/uni093F/uni0928/uni092C/uni0902/uni0927/uni0928ष/uni0938/uni0902/g201ष /uni092F/uni093Eषपी0/uni091F/g5470-40
/g466/uni092C/uni0939/uni093E/uni0930ष/uni0917/uni091C/uni091F /g466/uni092C/uni0939/uni093E/uni0930ष/uni0917/uni091C/uni091F /g466/uni092C/uni0939/uni093E/uni0930ष/uni0917/uni091C/uni091F /g466/uni092C/uni0939/uni093E/uni0930ष/uni0917/uni091C/uni091F
अ/uni0938/uni093E/uni0927/uni093E/uni0930णषअ/uni0902क अ/uni0938/uni093E/uni0927/uni093E/uni0930णषअ/uni0902क अ/uni0938/uni093E/uni0927/uni093E/uni0930णषअ/uni0902क अ/uni0938/uni093E/uni0927/uni093E/uni0930णषअ/uni0902क
/g466/uni092C/uni0939/uni093E/uni0930ष/uni0938/uni0930क/uni093E/uni0930ष/g430/uni093E/uni0930/uni093Eष/u0942क/uni093E/uni093F/uni0936/uni0924 /g466/uni092C/uni0939/uni093E/uni0930ष/uni0938/uni0930क/uni093E/uni0930ष/g430/uni093E/uni0930/uni093Eष/u0942क/uni093E/uni093F/uni0936/uni0924 /g466/uni092C/uni0939/uni093E/uni0930ष/uni0938/uni0930क/uni093E/uni0930ष/g430/uni093E/uni0930/uni093Eष/u0942क/uni093E/uni093F/uni0936/uni0924 /g466/uni092C/uni0939/uni093E/uni0930ष/uni0938/uni0930क/uni093E/uni0930ष/g430/uni093E/uni0930/uni093Eष/u0942क/uni093E/uni093F/uni0936/uni0924
षष षष 33 33षष षषपौष पौष पौष पौषषष षष1930ष 1930ष 1930ष 1930षुु ुु/uni0936/uni0936 /uni0936/uni093600 00वव वव
ुु ुु/uni0938/uni0902/uni0938/uni0902 /uni0938/uni0902/uni0938/uni090200 00षष षषपप पप/uni091F/uni0928/uni093Eष /uni091F/uni0928/uni093Eष /uni091F/uni0928/uni093Eष /uni091F/uni0928/uni093Eष55 5588 8833 33वव ववषष षष प प पप/uni091F/uni0928/uni093E/uni091F/uni0928/uni093E/uni091F/uni0928/uni093E/uni091F/uni0928/uni093E,ष ,ष ,ष ,ष/uni092Cु/uni0927 /uni092Cु/uni0927 /uni092Cु/uni0927 /uni092Cु/uni0927व/uni093E/uni0930 व/uni093E/uni0930 व/uni093E/uni0930 व/uni093E/uni0930षष षष22 2244 44षष षष/g465/uni0926/uni0938/g224ष /uni092C /g465/uni0926/uni0938/g224ष /uni092C /g465/uni0926/uni0938/g224ष /uni092C /g465/uni0926/uni0938/g224ष /uni092C/uni0930ष /uni0930ष /uni0930ष /uni0930ष2008 2008 2008 2008
fof/k foHkkx
———
vf/klwpuk,a
24 fnlEcj 2008
laŒ ,y0th0&1&23@2008@yst%193 —fcgkj fo/kku eaMy }kjk ;Fkkikfjr fuEufyf[kr vf/kfu;e ]
ftlij jkT;iky fnukad 18 fnlEcj] 2008 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]
jktsUnz dqekj feJ]
lfpoA
