The Manipur Co-Operative Societies (Amendment) Act, 1984

Manipur · state statute
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‘TI'HE MANIPUR Co-OPERATNE SOCIETIES:Lk mm .(AMENDMENDBILL‘; 19,34 __
i‘o amenii th‘e Manipurv Comparative SoCieties Act, 1976(Mdniprwr’Acﬁ N6:-14"t3f 1975).?
' BE it ena’C’ced ‘by the LegisI-atﬁre o: Maﬁipﬁr in theWy—ﬁfth Year of theReDIilbl'fc Ofllldia as fOHOWS:
_ . 1- (D'This AC1: may be calléd’the’ manipu'r (3040133ative Short titleSuzieties (mnendmang ACtJ “1934; '1 } 7/ ‘ ' " ,, and com-
(2) It Shali come into forte “on the daté of its publi-mtiqn in the Ofﬁcial Gazette.
mencement.
, «~N_ < .__ M... CA...
,727
- Amqmgm» , *2. In sectional}? of themampur CamberaﬁveSo‘cieﬁesC0‘ ”cm“ 47‘ Act, 1976 (hereinafterreferred ti) astheprmmpal ACﬂr? '-
1 i (t) z in the Explanation bffhs‘ﬁbl'sec‘tion‘ (1);“7’be-th'e wordg7-5_ 7 « “estats” “the word “assets” l Shall be substituteci ;‘~ (ii) in clause (b) of 'Subsection (3), ‘ for the =Word-“branch”, the word ' “breach” shall be substituted. " '3
Amen’dmeng‘ 3 In ”clause (e) of section 48 of the principal Act, ‘I 770' semen 48-- for the Word ‘.'contravent” the word "contravention” aha]! e1be-suhstituted; ‘ ,
/
, Amendm; r A 4. For, sﬁb—sections (n'and-(z) of's-ection 68 of the » ‘. ofsectibn 68 principal Act, the following '77sha11' be substituted,I V ' ‘namely,— 8 7 . f, ,
- “(1) Every .7society shall contribute annualiytowards the ’Eﬂucation Fund of the -Manipur‘State 7‘ ‘Go-bperative 'Ugﬁon which may be ﬁctiﬁed in this 7‘behalf by the State Government at Such rate as may_ be .mhsertbed and different rate may ,be pmsaibed .‘ for different soeieti'es or classes of societies dependingon their ﬁnancial conditions. ‘ L ‘
7 7 (2) Every. isociet‘y' 'shaB pay its contgibution “tathe; “said“ andgmyvithin two months from the .date ,On which its‘ accounts are adopted by the general ,meeting. Any ofﬁcer wilfully failing _ to 'cdmplyxWith the requirement of this section shall be perso—nally liable for making good the mnmygt to 1313*ManmurStatevamaatlv ‘ $11.32;“; _,_;- -A--q 7 ﬂ- ..'.u<~ —, 7 . . §”:: 3‘3‘3: ‘17:“; ;+:;;‘L7i:;y__;=_,,,_.:§i37 7' - M E ;-
Amenqment _ 5. 'In the ‘p‘i'ovi‘so 31:0 s‘ub—sectlon (2)77ofjseetlon 313 DE '' ofsecuon 73. ' 5 "the principal Act, for the‘Wérd "Will”,fthe 7‘Woi‘7d “ﬁll” _shall be substituted; jtnd fihe sub-s'ection- (4)5115]?! he "substituted byﬁthe felloWin , namely,e— - _ '_ ' ‘ '
’13
‘ " “(4) '1! Thekoe‘létigfailsiq pa11*thegenera1mééﬁngto elect the members of the Board of management asprovided Hingqsubﬁsegtign (2),;- »_thef;~ Regisﬁﬁai‘lma}:' heminate7g7's1fch 1 persqhgas :ungier Ithe :rules _ andbyézélaw‘s are'duhliﬁed’for being elected as members of ﬁre-7 7 Boardeﬁmanagementggng:the mmbﬂsﬂi‘imuﬁnéta!{shall replace the 7e17eeted }- membersggi: the7,BaJmﬂﬁjmanagement on/the expiry 013- their terms. “ . ' -
3
The Board so nominated will manage the affm
of the society for a period speciﬁed in the order,
which period may, at the discretion of the Registrar,
be extended from time totime; so hdwever, that
the total period does not eXeeed tWO yearsin the
aggregate.” 7 .
6. In Section 73A of the principél‘Aqtr; ”2
7 (i) in lastfprovits‘io:t’ofdtbeu'b—sectionr. (1), 7for;the word ,
'Am
J section
138.
