The Sikkim Coperative Socities Act,1978

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The $ikkim Co-operative SocEeties
Act,
1978
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PRINTED A'f. THE
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SIKKIM. GOVERNME}.IT PRESS
GANGTOK
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CI]APTb-R X
Exectttiotr ol' at,ards, tlecrees, t'rrclers and tlecjsictt:s
8o. Flnlorcement ol charge
tl , . Exectttion of orders etc'
s:'. Exectrtion of orrlers of liqr'ridator
8 3 . Attachlnerlt lrcfir re arn'arci
8a. llegistrat' or pers()n empoluered by liirn
DI
I5. l1eiou,.,r'v ot sttt'trs 11"" 1e Oovcrrllllcnl
r9
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20
2o
to be civil cotrrt fbr certain Pul'Poses 20
lo
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tt7.
88.
89.
90.
91.
9!,
9l'
94-'
95,
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9{; A
cHAJ']'l'El{ xl
State Co-oPerative Barrk
Auulicabilitv of ChaPter
trilistratiori ol state Co-ope lative llank
fluii,',.r, rvhich thc Stat" io-opcrative llarrk rrlay transact
Cjovcrnutent shi\rc caPital
Comnrit.tec
i;kllr;;;,, tht'. busiucss of the State Ilank ot'sikkint
lssue ol boncls
Guarantec by (iovet'lrtrrcnt of principal o[' and interost: on botrds
Other gtrrantees b,v Covernnretlt
ttight of prirnary ogri.t'liutul credit society or the Stlte Co-opcrativt: &tnk ttr
pai, prior debts ro lltortS'rgor
i'.i*j"r. ,rf thc Statc Co-opcr';rtivc lJrink to sttPervlsc
Allotmerrt of shares ",.J',uo,ing 
rights ol t6e nrer,bers oI tlre Stltr: c.'opt:rativt:
llarrl< ctHAPTElt' xll
2o
2o
2o
2r
2r
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71
77
e 8. APPeals
t9, llcvision
r oo. Inter']ocittorY orders
ro). Oili:nces
ro?. Oflencesb;' cornPanre'
r oi, Cognizan<:e of oflenccs
lrrstrretl Co-opelative Bal'rks
97 . ltlstlrecl Cr:-ollerative Banks
CHAPTER XIII
Appeals an<l l{cvision
CHAPTER XIV
Offences arrd Pet.ralties
CIjAPTEII XV
Miscellarleous
t ot-. Addr.rss ol a soc:ietv
,;;. C"ly "t tl',.' A"t, ri'les antl by-lau's to irlan to inspectior.r
, oi. Oti.',,'. to.be Pr<-rnounce<l
toJ, l'r'oceclttre ft, 1";;i;;t";'t ol"li.purcs,and power ",n,th" -*,".gli:I'rr 
oI any ()ther
\e t' 
;.;;", ,,, ''t',ou., I ai'fu'" i' "'it'''"tl or an "pp':al is marle ibr clecision
rol:. l'o*'".t of'civil courr
r o(]. llar of jrrrisdicti<'ru of cottrts
r r o, Applicition of Limitation Act
r r r . I)owt:r to exrtrnPt class of societics
r r 2.. Service of notice under thr: Act
r r J. Notice llcccssilrY in sitits
t |+, IndcnuitY
r r (. Cotrrpattics Act' r956 Ilot to al)Ptv
, , i. Saving oi cxistirrg sor:ictics
t t 7 . I)o\\'(il's L() lllakc ru l()s
r r S, RePcal
r r9, Poiver t<'r relllove ditfictrlties
21
2j
23
23
7+
7+
2+
7+
t5
25
25
25
26
.26
26
26
26
26
76
11
28
5e(:t.r()t'I
No
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Appcn<lixl.
