GANPATBHAI M. SOLANKI
A
v.
DISTRICT COLLECTOR, VADODARA AND ANR.
MARCH 27, 1997
[K. RAMASWAMY AND G.B. PATTANAIK, JJ.]
B
Gujarat Co-operative Societies Act, 1961 : Sections 74-C and 145(2).
Board of Committee-Presidellt and Vice Presid.mt-Tenn of the Of-
fices of the President and Vice-President-Held not co-tenninus with Com-
C
mittee.
Baroda Disflict Co-operative Milk Producers Unio1r-Election of Com-
mittee-Subsequent meeting convened by Collector for Election to Office of
President and Vice-President-Oia/lenge to action of Collector-Head though
the tenns of the C01.nmittee is three years, the tenn of the President or D
Vice-President, as the case may be, elected at the meeting of the Board of
Direct01~; shall be only for one year until the new President or Vice-President,
as the case may be, was elected again-171e Collector has been confe1Ted with
the power to call the meeting to elect the President/Vice President in accord-
ance with the bye-laws-His action, therefore, was in accordance with law.
E
CIVIL APPELLATE JURISDICTION: Special Leave Petition (C)
No. 6456 of 1997.
From the Judgment and Order dated 25.2.97 of the Gujarat High
Court in L.P.A. No. 473 of 1995.
F
Arrant Palli, Mahesh .Agarwal, Atul Sharma and E.C. Agarwala for
the Petitioner.
The following Order of the Court was delivered :
The controversy involved in this case relates to the term of the offices
of the President and the Vice-President of the Board of the Committee. It
is not in dispute that the election to the Baroda District Cooperative Milk
Producers' Union Ltd. was held on June 24, 1982 and thereafter proviso
G
to Section 74 of the Gujarat Cooperative Societies Act was amended on ' H
391
392
SUPREME COURT REPORTS
[1997] 3 S.C.R.
A July 17, 1984 providing for the rule of rotation in the matter of retirement
of the members. Subsequently, the election to the Committee was held on
May 18, 1994. A meeting was convened by the Collector for election of the
President and the Vice-President. Calling that action of the Collector, the
petitioner had filed a writ petition which was dismissed. On appeal, viz.,
B L.P.A. No. 473/97, by Judgment dated February 25, 1997, the Division
Bench has confirmed the same.
It is contended for the petitioner that under Section 74-C reads with
sub-section (2) of Section 145 of the Gujarat Cooperative Societies Act,
the term of the Committee is three years and, therefore, the term of the
C President and the Vice-President is co-terminus with the terms of the
Committee. As a consequence, the notice issued by the Collector to
conduct the meeting for electing the President and the Vice-President is
without authority of law. We find no force in the contention ..
D
It is true that under Section 74-C read with Section 145(2), the
term of the elected Committee is three years but the bye-law 40.1
provides thus :
"The first· meeting of the Board of Directors after the Annual
General Meeting shall be called within one month of the Annual
E
General Meeting. All the members of the Boards present as its
meeting shall elect its President and Vice-President for the year
and the President and Vice-President shall hold the office until a
new President or Vice-President as the case may be is/are elected."
F
G
A reading of it clearly indicates that the first meeting of the Board
of Directors, after the Annual General Meeting shall be called by the
Collector within one month of the Annual General Meeting. Thereon all
the members of the Board as would he present at its meeting shall elect
its President and Vice-President for the year and the President and Vice-
President shall hold the office until a new President or Vice-President as
the case may be is/are elected.
Thus it is clear that though the terms of the Committee it three years,
the term of the President or Vice-President, as the case may be, elected at
the meeting of the Board of Directors, shall be only for one year until the
H new President or Vice-President, as the case may be, is elected again. The
...
G.M. SOLANKI v. DISTI. COLLECTOR, V ADODARA
393
Collector has been conferred with the power to call the meeting to elect A
the PresidentNice-President in accordance with the bye-laws. His action,
therefore, is in accordance with law. The special leave petition is accord-
ingly dismissed.
T.N.A.
Petition dismissed.
B
Lex