“may”, the wOrds‘ “Of theconcerned cohoperative 7
instituti-on shell” shall be substituted:
(ii) for sub-sections (2), (3) and (4) the follOmng sub—
sections shall be substituted, nam<ely,——‘-
“(2) Where the State Government—7
,_(:1) has assisted indirectly 111 the 1011113131111
1 er agmenfation 01 the share capital of a '
- society,or
(b) has SubScribed to the share capitel of a
CO—operative society, or 1;
(c) has guaranteed in repayment of principal
and payments of interest on loan and
7 7 advances to a co—operative society,
tihe State Govemment or any authority speciﬂed by
it in this behalf, shall have the right to nominate to
the Board, Graverrfment ?ofﬁ'cials expert in the line
(of the activities of the co-operative-sOc-iéties‘) to the
extent of one third of the total'number ’of its
members or three members Whichever is less."
Provided that the nominees 0f the State Govern-
‘ment or of the ﬁnancing bank or other‘co-operative
institutions shallinotgbe Entitled to vbte at election.
7 C(3) No person shall atthe Sametime, 'be a
member of the Board of merethan one 1100th of the
, same type or category and more than three societies
. .of different is in types or categorles ' ‘
(4) No person shall be eligible for being eleeteicl
777or appointed or continued 'as amember of the Board
or any committee if he is in default in repayment or
payment to any society, including co—operative bank,
.4»
year from; the date! on which he C‘e‘asedto hold ofﬁce,for re—electipn or appointment as, member 01 the"Board or, 7 as; the case ’may be, committee of thatsdaiety'or":foi‘ election or appointmentto the Board,‘01" committee of ' any other society”.
AW M *5 7. 111 .eﬁbiseation (2) of. section: 74 of the principalof seam Act _ . ,. 74. . : 1
, 1
(111171 clause (a); in_between the words “general” and."9Ve;1'”,'_7ithe"word "control"? shall be inserted?"
(1'1); in ¢1aﬁ‘s'é"(e), for the 77mm “‘attentioﬁ”, theword_ , 75"traneaettiox1’7’ shall "be substituted; ‘ ‘ '(iii) in clause (i), 1017 the word "conduce”, the word V' .1:1;E‘cenduct”“shallf:be‘substituted.l v - ‘ '
Amendment 1 8. For subié‘éetiOn (7)6f’sée‘t'10ﬁ375 ofthe"p1"1ncipa1g; swim ﬁat, the 1911011111713 .sha'11 be substituted, namely,+
"(7) Na defaulting member or his Surety, Who is-in default_sin repayment of any loan or payment of' 391151 sum due. to any society, including co¥operative53111:, for argpei'ibd exceeding three months shall beentitled to vote in the general meeting of the society;, - including ’coQ-operative bank, and 110 chh person shall‘ ‘. beieligible to be a member of the Board or committee,. qt any'co—ope‘rative institutions.”. ’
mew): ‘9. 111 sub—section: (1)7 of section 76 01 the prir71cipa1 Act,$1533”? ’the words “of thetime” shall be omitted. '
W 10. For sub-sections '(1‘) and (2) of section 84 of thegmm« principal Act, the followingi‘shall be substituted, namely:
1 "(1) Thé7RegiStfaf may, ofhis. own motion or on1 the applibation’ofﬂa,creditet 1‘01 a society inspect 01":7 x direet» ahyibeisen,- aﬁtherise‘dxby him by order inwriting in this behalf, ‘to inspect books, cash andother property of the society: ’ -
5; ,
; ngvided that no suhhr inspection shall be made,
éﬁ‘ ttlie’hppikértibﬁ‘hfﬁa feteditoﬁ §un1i=mﬁh€hpphcant
~ satisﬁes the Registrar'thatﬁ’a:debt‘dsgﬁtﬂlﬁuqém him
and that he has demandedpayment thereof and has
: méerecewedsatwiacuon wally»: a reathkﬁme
* ':20 w r.
3;;:(2)T:The Beststragr; shall fepmmuzhgaijeg‘tjhewegufts
of any $9913 wpectlonr' ,, a ‘
~ .x‘v $1.