2 /g466/uni092C/uni0939/uni093E/uni0930ष/uni0917/uni091C/uni091F ,ष ुअ/uni0938/uni093E/uni0927/uni093E/uni0930ण व] 24 fnlEcj 2008
¼fcgkj vf/kfu;e 29] 2008½
fcgkj LokoyEch lgdkjh lfefr ¼la'kks/ku½ vf/kfu;e] 2008
fcgkj LokoyEch lgdkjh lfefr vf/kfu;e] 1996 ¼fcgkj vf/kfu;e 2] 1997½ esa la'kks/ku djus
ds fy, vf/kfu;eA
Hkkjr x.kjkT; ds mulBosa o"kZ esa fcgkj fo/kku eaM y }kjk fuEufyf[kr :i esa ;g vf/kfu;fer
gks %&
1- laf{kIr uke] foLrkj vkSj izkjaHkA& ¼1½ ;g vf/kfu;e fcgkj LokoyEch lgdkjh lfefr
¼la'kks/ku½ vf/kfu;e] 2008 dgk tk ldsxkA
¼2½ bldk foLrkj lEiw.kZ fcgkj jkT; esa gksxkA
¼3½ ;g rqjr izo`Ùk gksxkA
2- fcgkj LokoyEch lgdkjh lfefr vf/kfu;e 1996 esa /kkjk &2 ¼Fk½ rFkk ¼n½ dk tksM+k
tkukA&/kkjk&2¼r½ ds ckn fuEufyf[kr tksM+k tk;sxkA&
¼Fk½ ^^lgdkjh cSad** ls vfHkizr gS cSfdax fofu;eu v f/kfu;e 1949 esa ;Fkk ifjHkkf"kr
lgdkjh cSad]
¼n½ ^^chekd`r cSad** ls vfHkizsr gS fMiksftV balksj sal rFkk ØsfMV xkjaVh dkWjiksja'ku vf/kuf;e
1961 esa ;Fkk ifjHkkf"kr chekd`r cSadA
3- fcgkj LokoyEch lgdkjh lfefr vf/kfu;e 1996 ds v/;k; VII ds ckn u;k v/;k; VII
A dk tksM+k tkukA&
fcgkj LokoyEch lgkdjh lfefr vf/kfu;e 1996 esa v/;k; VII ds ckn fuEufyf[kr v/;k;
VII d tksM+k tk;sxkA
^^v/;k; & VII d
lgdkjh cSadksa ds fy, fo'ks"k mica/k
38dA v/;k; dk lgdkjh cSadks ij ykxw gksukA& ¼1½ bl v/;k; ds mica/k bl vf/kfu;e
ds rgr fucaf/kr lgdkjh cSadks ij] bl vf/kfu;e ds vU ; Hkkxksa esa vUrfoZ"V micU/kksa
ds vfrfjDr ykxw gksasxsA tgkW izdV vFkok foof{kr fo laxfr dk dksbZ iz'u mRiUu gks
ogkW bl v/;k; ds micU/k bl vf/kfu;e ds vU; Hkkxksa ds micU/kksa ij izHkoh gksaxsA
¼2½ bl v/;k; ds iz;kstukFkZ fu{ksi chek fuxe ls rkRi; Z gS fu{ksi chek ,oa ØsfMV xkjaVh
fuxe vf/kfu;e] 1961 ¼la[;k 47] 1961½ ds v/khu LFkkf ir fu{ksi chek ,oa ØsfMV
xkjaVh fuxe rFkk fjtoZ cSad ls rkRi;Z gS fjtoZ cSad vkQW bafM;k ,DV] 1934 ¼la[;k
2] 1934½ ds v/khu LFkkfir fjtoZ cSad vkWQ bafM;kA
38[kA fjtoZ cSad }kjk vis{kk fd;s tkus ij fuca/kd } kjk dfri; vkns'k ikfjr fd;s
tk;saxsA& ¼1½ lgdkjh cSad tks chekd`r cSad gS] ds ekeys esa fuca/kd dks fuEu 'kfDr;k¡
iznÙk gksaxsA
¼i½ fu{ksi chek ,oa ØsfMV xkjaVh fuxe vf/kfu;e] 1961 dh /kkjk&13 D esa of.kZr
ifjfLFkfr;ksa fjtoZ cSad }kjk ;fn jftLVªkj ls oSlh vis{kk dh tk, rks og fdlh
lgdkjh cSad ds ifjlekiu ds fy, vkns'k ns ldsxkA
