LexThe BIHAR SELF-SUPPORTING CO-OPERATIVE SOCIETIES (AMENDMENT) ACT, 2013
Bihar · state statute
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/uni093F/uni0928/uni092C/uni0902/uni0927/uni0928 /uni0938/uni0902/g201 /uni092F/uni093E /uni092A/uni09400/uni091F/g5470-40
/g466/uni092C/uni0939/uni093E/uni0930 /g466/uni092C/uni0939/uni093E/uni0930 /g466/uni092C/uni0939/uni093E/uni0930 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F /uni0917/uni091C/uni091F /uni0917/uni091C/uni091F /uni0917/uni091C/uni091F
/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 /uni0905/uni0902/uni0915 /uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 /uni0905/uni0902/uni0915 /uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 /uni0905/uni0902/uni0915 /uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 /uni0905/uni0902/uni0915
/g466/uni092C/uni0939/uni093E/uni0930 /uni0938/uni0930/uni0915/uni093E/uni0930 /g430/uni093E/uni0930/uni093E /u0942/uni0915/uni093E/uni093F/uni0936/uni0924 /g466/uni092C/uni0939/uni093E/uni0930 /uni0938/uni0930/uni0915/uni093E/uni0930 /g430/uni093E/uni0930/uni093E /u0942/uni0915/uni093E/uni093F/uni0936/uni0924 /g466/uni092C/uni0939/uni093E/uni0930 /uni0938/uni0930/uni0915/uni093E/uni0930 /g430/uni093E/uni0930/uni093E /u0942/uni0915/uni093E/uni093F/uni0936/uni0924 /g466/uni092C/uni0939/uni093E/uni0930 /uni0938/uni0930/uni0915/uni093E/uni0930 /g430/uni093E/uni0930/uni093E /u0942/uni0915/uni093E/uni093F/uni0936/uni0924
11 11 /g207 /uni092F/uni0947/g207 /uni092F/uni0947/g207 /uni092F/uni0947/g207 /uni092F/uni0947/u0902 /uni0920 /u0902 /uni0920 /u0902 /uni0920 /u0902 /uni0920 11 11935 935 935 935 (( ((/uni0936/uni0936 /uni0936/uni093600 00)) ))
(( ((/uni0938/uni0902/uni0938/uni0902 /uni0938/uni0902/uni0938/uni090200 00 /uni092A/uni092A /uni092A/uni092A/uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E 400 400 400 400) ) ) ) /uni092A/uni092A /uni092A/uni092A/uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E,, ,, /uni092C/uni0941/uni0927 /uni092C/uni0941/uni0927 /uni092C/uni0941/uni0927 /uni092C/uni0941/uni0927/uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930,, ,, 22 22 22 22 /uni092E/uni0908 /uni092E/uni0908 /uni092E/uni0908 /uni092E/uni0908 2013 2013 2013 2013
fof/k foHkkx
———
vf/klwpuk,a
22 ebZ 2013
laŒ ,y0th0&1&9@2013@yst 81 —fcgkj fo/kku eaMy }kjk ;Fkkikfjr fuEufyf[kr vf/kfu; e] ftlij
egkefge jkT;iky fnukad 15 ebZ] 2013 dks vuqefr ns pqdsa gSa] blds }kjk loZ&lk/kkj.k dh lwpuk ds
fy;s izdkf'kr fd;k tkrk gSA
fcgkj&jkT;iky ds vkns'k ls]
fouksn dqekj flUgk]
ljdkj ds lfpo A
2 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 22 /uni092E/uni0908 20 13
¼fcgkj vf/kfu;e 7] 2013½ ¼fcgkj vf/kfu;e 7] 2013½ ¼fcgkj vf/kfu;e 7] 2013½ ¼fcgkj vf/kfu;e 7] 2013½
fcgkj LokoyEch lgdkjh lfefr ¼la’kks/ku½ fcgkj LokoyEch lgdkjh lfefr ¼la’kks/ku½ fcgkj LokoyEch lgdkjh lfefr ¼la’kks/ku½ fcgkj LokoyEch lgdkjh lfefr ¼la’kks/ku½ vf/kfu;e vf/kfu;e vf/kfu;e vf/kfu;e 2013 2013 2013 2013
fcgkj LokoyEch lgdkjh lfefr vf/kfu;e fcgkj LokoyEch lgdkjh lfefr vf/kfu;e fcgkj LokoyEch lgdkjh lfefr vf/kfu;e fcgkj LokoyEch lgdkjh lfefr vf/kfu;e] 1996 dk la’kks/ku djus ds fy, ] 1996 dk la’kks/ku djus ds fy, ] 1996 dk la’kks/ku djus ds fy, ] 1996 dk la’kks/ku djus ds fy, vf/kfu;e vf/kfu;e vf/kfu;e vf/kfu;eAA AA
çLrkouk çLrkouk çLrkouk çLrkouk AA AA& & & & pw¡fd] lgdkjh lfefr;ksa dk LoSfPNd laLFkk ds :i e sa xBu ds lkFk lnL;ksa ds lkekftd
,oa vkfFkZd csgrjh ds fy, lnL;ksa dh vkfFkZd lgHkkf xrk] lnL;ksa ds turkaf=d fu;a=.k ,oa Lok;Ùk dk;Zdyki ls
lfefr;k¡ vius lnL;ksa ds fgr esa vkSj vf/kd lkFkZd #i esa dk;Z dj ldsaxh ;
vkSj] pw¡fd] jkT; ljdkj dk ;g nkf;Ro gS fd og jkT; esa lgdkjh lfefr;ksa ds LoSfPNd xBu] Lok;Ùk
dk;Zdyki] turkaf=d fu;a=.k ,oa O;kolkf;d izcU/ku dks izksRlkfgr djs ,oa mldk mUu;u djs vkSj bl vksj ,sls
dne mBk;s ftudh vko’;drk gks;
