O. PRABHAKER REDDY Vs. REGISTRAR OF MUTUALLY AIDED CO-OPERATIVE SOCIETIES AND SPECIAL COMMISSIONER FOR COOPERATION AND REGISTRAR OF CO-OPERATION SOCIETIES

JUDGEMENT

(1.) The Managing committee is directed to convene a General Body meeting within 30 days from the receipt of this proceedings and place the findings of the enquiry report conducted under section 29 of the APMACS Act, 1995. The DCO, Kurnool is directed to depute one of the Deputy Registrar to the General Body meeting and ensure that the findings of the Enquiry Officer shall be placed and discussed in the General Body as per provisions of Section 31(a) of the APMACS Act, 1995.

(2.) The DCO, Kurnool is authorized and directed to file criminal complaint against the Members of the Managing Committee as listed in annexure A for violation of provisions in investment of Society funds in the Sri Rama Raghavendra Chits Pvt. Ltd., under section 38 of the AP, MACS Act, 1995 read with Sections 405, 409, 418, 420 and 423 IPC.

(3.) The DCO, Kurnool authorized and directed to file petition before the AP, Cooperative Tribunal Vijayawada under section 36 of the AP, MACS Act by invoking Section 73 of the APCS Act, 1964 for attachment of the properties of the Members of Managing Committee as listed in annexure - A for diversion of funds and also initiate action under section 31(b) of the AP, MACS Act, 1995 for recovery of diverted funds.