LexThe BIHAR COOPERATIVE SOCIETIES (AMENDMENT) ACT, 2011
Bihar · state statute
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loZlk/kkj.k dh lwpuk ds fy;s izdkf'kr fd;k tkrk gS A
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10 Qjojh 2012
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[fcgkj vf/kfu;e 3] 2012 ]
fcgkj lgdkjh lkslkbZVh ¼la’kks/ku½ fcgkj lgdkjh lkslkbZVh ¼la’kks/ku½ fcgkj lgdkjh lkslkbZVh ¼la’kks/ku½ fcgkj lgdkjh lkslkbZVh ¼la’kks/ku½ vf/kfu;e vf/kfu;e vf/kfu;e vf/kfu;e 201 201 201 20111 11
fcgkj lgdkjh lkslkbZVh vf/kfu;e] 1935 esa la’kks/ku ds fy, fcgkj lgdkjh lkslkbZVh vf/kfu;e] 1935 esa la’kks/ku ds fy, fcgkj lgdkjh lkslkbZVh vf/kfu;e] 1935 esa la’kks/ku ds fy, fcgkj lgdkjh lkslkbZVh vf/kfu;e] 1935 esa la’kks/ku ds fy, vf/kfu;e vf/kfu;e vf/kfu;e vf/kfu;eAA AA
çLrkouk%& pwafd jkT; ljdkj dh çkFkfedrk gS fd bl vf /kfu;e ds v/khu fucaf/kr lgdkjh lfefr;ksa
ds çca/k lfefr ds fuokZpu dk lapkyu] fcgkj jkT; fuok Zpu çkf/kdkj vf/kfu;e] 2008 ds v/khu xfBr fcgkj
jkT; fuokZpu çkf/kdkj }kjk gks] rkfd bUgsa çtkrkaf=d #i ls vf/kd lq’kkflr cuk;k tk lds rFkk fuokZpu dh
çfØ;k dk lapkyu vf/kd ikjn’khZ gks ldsA
vkSj pw¡fd] fcgkj lgdkjh lkslkbZVh vf/kfu;e] 1935 esa bl ç;kstukFkZ dfri; la’kks/ku ykuk vko’;d gS(
Hkkjr x.kjkT; ds cklBosa o"kZ esa fcgkj jkT; fo/kku&e.My }kjk fuEufyf[kr #i esa ;g vf/kfu;fer gks%&
1- laf{kIr uke] foLrkj vkSj çkjEHkA& ¼1½ ;g vf/kfu;e f cgkj lgdkjh lkslkbZVh ¼la’kks/ku½ vf/kfu;e]
2011 dgk tk ldsxkA
¼2½ bldk foLrkj lEiw.kZ fcgkj jkT; esa gksxkA
¼3½ ;g la’kks/ku fcgkj lgdkjh lkslkbZVh ¼la’kks/ku½ vf/kfu;e] 2008 ¼fcgkj vf/kfu;e 18] 2008½ ds
çHkko esa vkus dh frfFk ls çHkkoh le>k tk;sxkA
2- fcgkj lgdkjh lkslkbZVh vf/kfu;e] 1935 dh /kkjk&1 4d ¼1½ dk çfrLFkkiuA&mDr vf/kfu;e dh
/kkjk&14d dh mi&/kkjk ¼1½ fuEufyf[kr }kjk çfrLFkkfir dh tk;sxh%&
“(1) bl vf/kfu;e rFkk mlds v/khu cuh fu;ekoyh rFkk fucfU /kr lfefr dh mi&fof/k ds fdlh
çko/kkuksa esa varfoZ"V fdlh ckr ds gksrs gq;s Hkh] bl vf/kfu;e ds v/khu fucfU/kr lfefr ds çca/k lfefr ds
fuokZpu dk lapkyu] fcgkj jkT; fuokZpu çkf/kdkj vf/kfu ;e] 2008 ds v/khu xfBr fcgkj jkT; fuokZpu
çkf/kdkj }kjk] fcgkj jkT; fuokZpu çkf/kdkj vf/kfu;e] 2008 rFkk mlds v/khu cuh fu;ekoyh lifBr fcgkj
lgdkjh lkslkbZVh vf/kfu;e] 1935 rFkk mlds v/khu cuh fu;ekoyh ds v/khu fuokZpu ds lapkyu ds fy,
fofgr jhfr ls fd;k tk;xk %
ijUrq fo|eku çko/kkuksa ds v/khu l{ke çkf/kdkj }kjk lapkfyr fucaf/kr lgdkjh lkslkbZVh ds lHkh iwoZ
fuokZpu lqjf{kr jgsaxs %
ijUrq] vkSj fd] lgdkjh lfefr;ksa ds çca/k lfefr dk fuokZpu lEié djkus laca/kh dksbZ dkjZokbZ] vkns’k]
fu.kZ; bl la’kks/ku ds v/khu fd;k x;k le>k tk;sxk rFkk oSlk lEié dksbZ fuokZpu fdlh U;k;ky; ds fu.kZ;]
vkns’k vFkok MhØh ds gksrs gq;s Hkh] fof/kekU; le>k tk;sxkA”
3- fcgkj lgdkjh lkslkbZVh vf/kfu;e] 1935 dh /kkjk&1 4d ¼2½ dk çfrLFkkiuA& mDr vf/kfu;e dh