vkSj] pw¡fd] lafo/kku ¼larkuos la’kks/ku½ vf/kfu;e ] 2011 ds vuqlj.k esa fcgkj LokoyEch lgdkjh lfefr
vf/kfu;e] 1996 esa mi;qZDr la’kks/ku ds vuqdwy j[kus gsrq dbZ la’kks/ku vfuok;Z gS;
Hkkjr x.kjkT; ds pkSlBosa o"kZ esa fcgkj jkT; fo/ kku&eaMy }kjk fuEufyf[kr :i esa ;g vf/kfu;fer
gks%&
11 11---- laf{kIr uke] foLrkj vkSj izkjEHkA & laf{kIr uke] foLrkj vkSj izkjEHkA & laf{kIr uke] foLrkj vkSj izkjEHkA & laf{kIr uke] foLrkj vkSj izkjEHkA & ¼1½ ;g vf/kfu;e fcgkj LokoyEch lgdkjh lfefr ¼la’kks/ku½
vf/kfu;e] 2013 dgk tk ldsxkA
¼2½ bldk foLrkj lEiw.kZ fcgkj jkT; esa gksxkA
¼3½ ;g rqjUr izo`Ùk gksxkA
22 22---- fcgkj LokoyEch lgdkjh lfefr vf/kfu;e] 1996 ¼fcgk j vf/kfu;e 2]fcgkj LokoyEch lgdkjh lfefr vf/kfu;e] 1996 ¼fcgkj v f/kfu;e 2]fcgkj LokoyEch lgdkjh lfefr vf/kfu;e] 1996 ¼fcgkj v f/kfu;e 2]fcgkj LokoyEch lgdkjh lfefr vf/kfu;e] 1996 ¼fcgkj v f/kfu;e 2] 1997½ dh /kkjk&2 dk 1997½ dh /kkjk&2 dk 1997½ dh /kkjk&2 dk 1997½ dh /kkjk&2 dk
la’kks/kuA la’kks/kuA la’kks/kuA la’kks/kuA&& && fcgkj LokoyEch lgdkjh lfefr vf/kfu;e] 1996 ¼fcgkj vf/kfu;e 2] 1997½ ¼blesa vkxs mDr
vf/kfu;e ds :i esa fufnZ"V½ dh /kkjk&2 esa fuEufyf[kr la’kks/ku dh tk;sxh%&
¼¼ ¼¼i½ ½ ½ ½ mi&/kkjk ¼[k½ fuEufyf[kr }kjk izfrLFkkfir dh tk;sx h( ;Fkk
:&
“¼[k½ ¼[k½ ¼[k½ ¼[k½ ^^cksMZ^^ ^^cksMZ^^ ^^cksMZ^^ ^^cksMZ^^ ls vfHkizsr gS funs’kd cksMZ vFkok 'kklh fudk; vFkok izcU/k lfefr] ftl
uke ls Hkh mls vfHkfgr fd;k x;k gks] ftlds funs’ku ,oa fu;a=.k esa lgdkjh
lfefr ds dkedkt dk izcU/k lkSaik x;k gks;”
¼¼ ¼¼ii ½ ½ ½ ½ mi&/kkjk ¼r½ ds ckn fuEufyf[kr ubZ mi&/kkjk ¼Fk½ ¼n½ ¼/k½ ,oa ¼u½ tksM+h tk;sxh] ;Fkk :&
“¼Fk½ ¼Fk½ ¼Fk½ ¼Fk½ **’kh"kZ lfefr** **’kh"kZ lfefr** **’kh"kZ lfefr** **’kh"kZ lfefr** ls vfHkizsr gS] lgdkjh lfefr ftldk dk;Z{ks= lEiw.kZ fcgkj jkT; gks
vFkok vU; dksbZ lgdkjh la?k@ifjla?k ftldk dk;Z{ks= lEiw.kZ fcgkj jkT; esa gks
vkSj ftls lgdkjh lfefr ds fucU/kd }kjk 'kh"kZ lfefr ds :i esa ?kksf"kr fd;k x;k
gksA
“¼n½ ¼n½ ¼n½ ¼n½ **d`R;dkjh funs’kd** **d`R;dkjh funs’kd** **d`R;dkjh funs’kd** **d`R;dkjh funs’kd** ls vfHkizsr gS fu;ekoyh vFkok lgdkjh lfefr ds mifof/k;ksa esa
fofuZfn"V lfefr ds d`R;dkjh dk;Zikyd funs’kdA ”
“¼/k½ ¼/k½ ¼/k½ ¼/k½ **fiNM+s oxksZa** **fiNM+s oxksZa** **fiNM+s oxksZa** **fiNM+s oxksZa** ls vfHkizsr gS rFkk blesa lfEefyr gS **fcgkj inksa ,oa lsokvksa dh
fjfDr;ksa esa vkj{k.k ¼vuqlwfpr tkfr;ksa] vuqlwfpr tu&tkfr;ksa ,oa vU; fiNM+s oxksZa
ds fy,½ vf/kfu;e 1991** ¼fcgkj vf/kfu;e la0 3] 1992 ½ dh vuqlwph&2 esa
fofufnZ"V fiNM+s oxksaZ ds ukxfjdksa dh lwph] le;≤ ij ;Fkkla’kksf/kr(
“¼u½ ¼u½ ¼u½ ¼u½ **vfr fiNM+s oxksZa** **vfr fiNM+s oxksZa** **vfr fiNM+s oxksZa** **vfr fiNM+s oxksZa** ls vfHkizsr gS rFkk blesa lfE efyr gS **fcgkj inksa ,oa lsokvksa dh
fjfDr;ksa esa vkj{k.k ¼vuqlwfpr tkfr;ksa] vuqlwfpr tu&tkfr;ksa ,oa vU; fiNM+s oxksZa
ds fy,½ vf/kfu;e 1991** ¼fcgkj vf/kfu;e la0 3] 1992 ½ dh vuqlwph&1 esa
fofufnZ"V fiNM+s oxksaZ ds ukxfjdksa dh lwph] le;≤ ij ;Fkkla’kksf/kr(
33 33---- fcgkj vf/kfu;e 2] 1997 dh /kkjk&23 esa la’kks/kuA & fcgkj vf/kfu;e 2] 1997 dh /kkjk&23 esa la’kks/kuA &fcgkj vf/kfu;e 2] 1997 dh /kkjk&23 esa la’kks/kuA &fcgkj vf/kfu;e 2] 1997 dh /kkjk&23 esa la’kks/kuA & mDr vf/kfu;e dh /kkjk&23 esa fuEuor la’kks/ku
fd, tk;saxs] ;Fkk :&
¼d½ ¼d½ ¼d½ ¼d½ mi&/kkjk ¼7½ fuEufyf[kr }kjk izfrLFkkfir fd;k tk;s xk] ;Fkk :&
“¼7½ lnL; ds :i esa lfEefyr fd;k x;k dksbZ Hkh O;fDr lnL;rk ds vf/kdkjksa] ftlesa
erkf/kdkj Hkh 'kkfey gS] dk iz;ksx] lgdkjh lfefr dh mifof/k;ksa esa fofgr lgdkjh lfefr ds
izcU/ku esa lgHkkfxrk gsrq cqykbZ xbZ cSBdksa esa ; Fkk visf{kr U;wure mifLFkfr rFkk visf{kr
lfefr dh U;wure lsok,¡ lqfuf’pr djus ds ckn gh dj ldsxk ;
ijUrq fdlh Hkh O;fDr dks erkf/kdkj dk iz;ksx djus d k ik= gksus ds iwoZ de ls de
,d o"kZ rd lnL; cus jguk gksxk(
ijUrq vkSj fd mi;qZDr çko/kku fdlh lgdkjh lfefr ds fucU/ku ds izFke o"kZ esa izoÙkZd
lnL; ij ykxw ugha gksxkA ”
3 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 22 /uni092E/uni0908 2013
