The ASSAM COOPERATIVE SOCIETIES (AMENDMENT) ACT, 2019

Registered No .-768/97 
THE ASSAM GAZETTE 
~~q 
EXTRAORDINARY 
ett~ <tS'i'~~ ~ ~ 
PUBLISHED BY THE AUTHORITY 
~~ 210~~. ~5fiij~~. 28 ~" 2019, 7 ~. 1941 ~) 
No. 210 Dispur, Tuesday, 28th May, 2019, 7th Jaistha, 1941 (S. E.) 
GOVERNMENT OF ASSAM 
ORDERSBYTHEGOVERNOR 
LEGISLATIVE DEPARTMENT: : : LEGISLATIVE BRANCH 
NOTIFICATION 
The 28th May, 2019 
No. LGL.140/2018/20.- The following Act of the Assam Legislative Assembly 
which received the assent of the Governor on 7th March, 2019 is hereby published for general 
information . 
ASSAM ACT NO. IV OF 2019 
(Received the assent of the Governor on 7th March, 2019) 
THE ASSAM COOPERATIVE SOCIETIES 
(AMENDMENT) ACT, 2019 
970 THE ASSAM GAZETTE, EXTRAORDINARY, MAY 28, 2019 
AN 
ACT 
further to amend the Assam Cooperative Societies Act, 2007 . 
Whereas it is expedient to amend the Assam Coopera!ive 
Societies Act, 2007, hereinafter referred to as the principal Act, in 
the manner hereinafter appearing; 
It is hereby enacted in the Seventieth Year of the Republic 
of India as follows :-
Short title, extent and I . (I) This Act may be called the Assam Cooperative So<.:i('ti~s 
commencement (Amendment) Act, 2019 . 
Amendment of 
section I 0 
Amendment of 
section 17 
Amendment of 
section 31 
Amendment of 
section 33 
Amendment of 
section 35 
Amendment of 
section 40 
(2) It shall have the like extent as the principal Act. 
(3) It sh~l; ·~ome into force at one..-:. 
2. kl the principal Act, in section. I 0, in sub-section (I), in 
cla~se (e), for the existing prevision, the following shall be 
substituted, namdy :-
"( e) a copy of treasury challan or proof of electronic payment 
as an evidence in support of payment of registration fee 
calculated as per the provisions of sub-section ( 1) of 
section 17 which shall be non-refunclahle." 
3. In the principal Act, in section 17, in sub-section (I), ii1 
between the word "challan" and "along", the words and 
punctuation marks "or hy electronic payment, as the case may 
be," sha II b~ inserted. 
4. ln the principal Act, in section 3 I, atter the word "year" 
appearing at the end, the words "frnrr. the date of election of the 
bin:ctors" shall be inserted. 
5. In the principalAct, in section 33, in suh-section (4), for the 
words "tnis bye-laws" appearing in between the words "prcivided 
in" and the punctuation mark",", the words "the hyc-·laws" shnll 
be substituted. 
6. In the principal Act, in section '.15, in sub-section (2), for the 
words "fifteen numbers of Directors" app~~ring in b~twee11 the 
words "consist of" and the punctuation mark " : " , the words 
''maximum twenty one number of Directors'~ shall be substituted. 
7. In the principal Act, in section 40, in sub-section (4), for thr 
existing provisions of clauses ( c) and ( e) , the following shn II be 
substiu~ted, namely :-
"(~) not conduct111g the meetings of the Board under sub-section 
(3) of section 43 or delegates or representatives tinder sub­
section (4) of section 41 :'' 
"( e) autbmti<ic dissolution under ~ub· section ( 4) of seci!i'.ln 41 ;". 
Assam Act 
No . IV of 
2012 
Amendment of 
section 84 
Amendment l>f 
section I 01) 
THE ASSAM GAZETTE, EXTRAORDINARY, MAY 28, 2019 
8. In the principal Act, in section 84, in clause . {h), for the words 
"laid before the. Assam Legislati,·e Assembly" appearing in 
between th' words "shall be" and "by'' . the words "submitted to 
the State Govemh1ent", and for the figure and word" "120 days'' 
&ppearing in between the words 1'expiry of' and "days" • the 
figure and word "210 days" respectively. shall be substituted. 
9. In the principal Act, in section I 00, in sub-section (5), for the 
punctuation nrnrk "." <.ppearing at the e:1d, the puncll.latio11 mark 
'':" shall be c;11bstituted and there::tfter the following provis0s 
shall be insertt!d, namely:-
"Provided that for reasons beyond the control of the 
liquidator. more time is required for completion of the 
liquidation proceeding. the Rcgist.-ar. for reasons to .Ce recorded 
in writing with ,1deq11<1te justification, rnay grant an extension of 
the time ~hown in tht: certificatf of dissolution which shall not 
exceed one year beyond tile period of eight years from the date 
of appointment of the liquid a tor. 
Provided further that if the dissolution could not he 
effected within the exten<led period of one year for reasons 
peyond the control of the lic:uidator and further e-.<tension of 
time is necessary under compulsive circumstances1 the matter 
shall be referred by the Reg:strar to the Government in the 
Administrative Department. for further extension of ~irne. which 
shail not exce~d one year at a time or for arriving at r; decision to 
effectuate the dissolu1ion m a time b:wnd 'lianner, as mqy be 
deemed fit <ind prope.-." 
S. M. BUZAR BARUAH, 
Commissioner & Secretary to the Government of Assam, 
Legislative Department, Dispur, Guwahati-6. 
971 
Guwahati : Printed and Published by the Dy. Directors (P & S), Directorate of Printing & Stationery, Assam, Guwahati-21 . 
Extraordinary Gazette No . 419 - 300 + 10 - 28 - 05 - 2019. (visit at- dpns.assam.gov.in) 

‹ Prev All Assam acts Next ›