LexThe Chhattisgarh Sahakari Society (Punargathan Aur Nirman) Adhiniyam, 2000. No. 34 of 2000 Dt. 28.11.2000
Chhattisgarh · state statute
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e/;izns’k lgdkjh lkslkbVh
¼iquxZBu vkSj fuekZ.k½ vfèkfu;e] 2000
¼vfèkfu;e Øekad 34 lu~ 2000½
¼fnukad 28@11@2000 dks jkT;iky dh vuqefr çkIr gqbZ( vuqefr
e/;izns’k jkti= ¼vlkèkkj.k½ fnukad 28@11@2000 ds i`"B 1425 ij çFke ckj
çdkf'kr gqbZ-½
e/;izns’k jkT; esa fo|eku jkT; lgdkjh lkslkbfV;ksa dks jkT; ds
jkT;{ks= ds ,d Hkkx ds muds dk;Z{ks= ls vioftZr djrs gq, iquxZfBr djus ds fy,
vkSj bl çdkj vioftZr jkT;{ks= ds ml Hkkx ds fy, ubZ lkslkbfV;ka cukus gsrq
vfèkfu;e-
Hkkjr x.kjkT; ds bD;kouos o"kZ esa e/;izns’k foèkku&eaMy }kjk
fuEufyf[kr :i esa ;g vfèkfu;fer gks%&
1. laf{kIr uke - & bl vfèkfu;e dk laf{kIr uke e/;izns’k lgdkjh lkslkbVh
¼iquxZBu vkSj fuekZ.k½ vfèkfu;e] 2000 gSA
2. ifjHkk"kk,a- & bl vfèkfu;e esa] tc rd fd dksbZ ckr fo"k; ;k lanHkZ ds fo#) u
gks] vfHkO;fä] &
¼d½ ^^fo|eku lkslkbfV;ksa** ls vfHkçsr gS&
¼,d½ e/;izns’k jkT; lgdkjh cSad e;kZfnr(
¼nks½ e/;izns’k jkT; lgdkjh —f"k ,oa xzkeh.k fodkl cSad e;kZfnr(
¼rhu½ e/;izns’k jkT; lgdkjh foi.ku la?k e;kZfnr(
¼pkj½ e/;izns’k jkT; lgdkjh cqudj la?k e;kZfnr(
¼ikap½ e/;izns’k jkT; lgdkjh vkokl la?k e;kZfnr(
¼Ng½ dksbZ vU; 'kh"kZ lkslkbVh tks 31 vDVwcj] 2000 rd mlds lkekU;
fudk; esa iquxZBu Ldhe vuqeksfnr dj jgh gks]
¼[k½ ^^;Fkk iquxZfBr lkslkbfV;ksa** ls vfHkçsr gS èkkjk 3 ds vuqlkj ;FkkiquxZfBr
fo|eku lkslkbfV;ka( vkSj
¼x½ ÞrRLFkkuh ubZ lkslkbVh** ls vfHkçsr gS&
2
¼,d½ e/;izns’k jkT; lgdkjh cSad e;kZfnr ds lacaèk esa ;FkkiquxZfBr
NÙkhlx<+ jkT; lgdkjh cSad e;kZfnr(
¼nks½ e/;izns’k jkT; lgdkjh —f"k ,oa xzkeh.k fodkl cSad e;kZfnr ds
lacaèk esa ;FkkiquxZfBr NÙkhlx< + jkT; lgdkjh —f"k ,oa xzkeh.k
fodkl cSad e;kZfnr(
¼rhu½ e/;izns’k jkT; lgdkjh foi.ku la?k e;kZfnr ds lacaèk esa
;FkkiquxZfBr NÙkhlx<+ jkT; lgdkjh foi.ku la?k e;kZfnr(
¼pkj½ e/;izns’k jkT; lgdkjh cqudj laèk e;kZfnr ds lacaèk esa
;FkkiquxZfBr NÙkhlx<+ jkT; lgdkjh cqudj la?k e;kZfnr(
¼ikap½ e/;izns’k lgdkjh lkslkbVh ¼iquxZBu vkSj fuekZ.k½ vfèkfu;e] 2000
Hkkx nks&201
¼ikap½ e/;izns’k jkT; lgdkjh vkokl la?k e;kZfnr ds lacaèk esa
;FkkiquxZfBr NÙkhlx<+ jkT; lgdkjh vkokl la?k e;kZfnr(
¼Ng½ ;FkkiquxZfBr dksbZ vU; 'kh"kZ lkslkbVh-