¼[k½ ¼[k½ ¼[k½ ¼[k½ mi&/kkjk ¼7½ ds ckn fuEufyf[kr ubZ mi&/kkjk,¡ ¼8½] mi&/kkjk ¼9½ rFkk mi&/kkjk ¼10½ tksM+h
tk;saxh] ;Fkk%&
“¼8½ ¼8½ ¼8½ ¼8½ izR;sd lgdkjh lfefr izR;sd lnL; dh] lnL; ds lk Fk viuss dkjckj ds fu;fer
laO;ogkj esa j[ks x;s lgdkjh lfefr dh cgh] lwpuk vkS j ys[kk rd] igqWp dh O;oLFkk
djsxhA
¼9½ ¼9½ ¼9½ ¼9½ lgdkjh lfefr ds izR;sd lnL; dks lgdkjh lfefr e sa la/kkfjr vfHkys[kksa] lwpukvksa
rFkk O;olk; ls lacaf/kr fu;fer laO;ogkjksa dh ys[kk vksa ds lEcU/k esa lHkh
tkudkjh@dkxtkr izkIr djus dk vf/kdkj gksxkA lgdkjh lfefr ds eq[; dk;Zikyd
inkf/kdkjh@izcU/kd lnL;ksa dks lHkh okafNr tkudkjh@ dkxtkrksa rd igq¡p lqfuf’pr
djsxhA
¼10½ ¼10½ ¼10½ ¼10½ lgdkjh lfefr ds lnL;ksa dks bl vf/kfu;e ds v/k hu cuh fu;ekoyh ;k mifof/k;ksa esa
fofgr izko/kkuksa ds v/khu f’k{kk rFkk lgdkfjrk lEc U/kh izf’k{k.k izkIr djus dk
vf/kdkj gksxkA ”
44 44---- fcgkj vf/kfu;e 2] 1997 dh /kkjk&25 dk la’kks/kuA &fcgkj vf/kfu;e 2] 1997 dh /kkjk&25 dk la’kks/kuA & fcgkj vf/kfu;e 2] 1997 dh /kkjk&25 dk la’kks/kuA & fcgkj vf/kfu;e 2] 1997 dh /kkjk&25 dk la’kks/kuA & mDr vf/kfu;e dh /kkjk&25 esa fuEufyf[kr
la’kks/ku fd;k tk;sxk] ;Fkk :&
¼d½ mi&/kkjk ¼1½ fuEufyf[kr }kjk izfrLFkkfir fd;k tk;sxk] ;Fkk :&
“¼1½ vf/kfu;e rFkk mi&fof/k;ksa ds mica/kksa ds v/k hu jgrs gq,] fdlh lgdkjh lfefr dk
vafre izkf/kdkj blds lkekU; fudk; esa fufgr gksxkA izR;sd lgdkjh lfefr dk cksMZ]
foÙkh; o"kZ dh lekfIr ds ckn] Ng ekg ds Hkhrj okf"k Zd vke lHkk cqyk;sxh] ftlesa
cksMZ ds lnL;ksa ,oa mlds inkf/kdkfj;ksa ds fuokZpu dks NksM+dj mi&/kkjk ¼3½ ds v/khu
lHkh vFkok fdlh fo"k; ij fopkj fd;k tk;sxkA ”
¼[k½ mi&/kkjk ¼3½ dh dafMdk ¼d½ ,oa ¼[k½ foyksfir dh tk;sxhA
55 55---- fcgkj vf/kfu;e 2] 199 fcgkj vf/kfu;e 2] 199 fcgkj vf/kfu;e 2] 199 fcgkj vf/kfu;e 2] 1997 dh /kkjk&26 dk la’kks/kuA & 7 dh /kkjk&26 dk la’kks/kuA & 7 dh /kkjk&26 dk la’kks/kuA & 7 dh /kkjk&26 dk la’kks/kuA & mDr vf/kfu;e dh /kkjk &26 dh mi&/kkjk
¼2½ fuEufyf[kr }kjk izfrLFkkfir dh tk;sxh] ;Fkk :&
“¼2½ cksMZ dk vkdkj] mi&fof/k;ksa ds vuqlkj] in/kkfj ;ksa lfgr vf/kdre bDdhl lnL;ksa dk
gksxkA eq[; dk;Zikyd cksMZ dk insu lnL; gksxkA cksM Z cSafdx] izcU/ku] foÙk ds {ks= dk vuqHko j[kus
okys vFkok lgdkjh lfefr;ksa }kjk ftEek fy, x, mís’; ksa vkSj dk;Zdykiksa ls lacaf/kr fdlh vU; {ks= esa
fo’ks"kKrk j[kus okys O;fDr;ksa dks lnL; ds #i esa lg;ksftr djsxk(
ijUrq bl izdkj lg;ksftr lnL;ksa dh la[;k nks ls vf/ kd ugha gksxh vkSj ;g cksMZ dh dqy
la[;k ds vfrfjDr gksxh ;
ijUrq vkSj fd ,sls lg;ksftr lnL;ksa dks lgdkjh lfef r ds fdlh fuokZpu esa ,sls lnL;ksa dks
viuh gSfl;r esa er nsus dk vf/kdkj ugha gksxk vkSj u mUgsa cksMZ ds inkf/kdkjh ds #i esa fuokZfpr gksus
ds ik= gksus dk vf/kdkj gksxkA
ijUrq ;g vkSj fd lgdkjh lfefr ds d`R;dkjh funs’kd H kh cksMZ ds lnL; gksaxs vkSj ,sls lnL;
funs’kdksa dh dqy la[;k dh x.kuk ds ç;kstukFkZ vioftZr fd;s tk;saxs(
ijUrq ;g vkSj fd izR;sd lgdkjh lkslkbVh ds cksMZ es a vuqlwfpr tkfr ;k vuqlwfpr tu&tkfr
ds fy, nks LFkku] fiNM+s oxksaZ ds fy, nks LFkku vkSj vfr fiNM+s oxksaZ ds fy, nks LFkku vkjf{kr gksxk(
ijUrq ;g vkSj fd mi;qZDr ijUrqd esa ;Fkkfofgr LFkku ksa ds vkj{k.k ds /;s; ls jkT; ljdkj]
lkekU; vFkok fo’ks"k vkns’k ds }kjk] oSlh lfefr;ksa vFkok lfefr;ksa ds oxZ dks ftuesa lnL;ksa ds :i es a
O;f"V vUrfoZ"V ugha gSa vFkok ftuesa mi;qZDr vkj{k.k Jsf.k;ksa ls lnL; ugha gSa] dks vioftZr dj ldsxh %
ijUrq ;g vkSj fd mi;qZDr ds v/khu vkjf{kr LFkkuksa dh dqy la[;k dqy LFkkuksa ds ipkl
izfr’kr ls vuf/kd gksxk(
ijUrq vkSj Hkh fd mi;qZDr ds v/khu vkjf{kr LFkkuksa dh dqy la[;k ds ipkl izfr’kr ds
;Fkk’kD; fudVre fdUrq blls vuf/kd LFkku ;FkkfLFkfr vuqlwfpr tkfr;ksa ;k vuqlwfpr tu&tkfr;ksa]
fiNM+s oxksaZ vkSj vfr fiNM+s oxksaZ dh efgykvksa ds fy, vkjf{kr fd;s tk;saxs %
ijUrq vkSj Hkh fd vuqlwfpr tkfr;ksa ;k vuqlwfpr tu& tkfr;ksa] fiNM+s oxksZa ,oa vfr fiNM+s oxksZa
ds fy, tks LFkku vkjf{kr ugha fd;s x;s gSa] muesa l s ipkl izfr’kr ds ;Fkk’kD; fudVre fdUrq blls
