The BIHAR CO-OPERATIVE SOCIETIES (AMENDMENT) ACT, 2010

Bihar · state statute
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 2 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 )] 30  /uni0905/u0942/uni0940/uni0932 2010  
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/g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923)] 30  /uni0905/u0942/uni0940/uni0932 2010  
[Bihar Act 22, 2010] 
THE BIHAR CO-OPERATIVE SOCIETIES (AMENDMENT) ACT, 2010 
AN 
ACT  
TO AMEND THE BIHAR CO-OPERATIVE SOCIETIES ACT , 1935  [B IHAR ACT VI OF 1935] 
 Preamble : - W HEREAS  there is immense potential of Fishery development in the 
State of Bihar,   
AND WHEREAS  the State Government has launched various schemes to augment 
fishery production by introduction of technology an d imparting training to the traditional 
fisherman,    
AND WHEREAS  the policy of the State Government is to settle sairats comprised of 
water bodies with traditional fisherman Co-operative Society, 
AND WHEREAS  it is felt necessary to reorganise the structure o f Fishermen               
Co-operative societies to enable better management for enhanced production which will 
ultimately add to GSDP of the State, 
BE it enacted by the Legislature of the State of Biha r in the Sixty One year of the 
Republic of India as follows: - 
1. Short Title, Extent and Commencement .–(i) This Act may be called The Bihar 
Co-operative Societies (Amendment) Act, 2010. 
(ii )  It shall extend to the whole of the State of Bihar. 
(iii) It shall come into force on such day as the State G overnment may appoint by 
publication in official Gazette.  
2. Amendment of Section-8 of the Bihar Act, VI, 1935 .– In the said Act after sub-
section (1a) of Section-8 a new sub-section (1b) shall be inserted as follows, namely - 
“(1b) Notwithstanding anything contrary contained i n Bihar Co-operative 
Societies Act, 1935 or any other Bihar Act or rules  framed thereunder or 
bye-laws of a Co-operative Society or class of Co-o perative Societies or 
any order issued by the State Government or Registr ar of Co-operative 
Societies, there shall be only one registered Fishe rmen Co-operative 
Society in a Block with its area of operation exten ding over the whole 
Geographical limit of the Block.”  
3. Addition of a new Section 11B after Section 11A of the Bihar Act VI of 1935 .– 
In the said Act after Section 11A a new Section 11B shall be added as follows; namely 
“11B  Notwithstanding anything contrary contained i n any provision of Bihar 
Act VI of 1935 or any other Act, rules made thereun der and bye-laws of a 
registered Co-operative Society or class of Co-oper ative Societies, any 
order issued by the State Government or Registrar, Co-operative Societies, 
all existing Fishermen Co-operative Societies at bl ock level, area of 
operation being confined to the Geographical limit of the Block shall stand 
merged in one Co-operative Society and shall be dee med to be registered 
as a new Co-operative Society under Bihar Act VI of  1935, and the 
Registrar, Co-operative Societies shall issue registration certificate. 
Provided that on such reorganisation, all members o f the existing Co-
operative Society or Societies registered under Bih ar Act VI of 1935 or 
Bihar Self Supporting Co-operative Societies Act, 1 996 shall be deemed 
to have become members of such reorganized society and shall have all 
rights and liabilities as members of the said Society. 
 
 4 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 )] 30  /uni0905/u0942/uni0940/uni0932 2010  
 Provided further that on such reorganisation, for m anaging the affairs of the 
new Society and all such affiliating Societies of w hich the Fishermen Co-
operative Society is a member, the Registrar/Govern ment shall constitute 
an ad hoc managing committee for a period not exceeding one year, within 
which the new managing committee shall be constituted after elections.” 
———— 
/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) 30 6-571 +400-/uni0921/g5470/uni091F/g5470/uni092A/uni09400/uni0964 
Website: http://egazette.bih.nic.in 
 
 
 

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