3. fo|eku jkT; lgdkjh lkslkbfV;ksa dk iquxZBu vkSj ubZ lkslkbfV;ksa dk cuk;k
tkuk- & ¼1½ çR;sd fo|eku lkslkbVh&
¼1½ dksfj;k] ¼ 2½ ljxqtk] ¼ 3½ t'kiqj] ¼ 4½ jk;x<+] ¼ 5½ dksjck] ¼ 6½ fcykliqj] ¼ 7½
tkatxhj&pkaik] ¼8½ jk;iqj] ¼ 9½ egkleqan] ¼ 10½ èkerjh] ¼ 11½ dkadsj] ¼ 12½ cLrj]
¼13½ narsokM+k] ¼14½ nqxZ] ¼15½ jktukanxkao vkSj ¼16½ doèkkZ]
ftyksa esa lekfo"V jkT;{ks= dks mlds dk;Z{ks= ls vioftZr djrs gq, iquxZfBr dh
tk,xh vkSj muds dk;Z{ks= ds :i esa bl çdkj vioftZr fd, x, jkT;{ks= ds dkj.k
rRLFkkuh ubZ lkslkbfV;ka fuEufyf[kr ukeksa ls tkuh tkus okyh
¼,d½ NÙkhlx<+ jkT; lgdkjh cSad e;kZfnr(
¼nks½ NÙkhlx<+ jkT; lgdkjh —f"k ,oa xzkeh.k fodkl cSad e;kZfnr(
¼rhu½ NÙkhlx<+ jkT; lgdkjh foi.ku la?k e;kZfnr(
¼pkj½ NÙkhlx<+ jkT; lgdkjh cqudj laèk e;kZfnr(
¼ikap½ NÙkhlx<+ jkT; lgdkjh vkokl la?k e;kZfnr(
¼Ng½ ;FkkiquxZfBr dksbZ vU; 'kh"kZ lkslkbVh]
3
Øe'k% cukbZ tk,axh-
¼2½ e/;izns’k lgdkjh lkslkbVh vfèkfu;e] 1960 ¼Øekad 17 lu 1961½ vkSj
mlds vèkhu cuk, x, fu;eksa esa varfoZ"V fdlh ckr ds gksrs gq, Hkh]
fo|eku lkslkbfV;ksa dk jftLVªhdj.k jí ugha gksxk vkSj fo|eku
lkslkbfV;ksa ds inkfèkdkjh] lapkyd vkSj çfrfufèk] ml {ks= ij fuHkZj djrs
gq,] ftlesa fd og lkslkbVh] ftldk fd ,sls inkfèkdkjh] lapkyd ;k
çfrfufèk }kjk çfrfufèkRo fd;k tk jgk gS] fLFkr gS] ; FkkfLFkfr] iquxZfBr
vFkok rRLFkkuh ubZ lkslkbfV;ksa esa] e/;izns’k lgdkjh lkslkbVh vfèkfu;e]
1960 ¼Øekad 17 lu 1961½ ds micaèkksa ds vèkhu viuh vofèk dk volku
gksus rd vius&vius inksa ij cus jgsaxsA
ijUrq e/;izns’k jkT; lgdkjh vkokl la?k ds ekeys esa] fo|eku lkslkbVh
ds inkfèkdkjh iquxZfBr lkslkbVh esa] viuh vofèk dk volku gksus rd]
e/;izns’k ds fy,] vius&vius in èkkj.k fd, jgsaxsA
¼3½ ;fn mièkkjk ¼ƒ½ ds vèkhu lkslkbfV;ksa ds iquxZBu ds dkj.k fjfä;ka gksrh
gSa] rks iquxZfBr vkSj rRLFkkuh ubZ lkslkbfV;ka mUgsa lg;kstu }kjk ;k
fuokZpu }kjk ;k jftLVªkj ;k jkT; ljdkj }kjk e/;izns’k lgdkjh
lkslkbVh vfèkfu;e] 1960 vkSj mlds vèkhu cuk;s x;s fu;eksa ds micaèkksa
ds vuqlkj ukefunZs'ku }kjk Hkj ldsaxhA
4. fdlh lkslkbVh ds lkèkkj.k fudk; }kjk iquxZBu vkSj iqf"Vdj.k dh Ldhe - & ¼1½
;FkkiwokZsä fo|eku lkslkbfV;ksa dk iquxZBu djus ds fy;s vkSj rRLFkkuh ubZ
lkslkbfV;ka cukus ds ç;kstu ds fy,] e/;izns’k jkT; dk lgdkjh lkslkbVh dk
jftLVªkj ¼tks bl vfèkfu;e esa blesa blds i'pkr "jftLVªkj" ds uke ls fufnZ"V
gS½]&