¼ ii ½ tgkW dsUnzh; ljdkj us fdlh lgdkfjrk cSad ds laca/ k esa] cSaddkjh fofu;eu
vf/kfu;e] 1949 ¼la[;k 10] 1949½ dh /kkjk&45 dh mi / kkjk ¼2½ ds v/khu
vf/kLFkxu vkns'k fn;k gks] ogk¡ mlds laca/k esa le>kSrk ;k O;oLFkk ;k iquZfuekZ.k
;k lekesyu dh Ldhe cukbZ tk;A
¼ iii ½ ;fn fjtoZ cSad }kjk vis{kk djus ij yksdfgr esa] v Fkok fdlh lgdkjh cSad ds
dke&dkt fu{ksidÙkkZvksa ds fgr esa vfgrdj gksus nsu s ls jksdus ds fy, ;k
lgdkjh cSad dk mfpr izca/k lqfuf'pr djus ds fy, ;k voØe.k rFkk izca/k
3
/g466/uni092C/uni0939/uni093E/uni0930ष/uni0917/uni091C/uni091F,षुअ/uni0938/uni093E/uni0927/uni093E/uni0930णव]ष24 fnlEcj 2008
lfefr ds fu"dkl.k dh tk; rks jftLVªkj] ,slh 'krks± ij vkSj dqy feykdj ik¡p
o"kksZ ls vuf/kd ,slh dkykof/k ds fy, tks fjtoZ cSa d }kjk le;≤ ij
fofufnZ"V dh tk;] ml lgdkjh cSad dh izca/k lfefr ;g vU; izca/k fudk; dks
¼pkgs og ftl fdlh uke ls Hkh dgk tk;½ vfrf"Br djus rFkk mlds fy,
iz'kkld fu;qDr djus dk vkns'k ikfjr djsxkA fu;qDr i z'kkld vius dk;Z dky
dh lekfIr ds ckn Hkh u;s izca/k lfefr ds xBu ds ,d fnu iwoZ rd vius
in ij cus jgsxsaA iz'kkld dks izca/k lfefr dh lkjh 'kfDr;k¡ iznÙk gksxh] rFkk
os fuca/kd ds lkekU; i;Zos{k.k rFkk fu;a=.k esa dk;Z djsaxsA
¼2½ chekd`r lgdkjh cSad ds ekeysa esa] lgdkjh cSad dh lkekU; fudk; le>kSrk ls laacaf/kr
;kstuk] O;oLFkk ;k lafoy;u ;k iqufuekZ.k fcgkj Lokc yEch lgdkjh lfefr vf/kfu;e
1996 dh /kkjk&11 ds rgr fjtoZ cSad dh fyf[kr iwokZu qefr ds fcuk fu.kZ; ugha ys
ldsxkA
¼3½ bl vf/kfu;e dh /kkjk&43 ds rgr lgdkjh cSad Lor% vius fo?kVu dh Lohd`fr ugha
nsxk ;k bl vf/kfu;e dh /kkjk ds v/khu xfBr lgdkjh U ;k;kf/kdj.k vf/kfu;e dh
/kkjk&44 ds rgr fdlh lgdkjh cSad ds fo?kVu ;k lekiu gsrq vkns'k fjtoZ cSad ds
fyf[kr iwokZuqefr ds fcuk ugha ns ldsxkA
¼4½ vf/k;kpuk ;k fjtoZ cSad dh iwokZuqefr ds ckn mi /kkjk ¼1½] ¼2½ rFkk ¼3½ ds rgr
ikfjr vkns'k ds fo:) dksbZ vihy ;k iqujh{k.k ;k iquZ fopkj Lohdkj ugha gksxkA ,slk
vkns'k ;k Lohd`fr ij fdlh Hkh jhfr ls iz'u ugha mBk;k tk;sxkA&
38xA ifjlekid ds }kjk fu{ksi chek fuxe dh izfriwfrZA&tgk¡ dksbZ lgkdkjh cSad] chekd`r
cSad gksus ds ukrs ifjlekfir gks tk; ;k lekiuk/khu dj fy;k tk; vkSj fu{ksi chek
fuxe ml vf/kfu;e dh /kkjk&16 dh mi/kkjk ¼1½ ds v/kh u chekd`r cSad ds