vuf/kd LFkku efgykvksa ds fy, vkjf{kr fd;s tk;saxs(
ijUrq ;g vkSj Hkh fd bl izdkj efgykvksa ds fy, vkjf {kr dqy LFkkuksa dh la[;k nks ls vU;wu
gksxh(
bl izdkj vkjf{kr LFkku] vuqlwfpr tkfr ;k vuqlwfpr t u&tkfr ds lnL;ksa] fiNM+s oxkZsa vkSj
vfr fiNM+s oxksZa ds lnL;ksa rFkk efgykvksa ds chp ls] fuokZpu ;k@ vkSj lg;kstu }kjk Hkjs tk;saxsA ;g
izko/kku izkFkfed lkslkbVh ls 'kh"kZ lkslkbVh rd dh lHkh lkslkbfV;ksa ij ykxw gksxk(
4 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 22 /uni092E/uni0908 20 13
ijUrq vkSj Hkh fd izkFkfed lfefr rFkk 'kh"kZ lfefr rd ,slk vkj{k.k bl iz;kstukFkZ bl
vf/kfu;e ds v/khu cuk;h x;h fu;ekoyh }kjk 'kkflr gksxkA ”
66 66---- fcgkj vf/kfu;e 2] 1997 dh /kkjk&28 dk çfrLFkkiuA & fcgkj vf/kfu;e 2] 1997 dh /kkjk&28 dk çfrLFkkiuA & fcgkj vf/kfu;e 2] 1997 dh /kkjk&28 dk çfrLFkkiuA & fcgkj vf/kfu;e 2] 1997 dh /kkjk&28 dk çfrLFkkiuA & mDr vf/kfu;e dh /kkjk&28 fuEufyf[kr
}kjk izfrLFkkfir dh tk;sxh] ;Fkk :&
“28 28 28 28---- inkof/kA & inkof/kA & inkof/kA & inkof/kA & cksMZ ds fuokZfpr lnL;ksa ,oa in/kkfj;ks a dh inkof/k fuokZpu dh frfFk ls ik¡p
o"kksZ dh gksxh vkSj inkfkdkfj;ksaa dh inkof/k cksMZ dh vof/k ds lkFk dk lg&lhek ¼dks&VfeZul½ gksxh(
ijUrq cksMZ] cksMZ esa fdlh vkdfLed fjfDr dks cksMZ }kjk ml oxZ ds lnL;ksa ls euksu;u }kjk Hkj
ldsxk ; ftlds laca/k esa vkdfLed fjfDr mRiUu gqbZ gks] ;fn cksMZ dh vof/k bldh ewy vof/k ls vk/kh ls
de ckdh gks(
ijUrq ;g vkSj fd fdlh lgdkjh lfefr ds fuokZfpr cksM Z esa ;fn ewy inkof/k ls vk/ks ls vf/kd
dh inkof/k ckdh gks] vkSj cksMZ esa fdlh dkj.ko’k f uokZfpr lnL;ksa ,oa inkf/kdkfj;ksa dk in fjDr gks
tk;] rks 'ks"k vof/k ds fy, fcgkj jkT; fuokZpu izkf/kdkj }kjk mi&fuokZpu ls fjfDr dks Hkjk tk;sxk ;
ijUrq ;g vkSj Hkh fd izFke cksMZ dh vof/k lgdkjh lfefr ds fucU/ku dh rkjh[k ls ckjg ekg ls
vf/kd ugha gksxhA ”
77 77---- fcgkj vf/kfu;e 2] 1997 dh /kkjk&29 esa la’kks/kuA & fcgkj vf/kfu;e 2] 1997 dh /kkjk&29 esa la’kks/kuA &fcgkj vf/kfu;e 2] 1997 dh /kkjk&29 esa la’kks/kuA &fcgkj vf/kfu;e 2] 1997 dh /kkjk&29 esa la’kks/kuA & mDr vf/kfu;e dh /kkjk&29 esa fuEuor
la’kks/ku fd;s tk;saxs] ;Fkk :&
¼d½ ¼d½ ¼d½ ¼d½ mi&/kkjk ¼1½ fuEufyf[kr }kjk izfrLFkkfir dh tk;sxh] ;Fkk :&
“¼1½ lgdkjh lfefr ds cksMZ ds fuokZpu ds lapkyu ds fy, f cgkj jkT; fuokZpu izkf/kdkj
vf/kfu;e] 2008 ds v/khu xfBr fcgkj jkT; fuokZpu izkf/kdkj ftEesokj gksxhA ”
¼[k½ ¼[k½ ¼[k½ ¼[k½ mi&/kkjk ¼2½ fuEufyf[kr }kjk izfrLFkkfir dh tk;sxh] ;Fkk :&
“¼2½ ofgZxkeh funs’kdksa dh vof/k dh lekfIr ds iwoZ] fc gkj jkT; fuokZpu izkf/kdkj
vf/kfu;e] 2008 rFkk mlds v/khu cuh fu;ekoyh rFkk fc gkj LokoyEch lgdkjh
lfefr vf/kfu;e] 1996 rFkk mlds v/khu cuh fu;ekoyh d s izko/kkuksa ds v/khu
fofufnZ"V jhfr ls fcgkj jkT; fuokZpu izkf/kdkj }kjk fuokZpu dk lapkyu fd;k
tk;sxkA ”
¼x½ ¼x½ ¼x½ ¼x½ mi&/kkjk ¼3½ foyksfir dh tk;sxhA
88 88---- fcgkj vf/kfu;e 2] 1997 dh /kkjk&33 esa la’kks/kuA & fcgkj vf/kfu;e 2] 1997 dh /kkjk&33 esa la’kks/kuA &fcgkj vf/kfu;e 2] 1997 dh /kkjk&33 esa la’kks/kuA &fcgkj vf/kfu;e 2] 1997 dh /kkjk&33 esa la’kks/kuA & mDr vf/kfu;e dh /kkjk&33 esa fuEuor
la’kks/ku fd;s tk;saxs] ;Fkk :&
¼d½ ¼d½ ¼d½ ¼d½ mi&/kkjk ¼1½ fuEufyf[kr }kjk çfrLFkkfir dh tk;xh %&
“¼a1½ lgdkjh lfefr vius ys[kkvksa dh ys[kk&ijh{kk i zR;sd foÙkh; o"kZ esa de ls de ,d
ckj jkT; ljdkj vFkok jkT; ljdkj }kjk izkf/kd`r izkf /kdkj }kjk vuqeksfnr iSuy ds
ys[kk&ijh{kd }kjk djk,xhA ,slk ys[kk&ijh{kd] pkVMZ ,dkmUVsaV vf/kfu;e] 1949 ds
vFkkZUrxZr pkVMZ ,dkmUVsaV gksxk ;k fucU/kd ds dk;k Zy; dk gksxkA jkT; ljdkj
vFkok jkT; ljdkj }kjk izkf/kd`r izkf/kdkj }kjk vuqe ksfnr iSuy ds ys[kk&ijh{kd dh
U;wure 'kS{kf.kd vgZrk fdlh ekU;rk izkIr fo’ofo/kky ; ls mÙkh.kZ Lukrd ¼xf.kr ds
lkFk½ vFkok okf.kT; Lukrd gksxhA ,slk ys[kk&ijh{kd vFkok pkVMZ ,dkmUVsaV QeZ dks
vads{k.k dk de ls de rhu o"kksZ dk vuqHko vfuok;Z g ksxkA dsoy ,slk ys[kk&ijh{kd
vFkok pkVMZ ,dkmUVsaV QeZ gh lgdkjh lfefr ds ys[kkv ksa dk ys[kk&ijh{k.k djus ds
ik= gksxkA ”