/kkjk&14d dh mi&/kkjk ¼2½ fuEufyf[kr }kjk çfrLFkkfir dh tk;sxh%&
“(2) bl vf/kfu;e rFkk mlds v/khu cuh fu;ekoyh rFkk fucaf /kr lfefr dh mi&fof/k ds fdlh
çko/kku esa varfoZZ"V fdlh ckr ds gksrs gq;s Hkh] b l vf/kfu;e ds v/khu fucfU/kr lgdkjh lfefr;ksa ds çc a/k
lfefr dk fuokZpu] bl /kkjk ds çko/kku ds v/khu lEié gksxk ;fn fuokZpu dh çfØ;k çkjEHk gks pqdh gks
ijUrq fuokZpu dk ifj.kke ?kksf"kr ugh gqvk gksA ”
4- fcgkj lgdkjh lkslkbZVh vf/kfu;e] 1935 dh /kkjk&1 4d ¼3½ dk çfrLFkkiuA& mDr vf/kfu;e dh
/kkjk&14d dh mi&/kkjk ¼3½ fuEufyf[kr }kjk çfrLFkkfir dh tk;sxh%&
“(3) bl vf/kfu;e rFkk mlds v/khu cuh fu;ekoyh rFkk fucaf /kr lfefr dh mifof/k ds fdlh
çko/kku esa varfoZ"V fdlh ckr ds gksrs gq;s Hkh] bl vf/kfu;e ds v/khu fucfU/kr lgdkjh lfefr;ksa ds çca /k
lfefr dk fuokZpu] bl vf/kfu;e dh /kkjk&14 dh mi&/kkj k ¼9½ esa ;Fkk fofgr çca/k lfefr dh dkykof/k dh
lekfIr ds iwoZ vFkok bl vf/kfu;e ds çko/kkuksa ds v /khu ikfjr çca/k lfefr ds vf/kØe.k vkns’k dh frfFk ls
ukS ekg ds Hkhrj laié gksxk%
ijUrq bl la’kks/ku dh vf/klwpuk dh frfFk dks çca/k l fefr ds vf/kØe.k ds ekeys esa] çca/k lfefr dk
fuokZpu ukS ekg ds Hkhrj gksxkA ”
5- fcgkj lgdkjh lkslkbZVh vf/kfu;e] 1935 dh /kkjk&1 4d ¼4½ dk foyksiuA& mDr vf/kfu;e dh
/kkjk&14d dh mi&/kkjk ¼4½ ,rn~ }kjk foyksfir dh tkrh gSA
6- fcgkj lgdkjh lkslkbZVh vf/kfu;e] 1935 dh /kkjk&1 4d ¼5½ dk foyksiuA& mDr vf/kfu;e dh
/kkjk&14d dh mi&/kkjk ¼5½ ,rn~ }kjk foyksfir dh tkrh gSA
fcgkj&jkT;iky ds vkns'k ls]
vkse izdk’k flUgk]
ljdkj ds la;qDr lfpoA
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10 Qjojh 2012
laŒ ,yŒthŒ&1&29@2011@263@yst —fcgkj fo/kku eaMy }kjk ;Fkkikfjr vkSj egkefge
jkT;iky }kjk fnukad 8 Qjojh 2012 dks vuqer fcgkj lgdkjh lkslkbZVh ¼la’kks/ku½ vf/kfu;e 2011
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 [kaM ¼3½ ds v/khu mDr vf/kfu;e dk vaxzsth Hkk"kk
esa izkf/kÑr ikB le>k tk;sxk A
fcgkj&jkT;iky ds vkns'k ls]
vkse izdk'k flUgk]
ljdkj ds la;qDr lfpoA
[Bihar Act 3, 2012]
BIHAR COOPERATIVE SOCIETIES (AMENDMENT) ACT, 2011
AN
ACT
TO AMEND THE BIHAR COOPERATIVE SOCIETIES ACT, 1935
Preamble :-W HEREAS , it is priority of the Government to conduct the ele ction of the
Managing committee of cooperative societies registe red under this Act, by Bihar State Election
Authority, constituted under Bihar State Election A uthority Act, 2008, so that it may be made
more democratically well governed and the conduct of the election process, be more transparent;
AND WHEREAS, it is necessary to bring out certain a mendment to the Bihar
Cooperative Societies ACT, 1935;
Be it enacted by the legislature of the state of Bi har in the sixty second year of Republic
of India as follows:-
1. Short title, extent and commencement.— (1) This Act may be called the Bihar
Cooperative Societies (Amendment), Act 2011.
