by way of compensation in respect of such payment or loss or to restore such property as the Registrar thinks fit, and to pay such sum as the Registrar may fix to meet the cost of the proceedings under this section.