¼[k½ ¼[k½ ¼[k½ ¼[k½ mi&/kkjk ¼4½ fuEufyf[kr }kjk izfrLFkkfir dh tk;sxh] ;Fkk :&
“¼4½ izR;sd lgdkjh lfefr ds ys[kkvksa dk vads{k.k l gdkjh lfefr ds lkekU; fudk; }kjk
fu;qDr ys[kk&ijh{kd vFkok pkVMZ ,dkmUVsaV QeZ }kjk mi&/kkjk ¼1½ esa fofufnZ"V jhfr
ls dh tk;sxhA ys[kk ijh{kd ds ikfjJfed lkekU; fudk; }kjk fu;r fd;k tk;sxk ;
ijUrq ;fn vads{k.k] fucU/kd ds dk;kZy; ds vads{kd } kjk fd;k tkrk gS rks
fu;r vads{k.k Qhl dk Hkqxrku lfefr;ksa }kjk fd;k tk;sxkA ”
¼x½ ¼x½ ¼x½ ¼x½ mi&/kkjk ¼10½ ds ckn fuEufyf[kr ubZ mi&/kkjk ¼11½ tksM+h tk;sxh] ;Fkk :&
“¼11½ 'kh"kZ lgdkjh lfefr] vius ys[kkvksa ds fooj.k ds vads{k.k ds mijkUr] vads{k.k
izfrosnu] lfefr ds lkekU; fudk; ds vuqeksnuksijkUr] rhl fnuksa ds Hkhrj fucU/kd
dks vfuok;Z #i ls lqiwnZ dj nsxk rkfd ml fjiksVZ dks jkT; ljdkj ds ek/;e ls]
jkT; ljdkj }kjk vf/kdfFkr izfØ;k ds vuqlkj fo/kku e .My ds iVy ij j[kk tk
ldsA ”
5 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 22 /uni092E/uni0908 2013
99 99---- fcgkj vf/kfu;e 2] 1997 dh /kkjk&35 dk çfrLFkkiuA & fcgkj vf/kfu;e 2] 1997 dh /kkjk&35 dk çfrLFkkiuA & fcgkj vf/kfu;e 2] 1997 dh /kkjk&35 dk çfrLFkkiuA & fcgkj vf/kfu;e 2] 1997 dh /kkjk&35 dk çfrLFkkiuA & mDr vf/kfu;e dh /kkjk&35 fuEufyf[kr
}kjk izfrLFkkfir dh tk;sxh] ;Fkk :&
“35- okf"kZd foojf.k;k¡ nkf[ky djukA & okf"kZd foojf.k;k¡ nkf[ky djukA & okf"kZd foojf.k;k¡ nkf[ky djukA & okf"kZd foojf.k;k¡ nkf[ky djukA & çR;sd lgdkjh lfef r] çR;sd foÙkh; o"kZ dh lekfIr
ds Ng ekg ds Hkhrj] fucU/kd ds le{k okf"kZd foojf.k ;k¡ nkf[ky djsxh ftlesa
fuEufyf[kr fo"k; 'kkfey gksaxs %&
¼d½ dk;Zdykiksa dk okf"kZd fjiksVZ;
¼[k½ ys[kkvksa dk ys[kk&ijhf{kr fooj.k ;
¼x½ lkekU; fudk; }kjk ;Fkkuqeksfnr vf/k’ks"k fuiVku gsrq ;kstuk ;
¼?k½ lgdkjh lfefr dh mi&fof/k;ksa esa fd;s x;s la’k ks/kuksa dh lwph] ;fn dksbZ gks;
¼³½ fuokZpu] ;fn fu;r gks] ds lapkyu vkSj lkekU; fud k; dh lHkk ds vk;kstu dh
rkjh[k ls lacaf/kr ?kks"k.kk ;
¼p½ fucU/kd }kjk vf/klwfpr dksbZ vU; lwpuk tks vf/kfu ;e ds fdlh izko/kku ds ikyu
gsrq vko’;d gksA ”
10 10 10 10---- fcgkj vf/kfu;e 2] 1997 dh /kkjk&41 ds ckn ,d ubZ / kkjk&41 d fcgkj vf/kfu;e 2] 1997 dh /kkjk&41 ds ckn ,d ubZ /k kjk&41 d fcgkj vf/kfu;e 2] 1997 dh /kkjk&41 ds ckn ,d ubZ /k kjk&41 d fcgkj vf/kfu;e 2] 1997 dh /kkjk&41 ds ckn ,d ubZ /k kjk&41 d---- dk vUr%LFkkiuA & dk vUr%LFkkiuA & dk vUr%LFkkiuA & dk vUr%LFkkiuA & mDr
vf/kfu;e dh /kkjk&41 ds ckn fuEufyf[kr ubZ /kkjk&41d vUr%LFkkfir dh tk;sxh] ;Fkk :&
“41d 41d 41d 41d---- vf/kdj.k }kjk cksMZ dk vf/kØe.kA & vf/kdj.k }kjk cksMZ dk vf/kØe.kA & vf/kdj.k }kjk cksMZ dk vf/kØe.kA & vf/kdj.k }kjk cksMZ dk vf/kØe.kA & ¼1½ lgdkjh lfefr ds lnL; ls çkIr vkosnu ij] ;fn
vf/kdj.k dh jk; esa fdlh lgdkjh lfefr dk cksMZ] ftl s jkT; ljdkj }kjk _.k vFkok foÙkh;
lgk;rk nh xbZ gks vFkok _.k ljdkjh xkjaVh ij nh xbZ gks] yxkrkj _.k vnk;xh esa pwd dj
jgk gks vFkok bl vf/kfu;e] fu;ekoyh ;k mi&fof/k;ksa }kjk vf/kjksfir drZO;ksa ds fuoZgu esa
ykijokg gks vFkok mlds lnL;ksa ds fgr ds fo#) vkpj.k fd;k gks ;k cksMZ ds xBu vFkok
dk;Z djus esa xfrjks/k gks rks og] çca/k lfefr dks viuh vkifÙk] ;fn dksbZ gks] vf/kdfFkr djus
gsrq volj nsus ds ckn] ldkj.k fyf[kr vkns’k }kjk Ng ekg ls vuf/kd vof/k ds fy, lgdkjh
lfefr ds cksMZ dks vf/kØfer dj ldsxkA vf/kdj.k bl /kkjk ds v/khu ikfjr izR;sd vkns’k dks
vfHkfyf[kr djsxk vkSj fucfU/kr Mkd ls lEcfU/kr lgdkjh lfefr dks lwfpr djsxk%
ijUrq cSafdx dkjksckj djus okyh lgdkjh lfefr ds ekeys esa cSafdx jsxqys’ku ,DV] 1949
ds izko/kku Hkh ykxw gksaxs%
ijUrq vkSj fd cSafdx dk dkjksckj djus okyh lgdkjh l fefr ds ekeys esa cksMZ ds
vf/kØe.k dh vf/kdkf/kd vof/k ,d o"kZ dh gksxh%
ijUrq vkSj Hkh fd cSafdx dk dkjksckj djus okyh lgdk jh lfefr ds cksMZ dk vf/kØe.k
Hkkjrh; fjtoZ cSad ds ijke’kZ ls fd;k tk;sxkA
¼2½ ¼2½ ¼2½ ¼2½ tc dksbZ lgdkjh lfefr mi&/kkjk ¼1½ ds v/khu vf/ kØe.k ds v/khu gks rks vf/kdj.k lfefr ds
dk;Z lapkyu ds fy, ,d iz’kkld fu;qDr djsxhA bl mi&/ kkjk ds v/khu fu;qDr iz’kkld