The liikkinr Co-oper'ativt: Soc:ieties Act, r978
lu<lex
Serial No. & Flcacling
CIIA I''T}jR t
l'l{lrLlN4lNA R)'
Shorr 'l itlc, ('\t'eut ,urd ('onlrnclr( (:lttcr)t.
l)efitr it irrns
CllAl'l-[rl{ ]l
i{egistra.r 
ll't:gistr-atiorr ol'st-rcietit:s
Socicties rvhich tna.1, l)(r registerc(l
Conclitions of' r'egistration
,\p1:Iicatir"rn lor rcgistration
l)os,er of the llegistrar to cler:itlc ccrtain questions
l{egistration
llcgistration Ct:t't ihcate
l{egistcred Societies to bt' l;oclics coi'porat(r
Ar.rrerrclnrcnts of by-larvs of' a Society
I'lcgistrar's power t:o rlircct anletrdlrrent ol' by-lar.'s
Wherr arnerrthrelrts ol bv-lari's contc i.t'rt<l ibrce
Clrarrgc of tranrc
Chaug,: ol lia.bilitv
Auraliarlatior'r, r,jn,-,sitr oI nsscts & Iiabilitics an<l rlivision ol s<.r<:ie(irs
l'orn,cll t:o clircct anralganratiorl and reorganisat.irln
t,iabilit.y ,rf rcsrrltant socicty to be lirnited
C'ancellation o['registration certificates oI societics itr certain crases
cltAP'rHl{ ill
A4t'nrl:t:r's of societies and thcir rights anrl liabilities
l'rrrsons rvhr-, nra.1, lrecom,, nl(ltnl)cr$
l.)is<1uaI i lic:a.tion f'ol trtetlbersh ip
Votcs r,f ntetrr bcrs
N4aun,:r' of' cxtlrcising r,ote
Notl irt.r I ntcttrbc,rs
lr'1<:r'rrber not to exr:rcise rights till <luc pa1'l:rettt trradt:
l{estlictions on }roiding of shares
Ilestrictions ort transfer ol sliarcs ()r in.tcrest
'Iransft:r ol: it'rterrest on d.cath nl'a mcmber
l-,iabiliti, ol' past trtt'trtbet' ancl t:statc of clecc.asetl trrctrt[:u'
, CFTAP]'I-,R 1V
Mauagcrnr.ent o{: Soci t:tiirs
l:inal atrthor:ity oi'a societ,\'
Marragt:nrcnt r.rI St><:iety
Annuai St)ncral lnecting
Spr:cial gcnt:ral mcctirlg
lilectir.rn oI rttcgrbers of cc,tnr',titt.:c
'l-cnrr oI ollice ?rf'a (.onruiittic
[-)isqurlilicatiotts to btr .rrt olliccr e!: 561:it:t]
I{epiescntation of r.vt:al<er so(:tions otr the Cotrlrrittce
Norninat.ion <-,I urdrnbers to the troutmitttres
Suuercg,siort olt cottuttittet)sl-
iir:t:trrirrg possessiotr of rccords, etc.
r\ct oI iri:ier.ios not to l.lc irrr,'alirlatccl bl cr:rt.aiir dclcc(:s
Pirlr,r$
No.
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( ii )
CI'lA l''l'irll \V
,,,* "r,o,g" or a soc:ierv -:-::: ::--:"'",","i,.:,..r".