fu{ksidÙkkZvksa dks Hkqxrku djus dh nk;h gks tk; rks fu{ksi chek fuxe dks ml vf/kfu;e
dh /kkjk&21 esa micaf/kr lhek rd vkSj jhfr ls izfriwfrZ dh tk;xhA
fcgkj&jkT;iky ds vkns'k ls]
jktsUnz dqekj feJ]
lfpoA
24 fnlEcj 2008
laŒ,y0th0&1&23@2008@yst%194 —fcgkj fo/kku eaMy }kjk ;Fkkikfjr vkSj jkT;iky }kjk fnukad
18 December, 2008 dks vuqer fcgkj LokoyEch lgdkjh lfefr ¼la'kks/ku½ vf/kfu;e] 2008 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{kk tk;sxkA
fcgkj&jkT;iky ds vkns'k ls]
jktsUnz dqekj feJ]
lfpoA
4 /g466/uni092C/uni0939/uni093E/uni0930ष/uni0917/uni091C/uni091F ,ष ुअ/uni0938/uni093E/uni0927/uni093E/uni0930ण व] 24 fnlEcj 2008
[Bihar Act 29, 2008]
The Bihar self- Supporting Co- operative societies (Amendment) ACT, 2008
AN
ACT
To AMEND THE BIHAR SELF- SUPPORTING CO-OPERATIVE SO CIETIES ACT, 1996(BIHAR Act
2, 1997)
Be it enacted by the Legislature of the State of Bi har in the Fifty Ninth Year of the Republic of Indi a as
follows:-
1. Short Title, Extent and Commencement:- (1) This Act may be called the Bihar Self-
Supporting Co-operative Societies (Amendment) Act, 2008.
(2) It shall extend to the whole of the State of B ihar.
(3) It shall come into force at once.
2. Addition of section.- 2(q) and (r) in the Bihar Sel f- Supporting Co-operative Societies
Act, 1996 - The following shall be added after section -2(p) -
"(q) "Co-operative Bank" means a co-operative bank as defined in the Banking Regulation
Act, 1949.
(r) "Insured Bank" means a co-operative bank as de fined in the Deposit Insurance and Credit
Guarantee Corporation Act, 1961."
3. Addition of a new chapter VII-A after chapter VII o f the Bihar Self-Supporting Co-
operative Societies Act, 1996.-
In the Bihar Self-Supporting Co-operative Societie s Act, 1996 the following Chapter VII-A
shall be inserted after Chapter VII.
"CHAPTER-VII-A
Special Provision for Co-operative Banks
38 A. Application of the chapter to co-operative B anks- (1) The provisions of this chapter shall
apply to a Co-operative Bank registered under this Act. In addition to the provisions
contained in other parts of this Act, where any que stion of apparent or implied
inconsistency arises, the provisions of this chapte r shall prevail over the provisions of the
other parts of this Act.