¼d½ ;FkkiquxZfBr lkslkbVh vkSj rRLFkkuh ubZ lkslkbVh ds chp mudh
vkfLr;ksa vkSj nkf;Roksa ds foHkktu ds lacaèk esa(
¼[k½ ;FkkiquxZfBr lkslkbVh vkSj rRLFkkuh ubZ lkslkbVh ds chp muds
deZpkfjo`Un ds vkoaVu ds lacaèk esa( vkSj
¼x½ ,sls lnL;ksa ds] ftuls fd mä çR;sd lkslkbVh d k xBu gksxk]
lacaèk esa] çR;sd fo|eku lkslkbVh dks èkkjk 2 ds [k.M ¼d½ esa
;FkkfofufnZ"V lkr fnu dk uksfVl nsrs gq,] bl ç;kstu ds fy,
fo'ks"k :i ls cqyk, x, lkèkkj.k fudk; ds lfEeyu ds le{k ,d
Ldhe j[ksxk%
4
ijUrq ;fn fo|eku lkslkbVh ds lkèkkj.k fudk; }kjk iquxZBu Ldhe igys
gh vuqeksfnr dj nh xbZ gks] rks lfEeyu vko';d ugha gksxk
¼2½ ;fn mièkkjk ¼ 1½ ds vèkhu iquxZBu dh Ldhe dh lfEeyu esa mifLFkr
lnL;ksa ds nks frgkbZ cgqer }kjk ikfjr ladYi }kjk] ,sls mikUrj.kksa ds
fcuk ;k mikUrj.kksa lfgr iqf"V dj nh tkrh gS] ftuls fd jftLVªkj
lger gks rks jftLVªkj Ldhe dks çekf.kr djsxk vkSj rnuqlkj e/;izns’k
lgdkjh lkslkbVh vfèkfu;e] 1960 ¼Øekad 17 lu 1961½ ds vèkhu
rRLFkkuh ubZ lkslkbfV;ka cuk,xk vkSj mUgsa jftLVj djsxk vkSj ubZ
lkslkbfV;ksa ds cuus vkSj muds jftLVªhdj.k ds ifj.kkeLo:i gksus okys
ifjorZuksa dks fo|eku lkslkbfV;ksa dh mifofèk;ksa esa jftLVj djsxkA
¼3½ ;fn lkslkbVh ds iquxZBu ds i'pkr] fdlh lnL; vkSj lkslkbVh ds chp]
fdlh fu{ksidrkZ vkSj lkslkbVh ds chp ;k fdlh vU; fgrc) i{kdkj
vkSj fdlh lkslkbVh ds chp dksbZ fookn mnHkwr gksrk gS rks jftLVªkj }kjk
ekeyk e/;izns’k jkT; lgdkjh vfèkdj.k dks fufnZ"V fd;k tk,xk
ftldk bl lacaèk esa fofu'p; vafre gksxkA
5. deZpkfj;ksa ds fucaèku vkSj 'krZsa rFkk vU; nkf;Ro - & deZpkfj;ksa dh lsok ds
fucaèku vkSj 'krZsa] nkf;Roksa d k vkoaVu vkSj nkf;Roksa dh jkT; ljdkj }kjk
çfrHkwfr;ka e/;izns’k iquxZBu vfèkfu;e] 2000 ¼dsUæh; vfèkfu;e la[;kad 28 lu
2000½ ds micaèkksa }kjk 'kkflr gksaxhA
6. ubZ lkslkbfV;ksa dk iquxZBu vkSj cuk;k tkuk] va'kèkkjdksa vkSj _.knkrkvksa ij
caèkudkjh gksxk- & fo|eku lkslkbfV;ksa dk iquxZBu vkSj rRLFkkuh ubZ lkslkbfV;ksa
dk cuk;k tkuk vkSj jftLVªhdj.k vkSj èkkjk 3] 4 vkSj 5 ds vèkhu çHkkoh dh xbZ
vkfLr;ksa vkSj nkf;Roksa dk ;FkkiquxZfBr lkslkbfV;ksa vkSj rRLFkkuh ubZ lkslkbfV;ksa
ds chp vkoaVu lHkh ckrksa esa fo|eku lkslkbVh ds çR;sd va'kèkkjd vkSj _.knkrk
ij vkc)dj jgsaxsA
7. fujlu- & e/;izns’k lgdkjh lkslkbVh ¼iquxZBu vkSj fuekZ.k½ vè;kns'k] 2000
¼Øekad 4 lu~ 2000½ ,rn~}kjk fujflr fd;k tkrk gSA
&&&&&&&&