”(ay‘ij‘fgeherééthéw peen; in 45- madestf ~ 1‘s own" l,
Imotion>tof:th§f§ou’cﬂietye;;iand ‘ 13H , ‘3
(mwhemthemspect1on1's médeniheéppﬁca-
,- *3”; _ {tiemp 0f "a,_creditqg, :tq1.§he creditor and the
4'7" ”‘SOCiety-Uag‘! zati-i‘ f3“: 7;:
J .e-m,
:_ ; 1:41; Iii"c1ahsgg(a3}6; ﬁi‘jiwséfctidn’a) of sectiOn 85 of the
*priricipahAetzgfar thyex words: ?aDPOintment”, the word
3 ”apmﬁionmerﬁi .gha11;ber>sub§§itﬁt¢d-
' '25 -51_ 3:"; 1:"? _ r: W ‘35:; :41;1 , I
~ _ 12 ‘In sab—sectlon (1') oiéeéizion 95 of the principal'Act,
, for thmwmésaf‘intent ;.ahc1;,fdjeife§ 72,, the words "intent to
defaut’ﬂshallb&tSQbSﬁtutSd: I '
. _, ’ r'3511:.”}f.? 3‘." “7:51 ,1 \, -' >
13; For sectionvﬂﬁ of the,,:pri:zcipal Act, the following
shall be! substituted, namely,——- ’ _ '
3“} 1x,
' :“Decisien. of ' '96.'=The Registtar/or his nominee or the
‘ ‘Begi'strar or. boggrdfgf inominees may, after giving the
his nominee paﬁiqs tq‘the dispute reasonable oppor—
01’ board of ‘tunity 6f being heard, make an award
W, noneihegdisppte, on the expenses incurred
Amendment
0' section
85 .
Amendment
of section
95‘ .
S ubsﬁtulion
of section
7 bethe namesﬁqwthe dispute in connection _
>«Méththelprggeediﬁgs,_ and the ,fees and
:rexpenses‘ paYable ,to the Registrar or his
‘ ~ nominee'gxfkaslthe, case may be, board of ,
, nominees; and suCh an award shall not be
’ inwhd maely; on the groundthat it was
«‘9 made af‘terixthe jexgiry of "the period ﬁxed
T , forg'decidmg—the dispute: by‘ the Registrar,
andESha’glL §§1bjeet to appeal or review or.
‘: msiQiIbe bi dipg 0n (the parties to the ,
(5.5901935? “ti;
v (:5 A :‘ : 3
 
< '. Substitution ,;
of section
154.
“'_5
14ForSeetmn154of theprincipalAct,the following.
shah besubstitutednamely; _; g, .
1, 5*?‘7? ,.
¢_; 1:“:
“PoWerofS’tate' :154*(‘IYThe Registrarimay, of‘hm m
Government and motion or on application, call forand;
Reglstrar to c311" examme themeordfofany oﬁicer
for proceedings subordiﬁaté t6him 'not beinQAddi-
’70? suboidinate : time} Reglstrar 01'. Joint Registrar
ofﬁcers and toﬁndcthe StateGpvermpen‘t may, of
passorders there- its own motion or on application, cal!
, oxi Tor“andexaminethe:retards of the
RegistfahA&dit’ionaiRegistrar 0r
J01nt Registrar, inrespect of any
”proceedings not being a procEeding
in respect of which an appeal lies to
‘the’tTﬁbunéL‘tb :satisty :ﬁnishlf 0r
edtéelf astothe regularity:hisuch
”‘ pro’ceéchng‘sorlegality. 01:11:11:er ,
, ,of any decision or- order made there—
: in; and if, in any case, it appears ta
thiéReglé’tfrhi" or the“State (Severn-
ment that aﬁyi Such decision 01: orﬂer
should he' ihédiﬁed, H aimuﬂed3:01-
remitted for reconsideration, he 01‘it
:ﬁjwmaY order accﬁi‘dmg‘l 7? ‘
  
(2) No erder prejudlmal to any
_ person shall be passed under sub,
"SEethI'l U) unIess such permit:has
, beengivenan opportunity of makmg‘
inhis representatlon < .
(3) TheRegistrar01:the State
' v_‘Government a’s the case may be, may
' ”suspendthe execution of the decision '
: ‘ foroYder pending the exercise of his
or itspoWer under: sub-section (1).
(4)The Registrar or the State
Government may award cost in
y "proceedings under this section to be
paid Ont oithe ﬁends of the society
"or by sﬁhh hthérparty as the Regis—
trar or the State Govemrfment may,“
'deem ﬁt.
', "7;
Explanatzon«The StateGovefnmmt may Wis :11
A mendmem
" «f tection
161.
3 Ofﬁcer not below the rank of Secretary to *
theGovernment to exerciSe the mmM
the State Governinent wider this sectmi;
andsection 152"
15. In section 167 of thepnnczpai At't, fertilems
7 “Deposit Insurance Corporation Wherever they em;
the words “Deposit Insurance andCnedit; Gnaraxnwe
Corporation” and in clause (ii) themei, flier the weird ml
ﬁgures "section 130”, the word, ﬁgm and hm“seem:
13-D” shall be substituted.
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