due by hiir
Chargc on the ittt.nrovable propcrt), of a ltteltll)et'lirr thc loarrs
I)riority of morlgage over certain clairns
Rcgisl.r'atiorr ol chalge atrtl rtrortgafle in lavor.rr o1'socir:ties
tl<-riing oI c,]rargc or Inort:gage in the llccor<i oi Rights
l{egistra.tion to constitutc ltotice
llcs1:r'ir:tions orr <lisposal oI property charg.rtl or r-nortgagecl to a
Chargc ancl set o[f of s]rares or intcrest of a nrertrber
Slrares, intercst, etc. rlot liablc to attachment
Registcr of tnotrl;crs
Adnrissiirility olt copy of cnt:'r' :rs evidc:trce
E.Ke rnption from cort'rltrtlsory rcgistra tiou oI i nst rr"ttlren ts
Lixr,:tnpt:ion fronr t;ertaitt taxes, fecs antl c[trlics
l)rrrlttctiorr I.rorn saiar;,to nlcet society's clairrt in ccrtairr casc\
for the anrount
bo rro n,crl
socictl
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SLat;c aitl to .socie tics
l{egisl:r'ar's j)owcr to cletertlitre tct'r.tts of ctnploytlt:rtt itt socrit:tit:s
CH/\P-IEII VI
Pr'o'perties an<1 firncls of socicties
liunds rrot t:o bc rlivided by rvay o1t prr.,{it
Contlibution to charitable pu j-pose
Contrihr"rtiorr lo Co-o1;clative llducation [jtrntl
lul i:stur<:nt of' l\rrr<.ls
l:(est.ric:t;ilrnr; orr loa tts
llcstrictiorls on borrorvings
llestlicti<:ns on ot:her tratrsactions with notr-rtrettbers
Ct-IAPl'ER ViI
Auclit, lnquiry, Irrspectiou ancl Sttrch,rrgt:
r\udit
lnspection ol' societjes
lnquiry by Registrar
Inspcction oI books ol inclebted societics
Costs of inquiry
Ilecovcrl' o['costs
Surchar:gr:
Suspcusic,r'r. rrI olTjcer or etlrPioyee of societ;'
CiIAPT'Irll Vlll
Settlen-rent of Disputcs
I)isputcs rvhich rnay be relerred to arbitration
Refcren(r(: ol dispute to arbitration
I)orver of State Clo-opr:rativtr Bank to.Proceed
CHAPI'ER IX
1 Winding up o1' soc:ietiex
WinLling up ot' societitrs
l,iqLridator
L'owers <;f' li<luiclator
Priority of contlibutions assessetl by licluictator
Powcri of Ilegistrar [o cartc:t:l registratioll of 1 <:o'operative socicty
) 1,
74,
15.
76.
78.
79.
rit
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Sikkim Act No, rz of 1978
The Sikkim Co-op.erative Societies l\ct, r978
An
Act
to consolidate and anrend t}e larv reiating to co'operative
societies in the State of Sikkim.
WHEREAS it is expedient to further Ihcilitate the (rrrn,ation
and rvorking of co-operative societies for the prornotion of thirift, self-help
anil nrutr.,a'l ,'id ^rllorg p"rsons with comrron econonric needs and to bring about
improve',rent in agriftilture and industry through better methods of production,
bet'ter busine., "ni b"t,". living and foi that pirrpose to amend and consolidate
the law relating to co-operative societies in the State of Sikkim,
Ie it enicted by the State iegislature in the.. ',2E.,,.,.)oar
of the Republic of India as follows :
ChaPter I
Preliminary
(i) Tlris Act rniry be called the Sikkim Co-operativc societier
| 978.
(ii) It extend to the ra'hole of the State of Sikkim,
(iii) It shall come into force on such date as the Governnretlt rrraY,
Short+itle extc.nt anrl t '
conjmencement Act,
D$nitron.r
ro oJ t967
ro oJ' t949
tz d tsss
5 oJ' t97o
ro oJ r94g
47 o-f r96t
by notification in the official Gazette appoint, f' In this act, unless the context orherwise requires.
t, (o) 'Agricultural Relinance and Development Corporation' r:rean$
the Agriculiural Re-firrar.rce and Development Corpoiation const'ih,rted under the
Agriciltural llefinance and Development Corporation Act, I953.
- (lr) 'Barrk' irrclucles
(tj A banking conlPauy as defined in Section 5 of the Banking
RegLrlation Act, t 9+g"" (ii) State Bank o[ India constitttted unde.r the State Bank of']ndie
Act, r955.- 
1iiil A 'corresponding new bank' constituted under section 3 o[
the Banking -ompanies (Aiquisition and Transfer of Llndertakings) Act, I970'
1iv; Any other banking institution notified by the Cenral Govern-
rnent trnder Section 5r of the Banking Regulation Act, r949'
(c) 'Bye-laws' means thi registered bye-laws'for the tilne being
irr fbrce, ancl includes registered alt'Iendments of such bye-laws.
(d) 'Commiitee' means the governing body of a society, by rvhat'
ever rlarne called, to u4rich the ntanagement of the aflairs of the society ir
en trusted,
(.) 'Co-operative year' means the period beginning from _rst July
or the date of comrneniement o[ business or the date of registration and ending
the 3oth June for the purpose of drawing up the balance sheets <lf registered
societies.