(2) It shall extend to the whole of the state of Bi har.
(3) This Amendment shall be deemed to have come int o effect on the date of Bihar
Cooperative Societies (Amendment) Act, 2008 (Bihar Act 18, of 2008) came into effect
2. Substitution of Section 14A (1) of Bihar Cooperativ e Societies Act, 1935.— The Sub-
section-(1) of Section 14A of the said Act shall be substituted by the following:-
“(1) Notwithstanding, any thing contained in any pr ovision of this Act, rules made
thereunder and byelaws of a registered society, the election to the managing committee of
cooperative societies registered under this Act sha ll be conducted by Bihar State Election
Authority constituted under Bihar State Election Authority Act, 2008 in the manner prescribed for
the conduct of election under Bihar State Election Authority Act, 2008 and rules made thereunder
read with Bihar Cooperative Societies Act, 1935 and rules made thereunder:
Provided that all the previous elections of registe red cooperative societies conducted by
the Competent Authority under the existing provisions would be saved.
Provided, further that any action, order, decision to hold the election of managing
committee of cooperative societies shall be deemed to have been made under this Amendment
and any election so held shall be valid, notwithsta nding any judgment, order or decree of any
court.”
3. Substitution of Section-14A (2) of the Bihar Cooper ative Societies Act, 1935.— The
Sub-section-(2) of Section-14A of the said Act shall be substituted by the following:-
“(2) Notwithstanding, any thing contained in any p rovisions of this Act, rules made
thereunder and bye-laws of a registered society, th e election to the managing committee of
cooperative societies registered under this Act sha ll be held in terms of the provision of this
Section, even if the process of election has commen ced but the result of such election has not
been declared.”
4. Substitution of Section-14A (3) of the Bihar Cooper ative Societies Act, 1935.— The
Sub-section-(3) of Section-14A of the said Act shall be substituted by the following:-
“(3) Notwithstanding, any thing contained in any p rovision of this Act, rules made
thereunder and bye-laws of a registered society, th e election to the managing committee of
4 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (अ/uni0938/uni093Eध/uni093E/uni0930ण ), 10 /uni092B/uni0930/uni0935/uni0930/g547 2012
cooperative societies registered under this Act sha ll be held before the expiry of the term of
managing committee as prescribed in Sub-section (9) of Section-14 of this Act or within period of
nine months from the order of supersession of manag ing committee passed under the provisions
of this Act:
Provided that in the case of supersession of manag ing committee of any society as on
the date of notification of this Amendment, the ele ction to the managing committee shall be held
within nine months.”
5. Deletion of Section-14A (4) of the Bihar Cooperativ e Societies Act, 1935.— The Sub-
section-(4) of Section-14A of the said Act is hereby deleted.
6. Deletion of Section-14A(5) of the Bihar Cooperative Societies Act, 1935.— The Sub-
section-(5) of Section-14 A of the said Act is hereby deleted.
By Order of the Governor of Bihar,
OM PRAKASH SINHA,
Joint Secretary to Government.
————
/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) 57 -571+400-/uni0921/g5470/uni091F/g5470/uni092A/uni09400/uni0964
Website: http://egazette.bih.nic.in