The Manipur Co-Operative Societies (Second Amendment) Act, 1985

BILL NO. 6 OF 1985
THE MANIPUR CO-OPERATIVE §OCIETIES (SECOND
AMENDMENT) BEL, 1985
(As passed by the Legislative Assembly, gnipur on 27-2-85)
:L ~A
BILL
further to amend the Manipur Co-Operative Societies Act, 1976 (Manipur
Act N0. 14 of 1976).
BE it enacted by the Legislature of Manipur in the Thirty-sixth
Year of the Republic of India as follows:
1. (1) This Act may be called the Manipur Co-operative
Societies (Second Amendment) Act, 1985.
(2) It shall be deemed to have come into force on the
29th day of January, 1985.
2. After section 78 of the Manipur Co-Operative Societies Act,
1976, the following section shall be inserted, namely,—
78A. Notwithstanding anything contained in this Act, it‘ the
“Power to State Government on receipt of a report from the
suspend or Registrar. Co-Operative Societies or otherwise is satisfied
dissolve the that the management of a Society has not been in
existing accordance with the provisions of the Act and creditors
Board or of the societies have, for justifiable reasons, raised
to rccons- repeated objections to the method and'manner of the
titute a management and further that, the management of society,
new Board. if allowed to continue as such may likely cause irreparable
loss and injury to the Society and the public in general, the
State G'W‘xnment may, by a notification in the Official
Gazette, §uspend the Board for a period not exceeding 12
mOnths at a time and three years in the whole or
dissolve the Board:
Short title
and com-
Insertion
of a new
set:tion'18.flt.p
Repeal and
Savings.
Provided that when the Board is suspended or
dissolved, or where the term of such a Board becomes
expired, the State Government may appoint as Adminis-
trator to exercise and perform the powers and duties
of the Board during the period of suspension or tilla
new Beard is reconstituted as the 0353 may be.”
3. (i) The Manipur Co-Operative Societies (Second Amendment)
Ordinance, 1985 (Manipur Ordinance N0. 1 of 1995) is hereby
repealed.
(2) Notwithstanding such repeal, anything done or any action
taken under the said Ordinance shaii be deemed to haVe been done
or taken under the corresponding provisions of this Act.

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