Section 26(3) in Haryana Co-operative Societies Act, 1984
(3)[ If a general body meeting is not held within the period as specified in sub-section (3) of Section 25 or the requirements of sub-section (1) of this section are not complied with, the Registrar shall, after giving an opportunity of being heard, declare the members of the committee disqualified for continuing as members of such committee and for being elected as members of the committee of any society, for a period of five years; and if the default is committed by an office-bearer or an employee of the society, the Registrar may, after giving him an opportunity of being heard, impose on him a fine not exceeding ten thousand rupees.] [Added by Haryana Act No. 19 of 2006.]