(0 'Deposit Insurance Corporation' mearrs the Deposit Insurance
Corporation established under section 3 of the Deposit Insurance Corpora-
rig" 4.t: -\s\ct, -195r.!, qg) 'Federal society' n'Ieans a society other thln state^co-oPera'
tive baJk, iny not less than five members ol which'are themselves societies; and
(b) in,rhich the voting rights are so i'egrrlatc<l 'that the members which arc
sr.rcietics have not less thin tliree fourths o[ the tota] number of yotes in the gene-
State Government of Sikkinr.
(i) 'Industrial Development Bank' mearrs the Industrial Devclop'
ment Bank of India constituted under the Industrial Development Bank of
Inclia Act, | 964,
(j) 'Member' means a Person joining in the application lbr regir-
tratior.r of a society and a person adlnitted to membership after such registration
in?accordance *iih this Act, the rules and dre bye-laws, and shall include a
nominal menrber and the Government when it subscribes to the share capitrtl
of a society.
(k) 'Nominal member' means a person admitted to memberrhip
as ruch after registration in accordance with the byc-laws,
t6 oJ 1964
t5 oJ' r96z
2 "f rgll
, rf ,slq.
I\egisu ar
Sacicties *hich nty bc
rcg i stertd
Co n d.h i ons oJ' t c g i rrn -
tiol
(2)
,*(l) 'Nertional Co-operative Dcvt'iopment Corporation' rueans thc
National Co-operrrtive l)evelopnrent Corporation constitutcd under the Natior-r.lI
Co-operative Development'Corporation Act, r 96 z.
(",) 'Oflicer' rrleans the president, vice-presidenr, chairrnan, vice-
chairnran, mar.raging director, secretary, manager, inenrber of cornrnittee,
treasurer, liquidator, administrator and irrciudes any other person empowerecl
under the rules ,rr the bye-larvs to give clirections in regard to the business of'
society.
(") 'l'rescribed' means prescribeci in tl.re rules.
(") 'Primary agricultural credit societ;,' shall have the nreanirrg
a"ssignecl to it in clause (cii) of Section r of tl:e Reserve Bank of India Act,
,931 and includes a Farmers Service Society or Large-sized Multipurpose
So ci ety.
(p) 'Registrar' llleans a person appointed to perforrn the I'unctior.rs
of the Registrar of Co-c-rperative Societies under this Act and includes any persorl
appointecl to assist the Registrar in exercise of all or any o[ his powers-under
this Act.
(C) 'lleserve Bank' nreans the Reser.ve Barrk of'India constituted
uncler the R.eserve Bank ol India Act, r934,
(r) 'Rules' means the rules made under. this Act,
. G) 'Society' n-reans a co-operative society registered or deenred
to l>e registeleci r-rnrler this Act:
(t) 'Soc.iety rvith linrited iiabiiity' ireans a society the liability
of whose nrenrbers is iimited bi'its bye-larvs to the an"rount, if ar"ry, unpaid on thi
shares individually held by them or to -such amoullr as they may individually
undertake to contribute to the assets of the society, in the event of its being
rvound up.
(u) '.Society rvith unlin'rired liability' nreans society the joint or
several liabiiity of whose nrenrbers to rnect any deficiency in tlre assets of dre
society in tiie event ol its being wound up is unlirnited,
(r) 'State Co-operative Bank' nreans the 'siklcim State Co-opere-
tive Bank l,tcl,' registered as a society under tltis Act,
Chaptcr Il
Registration of Societies
i, (,) "fhe Governrnent nlay a1:poinr I person to be thc Ilegistrer
of Co-operative Societies for the State of'sikkinr and may appoint other per:snr
to assist hinr,
(z) T'he Governnrellt nray, by general c,r special ordcr, confer on
eny person ap1:oirrted to assist the Reg.istlar all or any, of the powers of the Regis- ,
trar under this Act,
(:) Every person appointed to assist the Registrar shall exercisc
the powers conferred on irirn under sub-section (z) sublect to thc gcneral gui-
clance, superirrrenclence and control of the Registrar,
(,+) T'he Governnrent n1ay, by notification in the Offic;al Gazette
rnd.subject to such conditions as it may think fit to impose, confer a]l or any
of.the powers of the Registrar under this Act on thc Siate Co-operative Bani<
or -an/ federal_ societl, or an officer o[ such ban'k or federal society and cvcry
such bank or fede-rai society or officer oir whom the porvcrs of thc Registrai
are so couferrecl shall exercise such polvers urrder the general gr.ridance, nrlerir-
tetrdence anrl control of the I{cgistrar.