fofu/kkZfjr vof/k ds Hkhrj lgdkjh lfefr ds cksMZ ds fuokZpu gsrq vko’;d dkjZokbZ djsxk rFkk
fuokZfpr cksMZ dks izcU/k dk dk;ZHkkj lkSai nsxkA
¼3½ ¼3½ ¼3½ ¼3½ mi&/kkjk ¼2½ ds v/khu fu;qDr iz’kkld vf/kdj.k } kjk ;Fkk fu;r ,slk ikfjJfed] ftls og
lgdkjh lfefr ds dkjckj ds fØ;kUo;u ds fy, mfpr le>s ] çkIr djsxkA bl çdkj fu;r
ikfjJfed lgdkjh lfefr ds [kkrs ls Hkqxrs; gksxkA
¼4½ ¼4½ ¼4½ ¼4½ mi&/kkjk ¼2½ ds v/khu fu;qDr iz’kkld] vf/kdj.k }kjk fufeZr lsok 'kÙkksZ ds v/khu dk;Z djsxk
rFkk bl vf/kfu;e] fu;ekoyh ,oa lfefr dh mi&fof/k;ks a ds v/khu cksMZ dks leuqnsf’kr lHkh
drZO;ksa dk ikyu rFkk nkf;Roksa dk fuoZgu djsxk%
ijUrq vf/kdj.k dks vf/kØe.k dh vof/k ds nkSjku iz’kkld dks cnyus dh 'kfDr gksxhA ”
11 11 11 11---- fcgkj vf/kfu;e 2] 1997 d fcgkj vf/kfu;e 2] 1997 d fcgkj vf/kfu;e 2] 1997 d fcgkj vf/kfu;e 2] 1997 dh /kkjk&42 dk la’kks/kuA & h /kkjk&42 dk la’kks/kuA & h /kkjk&42 dk la’kks/kuA & h /kkjk&42 dk la’kks/kuA & mDr vf/kfu;e dh /kkjk&42 dh mi&/kkjk
¼1½ fuEufyf[kr }kjk izfrLFkkfir dh tk;sxh] ;Fkk :&
“¼1½ bl vf/kfu;e ds v/khu vijk/k gksxk ;fn &
¼d½ dksbZ lgdkjh lfefr vFkok mldk dksbZ inkf/kdkjh vFkok lnL; tkucw>dj feF;k
fooj.kh cukrk gS ;k feF;k lwpuk nsrk gS vFkok jkT; l jdkj }kjk çkf/kd`r O;fDr
vFkok fucU/kd dks mlls visf{kr tkudkjh tkucw>dj ugha Hkstrk gS;
¼[k½ dksbZ O;fDr tkucw>dj vFkok fcuk fdlh ;qfDrlax r lQkbZ ds fdlh lEeu]
vf/k;kpuk vFkok bl vf/kfu;e ds izko/kkuksa ds v/khu fuxZr] fof/klEer fyf[kr vkns’k
dh voKk djrk gS;
¼x½ dksbZ fu;ksDrk tks fcuk fdlh ;qfDr;qDr dkj.k d s vius dkfeZdksa ls dVkSrh dh xbZ
jkf’k dks] dVkSrh dh frfFk ls pkSng fnuksa ds Hkhrj] lgdkjh lfefr dks Hkqxrku djus esa
vlQy gksrk gS;
6 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 22 /uni092E/uni0908 20 13
¼?k½ dksbZ inkf/kdkjh vFkok vfHkj{kd] ml lgdkjh lf efr dh] ftldk og inkf/kdkjh ;k
vfHkj{kd gks] iaft;ksa] ys[kkvksa] nLrkostksa] vfHk ys[kksa] udn] izfrHkwfr ,oa vU;
ifjlEifÙk;ksa dh vfHkj{kk vf/kd`r O;fDr dks lkSius esa vlQy gksrk gS;
¼³½ dksbZ O;fDr lgdkjh lfefr ds cksMZ ds inkf/kdkf j;ksa ;k lnL;ksa ds fuokZpu ds iwoZ] ;k
nkSjku vFkok i'pkr~ Hkz"V vkpj.k esa fyIr gksrk gSA”
fcgkj&jkT;iky ds vkns'k ls]
fouksn dqekj flUgk]
ljdkj ds lfpo A
———
22 ebZ 2013
laŒ ,y0th0&1&9@2013@82@yst —fcgkj fo/kku eaMy }kjk ;Fkkikfjr vkSj egkefge jkT;i ky }kjk
fnukad&15 ebZ] 2013 dks vuqer fcgkj LokoyEch lgdkjh lfefr ¼la'kks/ku½ vf/kfu;e] 2013 dk fuEufyf[kr
vaxzsth vuqokn fcgkj jkT;iky ds izkf/kdkj ls blds } kjk izdkf'kr fd;k tkrk gS] ftls Hkkjrh; lafo/kku ds
vuqPNsn 348 ds [kaM¼3½ ds v/khu mDr vf/kfu;e dk vaxzsth Hkk"kk esa izkf/kd`r ikB le>k tk;sxk A
fcgkj&jkT;iky ds vkns'k ls]
fouksn dqekj flUgk]
ljdkj ds lfpo A
[Bihar Act 7,2013]
BIHAR SELF -SUPPORTING CO-OPERATIVE SOCIETIES (A MENDMENT ) ACT , 2013
AN
ACT
To amend the Bihar Self-Supporting Co-operative Societies Act, 1996
PREAMBLE .— Whereas voluntarily constituted Co-operative Societies can lead to the socio-
economic betterment of their members as based on th eir economic participation, democratic control
and autonomous functioning so as to act more meaningfully in the interests of their members;
AND , WHEREAS , it is an obligation of the State Government to pr omote voluntary formation,
autonomous functioning, democratic control and prof essional management of the Co-operative
Societies in the State and promote them and take such measures as are necessary for this purpose;
AND , WHEREAS , in pursuance of The Constitution (Ninety Seventh Amendment) Act,2011,
many amendments are imperative in the Bihar Self-Su pporting Co-operative Societies Act, 1996; to
keep in consonance with above Amendment.
BE IT enacted by the Legislature of the State of Bihar in the sixty fourth year of the Republic
of India as follows: -
1. Short title, extent and commencement. – (1) This Act may be called the Bihar Self-
Supporting Co-operative Societies (Amendment) Act, 2013.