The M.P. Sahakari Society (Punargathan Aur Nirman) Adhiniyam, 2000
(M.P. Act No. 34 of 2000)
mp703
[Dated 29th November, 2000]
Received the assent of the Governor on the 29th November, 2000, assent first
published in the "Madhya Pradesh Gazette (Extra-ordinary)", dated the 29th
November, 2000.
An Act to reconstitute the existing State Co -operative Societies in the State of
Madhya Pradesh by excluding from their area of operations a part of the territory of
the State and to form new Societies for the part of the territory so excluded.
Be it enacted by the Madhya Pradesh Legislature in the Fifty -first Year of the
Republic of India as follows :-
1. Short title. - This Act may be called the Madhya Pradesh Sahakari Society
(Punargathan Aur Nirman) Adhiniyam, 2000.
2. Definitions.- In this Act, unless there is anything repugnant in the subject or
context, the expression :-
(a) "existing societies" means-
(i) The Madhya Pradesh Rajya Sahakari Bank Mydt.
(ii) The Madhya Pradesh Rajya Sahakari Krishi Evam Gramin Vikas Bank Mydt.
(iii) The Madhya Pradesh Rajya Sahakari Vipanan Sangh Mydt.
(iv) The Madhya Pradesh Rajya Sahakari Bunkar Sangh Mydt.
(v) The Madhya Pradesh Rajya Sahakari Awas Sangh Mydt.
(vi) Any other Apex Society approving the reconstitution scheme in its general body
by 31st October, 2000.
(b) "the societies as reconstituted" means the existing societies as reconstituted in
accordance with the provisions of Section 3; and
(c) "the corresponding new society" means-
(i) The Chhattisgarh Rajya Sahakari Ba nk Mydt. in relation to the Madhya Pradesh
Rajya Sahakari Bank Mydt. as reconstituted.
(ii) The Chhattisgarh Rajya Sahakari Krishi Evam Gramin Vikas Bank Mydt., in
relation to the Madhya Pradesh Rajya Sahakari Krishi Evam Gramin Vikas Bank
Mydt., as reconstituted.
(iii) The Chhattisgarh Rajya Sahakari Vipanan Sangh Mydt., in relation to the Madhya
Pradesh Rajya Sahakari Vipanan Sangh Mydt., as reconstituted.
(iv) The Chhattisgarh Rajya Sahakari Bunkar Sangh Mydt., in relation to the Madhya
Pradesh Rajya Sahakari Bunkar Sangh Mydt., as reconstituted.
(v) The Chhattisgarh Rajya Shakari Awas Sangh Mydt. in relation to the Madhya
Pradesh Rajya Sahakari Awas Sangh Mydt., as reconstituted.
(vi) Any other Apex Society as reconstituted.