- +. (t) Subject to the provisions hereinafter contained, a society which
has as its object the promotion of the ccorlonlic intercsts o[ its lnenibers.in
ac-cordance with co-operative principles, or a society esrablished rvith the object
o[ fac_ilitating the operations of such a socr'ety and the State Co-operative Bink
malr bg regisiered undcr this act,
Provided tirat tl.re Registrar shail not register any socicty u,ith uniirnited liabi-
litv,
;- -t (") No sociery, other than a fecleral society, sirall be registerecl
rinder this Act unless it consists of at least terl persons not belonging to t[e same
family who are qualifred ro be r*r:ml;ers u*dei this Act a,d wh"o iesicle in the
area of operaticll of thc society.
Explanation - For the purposes of this Act 'Faruily' nreaur
wife, sons and unmarrierl daughters. 
-
(b) The word "linrited" shirli be 1he last rvord in
cvery rociery with limited lialrllitl registered under thi! Acr.
the husbancl,
tlic name of
Application .for regir-
ttati on
?ower of thc Registror
to decide ceftain qLtes-
tions
Regist,ation
Registration Certifcotc
Registered Socict.ies to
be bodies corpotate
Anendment oJ lyc-lav's
of o Societl
Segi.rtrar's powat to
direct omendnent of
bye-laws
trlhen antendntcnts of
b1e-law s come into.lbrcc
Change of nan'te
"(3)i.
6, (, ) For the plrtposes of registratiorr, an appiic,rtion shall be nredc
to thc Registrar.
(z) 'l'he application shall be signed - (a; in tbr: c.rse ol a society
ol which no rnember is a societyr by at ier,st ten persons qu,rlified in accordance
with the requirernents of section 5; ancl (b) irr the case of a society of rvhich
a nrentber is a co-operative society, by a duly authorised person on behall of such
socicty and where all the rnembers of the society are not societies, by ten other
lnernbcrs or when there ale less than ten other members qr.ralilled to <1c., so un<ler
section g by all of them,
7. Where any c1:estion arises whether, lbr the purposc c,f this Act,
a 'persorr resides in the area ofoperation ofa society or not, or whether a societT
is of the sarne type as another society or of dift'erent type, the qr,restion shail be
decicleci by the Registrar whose decision shall be final,
8. (,) Il the Registrar is satisfied - (a) t)rat the application conrplies
u,ith the provisions of this Act and the rules; (b) that the objects of the proposed
society ;tre in accordance rvith section.4l (c) that the proposed bye-larvs are not
contrary' to the provisions of this Act arrd the rules; and (d) that the proposed
society has reasonable chances olt stlccess, and that the registration thereof may
not have arry adverse effect on the development of co-operative movement, tha
Registrar may register the society and its bye-laws,' (t) When the Registrar refuses to register a societlr he shall co"
rnmunicate 'r,r,ithirr a period of six nronths fronr the date of receipt of application
the order of refrrsal, together with the reasons therefor, to the appiicant rrs maI
be prescribed.
9, Where a society is registered, the Ilegistrar shall isstre a cerrificate
of registratiorr sigrred by l.rim, which shail be conclusive evirlence that the societ"y
thereln mcntionid is duly registcred under ti'ris Act.
ro. The registration ofa society shall render it a body corpornte by thc
nanre under rvhich it is registerecl, having perpetnal succession and a comnron
sea}, and with power to acquire, hold and dispose of property, enter into con-
tracts, institute and defeird".ri*:,]q other legal proceedings and to rlo all thingr
necessary for the purpose tor which it is constitutecl.
