The ODISHA SELF-HELP CO-OPERATIVES (REPEAL) ACT, 2013

THE ODISHA SELF-HELP CO-OPERATIVES (REPEAL) ACT, 2013
TABLE OF CONTENTS
PREAMBLE
SECTION
 1. Short title.
  2. Repeal of Odisha Act 4 of 2002.
  3. Savings of existing Co-operatives.
             4. Repeal and savings.
2
EXTRAORDINARY
PUBLISHED BY AUTHORITY
         No.    1899,     CUTTACK,     TUESDAY,     OCTOBER    1,   2013 / ASWINA    9,    1935
LAW DEPARTMENT
NOTIFICATION
The 1st October, 2013.
No.10555-I.Legis .16/2013/L., ʊThe following Act of the Odisha
Legislative Assembly having been assented to by the Governor on the 1st October,
2013 is hereby published for general information
ODISHA ACT 22 OF 2013
THE ODISHA SELF-HELP CO-OPERATIVES (REPEAL) ACT, 2013
TO REPEAL THE ODISHA SELF-HELP
CO-OPERATIVES ACT, 2001
BE it enacted by the Legislature of the State of Odisha in the
Sixty-fourth Year of the Republic of India as follows: ʊ
Short title. 1. (1) This Act may be called the Odisha Self-Help Co-operatives
(Repeal) Act, 2013.
          (2) It shall be deemed to have come into force on the 6th June,
2013.
Repeal of
Odisha
 Act 4 of 2002.
       2. (1) The Odisha Self-Help Co-operatives Act, 2001 is hereby
repealed.
           (2) On such repeal, investigation, proceeding or remedy in
relation to any right, privilege, obligation, liability, claim or demand,
penalty, forfeiture or punishment pending under the Act so repealed
shall  continue or be enforced.
Odisha
Act 4 of
2002.
3
Savings of
existing
Co-operatives.
Repeal and
savings.
3. Save as provided in sub-section (2) of section 2, every
Co-operative existing immediately before the commencement of this
Act, which has been registered under the Act so repealed shall be
deemed to be registered under the corresponding provisions of the
Odisha Co-operative Societies Act, 1962 and the bye-laws or the
articles of association, by whatever name called, shall, so far as they
are inconsistent with the provisions of the Odisha Co-operative
Societies Act, 1962, be amended in accordance with the provisions of
that Act and the Board of Directors, shall be reconstituted within three
months from the date of co mmencement of this Act by such
Co-operative failing which the said Board of Directors of such Co-
operative shall stand dissolved on expiration of the said period of three
months and the management of such Co-operative shall vest in the
Registrar of Co-operative Societies and the Registrar shall within two
months from the date of such dissolution shall take steps for
amendment of the   bye-laws or articles of association and reconstitute
the Board of Directors in accordance with the provisions of the
bye-laws of such   Co-operatives and the provisions of the Odisha
Co-operative Societies Act, 1962.
4.  ( 1) The Odisha Self-Help Co-operatives (Repeal) Ordinance,
2013 is hereby repealed.
              (2) Notwithstanding such repeal, anything done or action
taken under the said Ordinance shall be deemed to have been done or
taken under the corresponding provisions of this Act.
Odisha Act 2
of 1963.
Odisha Act 2
of 1963.
Odisha Act
2 of 1963.
Odisha
Ordinance
1 of 2013.
       By Order of the Governor
       S. PUJAHARI
Principal Secretary to Government
_________
Printed and published by the Director, Printing, Stationery and Publication, Odisha, Cuttack-10
Ex. Gaz. 1314-193+2080

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