3. Reconstitution of the existing State Co -operative Societies and formation
of new Societies. - (1) Each of the existing societies shall be reconstituted by
excluding from their area of operations the territory comprised in -
(1) Koria, (2) Surguja, (3) Jashpur, (4) Raigarh, (5) Ko rba, (6) Bilaspur, (7) Janjgir -
Champa, (8) Raipur, (9) Mahasamund, (10) Dhamtari, (11) Kanker, (12) Bastar, (13)
Dantewara, (14) Durg, (15) Rajnandgaon and (16) Kawardha Districts, and with the
territory so excluded as their area of operations the correspo nding new societies to be
called-
(i) The Chhattisgarh Rajya Sahakari Bank Mydt.;
(ii) The Chhattisgarh Rajya Sahakari Krishi Evam Gramin Vikas Bank Mydt.;
(iii) The Chhattisgarh Rajya Sahakari Vipanan Sangh Mydt.;
(iv) The Chhattisgarh Rajya Sahakari Bunkar Sangh Mydt.;
(v) The Chhattisgarh Rajya Sahakari Awas Sangh Mydt.;
(vi) Any other Apex Society as reconstituted, respectively shall be formed.
(2) Notwithstanding anything contained in the Madhya Pradesh Co -operative
Societies Act, 1960 (No. 17 of 1961) and Rules made thereunder, the registration of
the existing societies shall not be cancelled and the office bearers, the Directors and
the representatives of the existing societies shall continue in their respective offices in
the reconstituted or the cor responding new societies, as the case may be, depending
upon the area in which the society represented by such an office bearer, director or
representative is situated till the expiry of their term under the provisions of Madhya
Pradesh Co-operative Societies Act, 1960 (No. 17 of 1961) :
Provided that in case of the Madhya Pradesh Rajya Sahakari Awas Sangh, the Office
bearers of existing society shall continue to hold their respective offices in the
reconstituted society for Madhya Pradesh till the expiry of their term.
(3) If vacancies occur due to reconstitution of societies under sub -section (1), the
reconstituted and the corresponding new societies may fill them by co -option or
election or nomination by the Registrar or the State Government in accordance with
the provisions of the Madhya Pradesh Co -operative Societies Act, 1960 and the Rules
made thereunder.
4. Scheme of Reconstitution and confirmation by general body of a society. -
(1) For the purpose of reconstituting the existing societies and forming the
corresponding new societies as aforesaid, the Registrar of Co -operative
Societies for the State of Madhya Pradesh (hereinafter in this Act referred to as
"the Registrar"), shall place before a meeting of the general body, specially
convened for the purpos e by giving a notice of seven days of each of the
existing societies, as specified in clause (a) of Section 2, a scheme regarding -
(a) the division of its assets and liabilities between the society as reconstituted and the
corresponding new society;
(b) th e allocation of its staff between the society as reconstituted and the
corresponding new society; and
(c) the members who would constitute each of the said societies :
Provided that if a reconstitution scheme has already been approved by the general
body of the existing society, the meeting shall not be necessary.
(2) If the scheme of the reconstitution under sub -section (1) is confirmed by a
resolution passed by two third majority of the members present at the meeting either
without modifications or with m odifications to which the Registrar agrees, the
Registrar shall certify the scheme and under the Madhya Pradesh Co -operative
Societies Act, 1960 (No. 17 of 1961), form and register the corresponding new
societies accordingly and shall register the changes in the bye -laws of the existing
societies consequent on the formation and registration of the new societies.
(3) If any dispute arises between a member and a society, between a depositor and a
society or any other interested party and a society after recon stitution of the society,
the matter shall be referred by the Registrar to the Madhya Pradesh State Co -operative
Tribunal, whose decision in this regard shall be final.
5. Terms and conditions of employees and other liabilities. - The terms and
conditions of service of employees allotment of liabilities and guarantees of
liabilities by the State Government shall be governed by the provisions of the
Madhya Pradesh Reorganisation Act, 2000 (Central Act No. 28 of 2000).
6. Reconstitution and formation of the existing and corresponding new
societies to be binding on shareholders and creditors. - The reconstitution of
the existing societies and the formation and registration of the corresponding
new societies and the allotment of assets and liabilities as between the societies
as reconstituted and the corresponding new societies, effected under Sections 3,
4 and 5 shall in all respects be binding on all the shareholders and the creditors
of each of the existing societies.
7. Repeal.- The Madhya Pradesh Sahakari Society (Punargathan Aur Nirman)
Adhyadesh, 2000 (No. 4 of 2000) is hereby repealed.
Link: https://www.latestlaws.com/bare-acts/state-acts-rules/madhya-pradesh-state-
laws/m-p-sahakari-society-punargathan-aur-nirman-adhiniyam-2000