[Act No. 05 of 2022] [12th August,
2022] An Act further
to amend the Goa Co-operative Societies Act, 2001 (Goa Act 36 of 2001). Be it enacted by the Legislative
Assembly of Goa in the Seventy-third Year of the Republic of India as
follows:-- (1)
This
Act may be called the Goa Co-operative Societies (Amendment) Act, 2022. (2)
It
shall come into force at once. (i) In section 123A of
the Goa Co-operative Societies Act, 2001 (Goa Act 36 of 2001) for sub-section
(3), the following sub-section shall be substituted, namely:-- "(3) If the retiring Chairman to whom a direction
has been issued under sub-section (2) without sufficient cause fails to comply
with such direction, he shall be liable to pay fine of rupees two thousand per
day of delay in handing over of charge to the newly elected Chairman from the
date of issuance of directions by the Registrar till the actual date of
handover of charge. Such fine shall not be paid from the funds of the society
but shall be recovered from the defaulting retired Chairman"; (ii) after sub-section
(3), the following new sub-sections shall be inserted, namely:-- "(4) The retiring Chairman shall pay such fine so
payable under sub-section (3) to the Registrar by way of challan in the
Government treasury and a self attested copy of the receipt of the paid challan
shall be submitted to the Registrar within thirty days of handing over the
charge. (5) On failure of the retiring chairman to pay
fine within the time limit specified under sub-section (4), the same shall
without prejudice to any other mode of recovery, be recoverable as an arrears
of land revenue. (6) The provisions of sub-sections (3), (4) and
(5) shall mutatis mutandis apply in case, the newly elected/nominated Chairman,
Administrator or any other Office bearer, as the case may be, without
sufficient cause, fails to take over custody of books, records, cash, security
and other property belonging to a co-operative society."GOA CO-OPERATIVE SOCIETIES (AMENDMENT) ACT,
2022
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