(,) No amendment of auv bye-larvs of a society shall be valied un-
Iess it is registered uncler this Act,
(z) Every proposal for such amendment shall be forwardt:cl to thc
Registrar and if the Rcgistrar is satisfied that the amendment -
G) is rlot contrary to the provisions of this Act and the rr-rlea;
(b) rloes not conf.lict rvith Co-operative princliples; and
(") n ili promote the economic interests of the members of thc
sot:iety,
he may register the amendment,
- (S) The Registrar-shall forward to the society a copy of the regis-
tered amendmerrt together with a certificate signed by hirn and such certifiiatc
shall be conclusive evidence that the amendment has Lreen duly registered,
(+) Where the Registrar refuses to register an amendmenr ofl the
bye-larvs of a society, he shall comrnunicate the order of refusal together rt'ith
the reasons therefor, to the soeciety in the manner prescri.bed,
,2. Notwithstanding anything contained in section r r, if in the opinion
of thc Registrar, an amendnrent of the bye-laws of a sociery is necessary or
desirable in the interest of such society or of the co-operative mouement, hc
may, in such manner ar rnay be prescribecl, call upon the society to make any
amendment within sr.rch time as he may specify. If the sociery fails to makt
sur:h an amenclment witirin -the time so specifiecl the Registrar may, after giving
the society an opportunity o[ making its representarion, register such amendmeni
and forrvard to the society by registered post a copy of the anrendment together
wjth a certificate signed by him, such a certificate shali be conch.isive e.t,idence
that the amendment has been duly registered; and such an amendntent shall
have the same effect as an amendmer-rt of any bye-laws duly rnade by the society.
r3. An amendment of the bye-iaws of a roci.ty shall, unless ii i, "*pr"rrJ.lto come into o,peration on a particuiar day, come into force on the day on lvhich
it lis re:gistered.
t+. " (r) Asocietymay,byanarnendmentofitsbyeJaws,insuchmanner
as nlay be prescribed, change its name; but such change shall not affect any righr
o.obiigatitrlofthesociety"orofanyoiit.m"*L,.rr,iurrmemberso. dJ."u.-.d
memberu and any legal proceedings pending may be Continued by or against the
society under its new nan1e.
(z) Where a soceiety changes its narne, the Regis*ar shall enter
the new name on the register of societies in place of the former name and shall
amend the certificate of registration accordingly.
Chatge of Liobilitt
A m a I g a n t a t i o u, t: r' o n 1J'e t
oJ assets and liabilities
and ditision of rccietie.t
?cwct to dircct antalgrr,
aation and teorganisa-
tioa
toll
tIe
(4)
.$
ri. (r) No society rvith linrited liability shall change jrsell:inro a
Society witli unlimired liability,
(r) Subject to the provision ol'sub-secrion (r ), a society rnay change
the fomr and extent of its liab)liiy by an amerrclment of it, by"-lan* iir the nranner
Jrrescribed.
(l) When a society has anrended its bye-larvs r-urder sub-section
(r), it shall give notice thereof in writing to all its nreurbers ancl creditors and
rrotwithstanding any bye-lalv or contract to tire contrary any member or creditor'
shall, r,t'ithin a period of jo days from the date of service of the notice npon him,
have the option to withdrarv his shares or deposits or recall the loans, as t]ie case
rrray be,
(+) Any member or creditor who dor:s not exercise his option
x'itl"rin theperiod specified in sub-section (z) shall be deerrred to have assented
to the change.
(f ) An amentlment of the bye-larvs of a socicty cirauging thb fornr
r:r extend ol its liability shall not be registered or take eff'ect untii either -
(n) the asient thcreto of aii members ancl creditors has been ob-
tained or is cleemed to have been obtained; or
(b) all clain'rs of nrembers ar.rd creditors who exercise the option
let'erred to iir sub-section (z) within the period specified therein have been
met irr full.
16. (r) A society may, rvith the previous approval of the Registrar
and by.1 l'esoiution passed by at least a two thirds majority ol the nrenibers pre-
sent ancl voting at a general rneeting of the socicty -
(u) transfer its assets and liabilities in rvhole or in palt ro any other
societ/ i
(b) clivide itsclf into two or nrore societies.
(z) Auy two or more societies rnay, rvith the previous approval
o{ the Registral and by.a resolution passed by at least a two-thirds nrajoiity of
the members present and voting at a general meeting of cach society, amalgamate
drerlselves and form a new society,
(:) The resolution of a society uuder sub-secrion (r ) or sr-rb-secr-
(z) shall contain all patticulars or the transfler, division or anralgamation, as
case rrray he.