(2) It shall extend to the whole of the State of Bihar.
(3) It shall come into force at once.
2. Amendment in Section-2 of the Bihar Act 2 of 1997.— In Section-2 of the Bihar Self-
Supporting Co-operative Societies Act, 1996 (Bihar Act 2, 1997) (here in after referred to as the said
Act) shall be amended as follows -
(i) Sub-section (b) shall be substituted by the foll owing, namely -
“(b) ‘Board’ means Board of Directors or Governing Body or Mana ging
Committee by whatever name it is designated to whom the management of the
affairs of a Co-operative Society is entrusted.”
(ii ) After sub-section (p) the following new sub-secti ons (q), (r), (s) and (t) shall be
inserted namely -
“(q) ‘Apex Society’ means, a Co-operative Society whose area of operat ion
covers the whole of the state of Bihar or any Co-op erative Federation / Union
7 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 22 /uni092E/uni0908 2013
having in its area of operation the whole of the St ate of Bihar and which has been
declared as Apex Society by the Registrar of Co-operative Societies.”
“(r) ‘Functional Directors’ means Functional Executive Directors of the
Society specified as per rules or Bye-laws of that Co-operative Society.”
“(s) “Backward Classes”– means and includes the list of Backward Classes of
citizens specified in Annexure-2 of the Bihar Reser vation of Vacancies in Posts and
Services (for Scheduled Castes , Scheduled Tribes and other Backward Classes)
Act, 1991 (Bihar Act No. 3, 1992), as amended from time to time;”
“(t) “Extremely Backward Classes”– means and includes the list of Backward
Classes of citizens specified in Annexure-1 of the Bihar Reservation of Vacancies in
Posts and Services (for Scheduled Castes , Schedul ed Tribes and other Backward
Classes) Act, 1991 (Bihar Act No. 3, 1992), as amended from time to time;”
3. Amendment in Section-23 of the Bihar Act 2 of 199 7.— In Section-23 of the said Act
shall be amended as follows, namely -
(a) Sub-section (7) shall be substituted by the following -
“(7) A person admitted as a member may exercise th e rights of membership,
including the right to vote, only after ensuring mi nimum attendance, as
required in the meeting convened for the participat ion in management of the
Society and availing of minimum requisite services of the Society as may be
prescribed in the Bye-laws of the Society;
Provided that a person shall have been a member for at least one year
before being eligible to exercise the right to vote;
Provided further that the above provision shall not apply to the
promoter members in the first year of registration of a Co-operative Society.”
(b) After sub-section (7) the following new sub-sections (8), (9) and (10) shall be added,
namely:–
“(8) Every Co-operative Society shall provide access to every member to the books,
information and accounts of the Co-operative Societ y kept in regular
transaction of its business with such member.
(9) Every member of a Co-operative Society shall ha ve the right to get all
information/documents regarding books, information and accounts of the
Co-operative Society kept in regular transaction of its business. The Chief
Executive officer/manager of the Co-operative Socie ty shall ensure access to
the member to all required information/documents.
(10) The members of any Co-operative Society shall have the right to get member
education and co-operative related training as per the rules or Bye-laws made
under any provisions of this Act.”
4. Amendment in Section - 25 of the Bihar Act 2 of 199 7 .— In Section - 25 of the said Act
shall be amended as follows, namely –
(a) Sub-section (1) shall be substituted by the following, namely -
“(1) Subject to the provisions of this Act and the Bye-laws the ultimate authority of
a Co-operative Society shall vest in its General B ody. Board of every Co-
operative Society shall convene Annual General Meet ing within six months
from the closer of each financial year, which shall deal with all or any matter
dealt with under sub-section (3) except those in re lation to the election of
members and Office-bearer of the Board.”
(b) Sub-section (3) clause (a) and (b) shall be deleted.
5. Amendment in Section - 26 of the Bihar Act 2 of 1997. — Sub-section (2) of Section - 26
of the said Act shall be substituted by the following, namely -
“(2) The size of the Board shall be maximum twenty one members including Office-
bearers accordance with the Bye-laws. Chief Executi ve shall be an ex-officio
member of the Board. The Board shall co-opt such pe rsons having experience in the
8 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 22 /uni092E/uni0908 20 13
field of banking, management, finance or specialization in any other field relating to
the object and the activities under taken by the Co -operative Societies, as members
of the board;
Provided that the number of such co-opted members s hall not exceed two and
this shall be in addition to the total members of the board:
Provided further that such co-opted members shall n ot have the right to vote
in any election of the Co-operative Society in their capacity as such member or to be
eligible to be elected as Office-bearers of the Board:
Provided further also that the Functional Directors of a Co-operative Society
shall also be the members of the board and such mem bers shall be excluded for the
purpose of counting the total number of Directors:
“Provided that there shall be reservation of two se ats for the Scheduled Castes
or the Scheduled Tribes, two seats for the Backward Classes and two seats for the
Extremely Backward Classes on the Board of every Co-operative Society:
Provided further that for the purpose of reservatio n of seats as in the above
proviso, the State Government may, by general or sp ecial order, exclude the Board
of societies or class of societies not consisting o f individuals as members or not
having members from above categories of reservation:
Provided further that the total number of seats so reserved shall not exceed
fifty percent of the total number of seats:
Provided further also that as nearly as but not exc eeding fifty percent of the
total number of seats so reserved shall be reserved for women belonging to the
Scheduled Castes or the Scheduled Tribes, the Backw ard Classes and the Extremely
Backward Classes, as the case may be:
Provided further also that as nearly as but not exc eeding fifty percent of the
total number of seats not reserved above for the Sc heduled Castes or the Scheduled
Tribes, the Backward Classes and the Extremely Backward Classes shall be reserved
for women:
Provided further also that the total number of seat s so reserved for women
shall not be less than two.
The seats so reserved shall be filled up from among st the members of
Scheduled Castes or Scheduled Tribes, Backward and Extremely Backward Classes
and women either by election or/and by co-option. T his provision shall apply to all
societies from the Primary Society and up to the Apex Societies:
Provided further also that such reservation in Prim ary Society and up to the
Apex Society shall be governed by the rules made under this Act for this purpose.”
6. Sub-section of Section - 28 of the Bihar Act 2 o f 1997. — Section - 28 of the said Act
shall be substituted by the following, namely -
“28. Term of office. - The term of office of elected members of the Board and its Office-
bearers shall be five years from the date of electi on and the term of office of the
Office-bearers shall be co-terminus with the term of the Board;
Provided that the Board may fill a casual vacancy i n the Board by nomination out
of the same class of members in respect of which th e casual vacancy has arisen, if the
term of the board is less than half of its original term;
Provided further also that if more than half of the term of original term of elected
Board remains and any post of elected members and O ffice-bearers becomes vacant, the
vacancy will filled by By-election by The Bihar Sta te Election Authority for the
remaining period;
Provided further that the term of the first Board s hall not exceed twelve months
from the date of registration of the Co-operative Society.”
7. Amendment in Section - 29 of the Bihar Act 2 of 1997. — In Section - 29 of the said Act
shall be amended as follows, namely –
(a) Sub-section (1) shall be substituted by the following, namely -
9 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 22 /uni092E/uni0908 2013
“(1) The Bihar State Election Authority constituted shall be responsible for the
conduct of elections of the board of a Co-operative Society under The Bihar
State Election Authority Act, 2008.