(2) For the purposes of this chapter Deposit Insur ance Corporation means the Deposit
Insurance and Credit Guarantee Corporation establis hed under the Deposit Insurance and
credit Guarantee Corporation Act, 1961 (47 of 1961) and Reserve Bank means the
Reserve Bank of India established under the Reserve Bank of India Act, 1934 (2 of 1934)
38 B. Certain orders to be passed by the Registrar if so required by the Reserve Bank-
(1) In the case of a co-operative bank which is an insured bank, the Registrar shall have
power-
(i) if so required by the Reserve Bank, in the circ umstances mentioned in section-13D
of the Deposit Insurance and Credit Guarantee Corpo ration Act, 1961, to make an
order for winding up of a co-operative bank.
(ii) where an order of moratorium has been made by the Central Government under sub
section (2) of section-45 of the Banking Regulation Act, 1949 (10, 1949) to make an
order sanctioning a scheme of compromise or arrange ment or amalgamation or
reconstruction including division or reorganisation of the co-operative bank.
(iii) if so required by the Reserve Bank, in the pu blic interest, or for preventing the affairs
of the Co-operative bank being conducted in a manne r detrimental to the interest of
depositor or for securing the proper management of the bank an order for
supersession and removal of the Committee of the Ma nagement or other Managing
body, by whatever name called, of the Co-operative bank and the appointment of an
Administrator thereof for such period or periods no t exceeding five years in the
aggregate as may form time to time be specified by the Reserve Bank and the
Administrator so appointed, shall after the expiry of his term, continue in his office
until the day proceeding the date of the first taki ng over by the new board of such
bank. The Administrator will have all powers of the Managing Committee and will
discharge its function under the general supervision and control of the Registrar.
(2) In the case of co-operative bank which is an in sured bank, the General Body of a co-
operative bank shall not decide the sanctioning of a scheme of compromise or
arrangement or amalgamation or reconstruction of su ch bank under section-11 of this
Act, unless previous sanction in writing from the Reserve Bank is obtained.
5
/g466/uni092C/uni0939/uni093E/uni0930ष/uni0917/uni091C/uni091F,षुअ/uni0938/uni093E/uni0927/uni093E/uni0930णव]ष24 fnlEcj 2008
(3) The co-operative bank on its own motion shall not authorise its own dissolution under
section-43 of this Act or the Co-operative Tribunal constituted under this Act shall not
order for dissolution or liquidation and dissolutio n of any co-operative bank under
section-44 of this Act, unless previous sanction in writing from the Reserve Bank is
obtained.
(4) No appeal, revision or review shall lie against an order made under sub-section (1) (2)
and (3) on the requisition or previous sanction gra nted by the Reserve Bank and such
order or sanction shall not be liable to be called in question in any manner.
38 C. Reimbursement to the Deposit Insurance Corpor ation by the Liquidators -
Where a Co-operative Bank being an insured bank is wound up or taken into liquidation
and the Deposit Insurance Corporation has become li able to pay the depositors of the
insured bank under sub-section (1) of section-16 of that Act, the Deposit Insurance
Corporation shall be reimbursed by the Liquidator o r such other person in the
circumstances, to the extent and in the manner prov ided in section-21 of the Deposit
Insurance Corporation Act, 1961."
By Order of the Governor of Bihar,
RAJENDRA KUMAR MISHRA,
Secretary to the Government.
————
अ/uni0927ी/g162क,ष/uni0938/uni093F/uni091Aव/uni093E/uni0932/uni092Fष/uni092Eु/u093Fण/uni093E/uni0932/uni092F,
/g466/uni092C/uni0939/uni093E/uni0930,षप/uni091F/uni0928/uni093Eष/g430/uni093E/uni0930/uni093Eष/u0942क/uni093E/uni093F/uni0936/uni0924ष/uni090Fव/uni0902ष/uni092Eु/g465/u093F/uni0924/uni0964
/g466/uni092C/uni0939/uni093E/uni0930ष/uni0917/uni091C/uni091Fषुअ/uni0938/uni093E/uni0927/uni093E/uni0930णवष583-571 +400-/uni0921/g5470/uni091F/g5470पी0/uni0964
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