Section 109(15) in Karnataka Co-Operative Societies Act, 1959
(15)Where an [office bearer] [Substituted by Act 25 of 1998 w.e.f. 15.08.1998.], an employee, a paid servant or a member of a co-operative society, receives or sanctions a benami loan, accepts or obtains or agrees to accept or attempts to obtain from any person for himself or for any other person any gratification whatsoever, other than legal remuneration as a motive or reward for doing or forebearing to do any official act or showing or forebearing to show in exercise of his official functions favour or disfavour to any person or for rendering or attempting to render any service or dis-service to any person or used or allows to use the properties or funds of any co-operative society otherwise than in accordance with the provisions of this Act, the rules or the bye-laws of the co-operative society; or where any [office bearer] [Substituted by Act 25 of 1998 w.e.f. 15.08.1998.] of the co-operative society signs in the minutes of the board or other committee meetings without actually attending such meeting; he shall be deemed to be guilty of corrupt practice, and,-(i)every person found guilty of any corrupt practice shall be punishable with imprisonment for a term which may extend to one year or with fine which may extend to five thousand rupees or with both;(ii)every person convicted of an offence under clause (i) shall be disqualified permanently to be an [office bearer] [Substituted by Act 25 of 1998 w.e.f. 15.08.1998.] or an employee or a paid servant of any co-operative society.