(b) Sub-section (2) shall be substituted by the following, namely -
“(2) The election shall be conducted before the ex piry of term of the outgoing
director by the Bihar State Election Authority in t he manner specified under
the provisions of the Bihar State Election Authority Act, 2008 and Rules made
there under and as per the provisions of the Bihar Self-Supporting Co-
operative Societies Act, 1996 and Rules made there under.”
(c) Sub-section (3) shall be deleted.
8. Amendment in Section - 33 of the Bihar Act 2 of 1997.— In the said Act Section-33 shall
be amended as follows, namely –
(a) Sub-section (1) shall be substituted by the following, namely -
“(1) A Co-operative Society shall get its accounts audited by Auditor from a
Panel approved by State Government or the authority authorized by the
State Government, at least once in every financial year. Such Auditor shall
either be Chartered Accountants within the meaning of the Chartered
Accountants Act, 1949 or from the office of the Reg istrar. The minimum
educational qualification of the Auditors from a pa nel approved by State
Government or an authority authorized by the State Government shall be
Graduate (with Mathematics) or commerce Graduate fr om any approved
university. Such Auditor or Chartered Accountants f irm shall be required to
have at least three years of audit experience. Only such Auditor or
Chartered Accountants firm shall be eligible for th e audit of the accounts of
Co-operative Society.”
(b) Sub-section (4) shall be substituted by the following, namely -
“(4) The audit of the accounts of every Co-operativ e Society shall be done by the
Auditor or Chartered Accountant firm in the manner specified under sub-
section (1), appointed by the General Body of Co-o perative Society. The
remuneration of the Auditor shall be fixed by the General Body;
Provided that if the audit is done by the Auditor from the office of the Registrar,
Co-operative Societies shall pay the audit fee fixed by the Registrar.”
(c) After sub-section (10) the following new sub-section (11) shall be added, namely –
“(11) Apex Co-operative Society with the approval o f General Body shall
compulsorily submit the Audit Report, after the aud it of the Statement of
Accounts, to the Registrar within thirty days so th at the report may be
placed in the Legislature through State Government in accordance with the
procedure laid down by the State Government for this purpose.”
9. Substitution of Section - 35 of the Bihar Act, 2 of 1997. — Section - 35 of the said Act
shall be substituted by the following, namely -
“35. Filing Annual Statements of Accounts. - Every Co-operative Society shall file
Annual Statement of Accounts before the Registrar w ithin six months of the end of
financial year which shall include following subjects:
(a) Annual Report of the activity;
(b) Audited Statement of the Accounts;
(c) Plan to deal with the surplus as approved by General Body;
(d) List of the amendments done, if any, in the Bye-law s of the Co-operative
Society;
(e) Declaration relating to the conduct of election, if due, and date for the
arrangement of General Body meeting;
(f) Any other information notified by Registrar, if req uired to carry out any of
the provisions of the Act.”
10 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 22 /uni092E/uni0908 20 13
10. Insertion of a new Section - 41A after Section - 41 of the Bihar Act 2 of 1997. — In the
said Act after Section - 41 the following new Section - 41A shall be inserted, namely -
“41A. Supersession of the Board by the Tribunal. - (1) If in the opinion of the
Tribunal, upon the receipt of application from the member of the Co-operative
Society, the Board of any Co-operative Society, where loan or financial aid has been
provided by the State Government or loan has been p rovided on Government
guarantee, is persistently making defaults or is ne gligent in the performance of the
duties imposed on it by this Act, the Rules or the Bye-laws, or conducted against the
interest of its members or there is stalemate in th e formation or functioning of the
Board, he may, after giving opportunity to the mana ging committee to state its
objection, if any, by order with reasons in writing supersede the Board of the
Co-operative Society for a period not exceeding six months. The members of the
Boards of societies so superseded shall not be elig ible for reelection for five years
from the date of supersession. Tribunal shall recor d every order passed under this
section in writing and inform the concerned Co-operative Society through registered
post;
Provided that in case of Co-operative Society carry ing on the business of
banking, provisions of Banking Regulation Act, 1949 shall also apply;
Provided further that in case of Co-operative Socie ty carrying the business
of banking, the maximum period of supersession shall be of one year;
Provided further also that the supersession of the Board of the Co-operative
Society having banking operation shall be done in c onsultation with the Reserve
Bank of India.
(2) When any Co-operative Society is under superse ssion under sub-section (1), the
Tribunal shall appoint an Administrator to conduct the affairs of the Society. The
Administrator appointed under this sub-section, sha ll take necessary action for the
election of the Board of Co-operative Society withi n the specified period and shall
hand over the management to elected Board.
(3) The Administrator appointed under sub-section (2) shall get remuneration, as may
be fixed by the Tribunal, as he deems fit to carry on the business of the Co-
operative Society. The remuneration so fixed shall be payable from the accounts of
Co-operative Society.
(4) Administrator appointed under sub-section (2) shall work under the service
condition laid down by the Tribunal and shall perfo rm all the duties and carry on
responsibilities assigned to the Board under this A ct, rules and the Bye-laws of
Society:
Provided that the Tribunal shall have the power to change the Administrator
during the period of supersession.”
11. Substitution of Section - 42 of the Bihar Act 2 of 1997. — Sub-section (1) of Section -
42 of the said Act shall be substituted by the following, namely:-
“ (1) It shall be an offence under this Act if-
(a) a Co-operative Society or an officer or member thereof willfully makes a false
return or furnishes false information, or any perso n willfully not furnishes any
information required from him by a person authorise d in this behalf under the
provisions of this Act;
(b) any person willfully or without any reasonabl e excuse disobeys any summons,
requisition or lawful written order issued under the provisions of the this Act;
(c) any employer who, without sufficient cause, fai ls to pay to a Co-operative
Society amount deducted by him from its employee wi thin a period of
fourteen days from the date on which such deduction is made;
(d) any officer or custodian who willfully fails to handover custody of books,
accounts, documents, records, cash, security and other property belonging to a
Co-operative Society of which he is an officer or c ustodian, to an authorised
person; and
11 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 22 /uni092E/uni0908 2013
(e) any person indulges in the corrupt practices be fore, during or after the election
of the Office-bearer or member of the Board of the Co-operative Society.”
By order of the Governor of Bihar,
VINOD KUMAR SINHA,
Secretary to the Government.
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/uni0905/uni0927/uni0940/g162/uni0915, /uni0938/uni093F/uni091A/uni0935/uni093E/uni0932/uni092F /uni092E/uni0941/u093F/uni0923/uni093E/uni0932/uni092F,
/g466/uni092C/uni0939/uni093E/uni0930, /uni092A/uni091F/uni0928/uni093E /g430/uni093E/uni0930/uni093E /u0942/uni0915/uni093E/uni093F/uni0936/uni0924 /uni090F/uni0935/uni0902 /uni092E/uni0941/g465/u093F/uni0924/uni0964
/g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923) 400 -571+400-/uni0921/g5470/uni091F/g5470/uni092A/uni09400/uni0964
Website: http://egazette.bih.nic.in