" @'i _ When a society l.ras passed arry such r.esolurion, it shall give
notice thereof in writirig to all its members and creditors and, notwithstanding
auy bye-lau,s 01'contract to the contrary, irny mer.nber or crcditor.shall, rvithi-i
a period oIthirty days from the date of service of the trotice upon him, exerbise
the optiorr to withdraw his sharess or <leposits or recall thc loans,'as tl're case nray
be.
(S) Any member or creditor rvho d.oes not exercise h.is option
within t]'re period specified ir-r sub-secti<;n (a) shail be dceurerl to have orsinted
to the proposals coritaineci in the resolution,
(5) A resolrtion passecl b1"a society utrrlcr this section shall not'
take eflect until -
(u) the assent thereto of'aii the members ancl creclitors iras lreen
obtained or iri dcemecl to have l',een obtained; or
(b) all clain'rs of tl.re members and creditors who irave excrcised
the option referred to in sub-section (4) witi.rin the period specifred therein
have becu met in [u]1,
0) Where a resolution passed by a society r.u.rdcr this section
involves the transfer ol any assets and liabilities, the resolution shall, not with-
standing anything contained in any law for the time being in fbrce, be a sufficient
::rL:l:::" 
to vest the assets and liabilities in the transferee withour any further
t7 . ( t ) Nofrvitl:st.:uding anything contained in this Act, il tire ILegistrar
is of the o1:iniciu tlrat .-
(u) for the purpose of cnsuring econornic viability of any society
qrr societies I or
(b) for avoiding overiapping or couflicr of jurisdictions of socieries
in any area; or
(l) iu order to, secure proper mariagel'nenr of auy society; or
(d) in the public interest; or'
(") in the interest of the co-operative nloyenlent in the Srate as a
*'hole; or
({), in the intcrest of <iepositors; or
Gl in tlte interest of the co-operativc creclit stn"rcture in the State
as a rvhole, it is necessary to alnalgamate two or nrore societies or to rcorganisc
t
(s)
$
any society, he may by or<ler pubiished in the Official Gazette
gamation of two or more such societies into a single societl,
provide lbr arlal-
q,ith limited lia-
I "i a b i I it1, oJ' r esu I to n t
societ)l to be limitcd
Cancello t.ion of' r eg i stt tt -
tian certficotas oJ socic-
ties in cettairl cases
bility or to reorganise *the society.
(r) Such order may also provide for -
(o) recluction of the interests or the rights n,hidr the members,
cleposiLors, creditors, enlployees and other persons nray have in ol against an,v
sociel:y so to be amalgamated or reorganised, to sr,rch extent as the Registrar may
consider irecessary in the interest of strch persons or for the maintenance of the
business of that sociery having due regarrl to tire propor:tion of tire asscts of such
societl, to its liabilities.
(lr) such incidental, corsequential and supplemerltai provisions
as n.ray in the opinion oi'the Il.egistrar be necessary to give effect tt, the amalgarna-
tion oI the societies.
(:) No order shall bc tnade under sub-sect.icrn (r) unless -
(o) a copy ol'the proposed order has been sent in draft t<, each o['
lhc socir'.iies corrcernt:t1 ; ar;t1
(lr) the Registrar has consi<lere<l ancl rnacle such nrodifications iri
thcr rlrali older as may seern to hitn desirable in the light oi'arry suggestions or
objections rvhiclr may be receiveci by him within such perio<l (nor beirrg less
than filteen days tion.r the clate on which the copy oi'theproposecj order *,as
receivcd by the socicties) as the Registrar nlay fix in that behall, either frorn the
soc'ictir:s or an), membcrs, clepositors, creditors, er-nplo;,ees or othcr persons
coDceilled,
(+) Notwithstanding anytliing containecl in this Act or ir.r any other
Iarv, ol irr anv contract, au'arcl or other instlurnent for the time being in forc:e,
on the lssue of;,n order under sul:-section (r), the plovisions thereof shall b.:
binding on all societies and their members, past men'rbers, clepositors, creditors,
enrpio;,1es ancl all other persons having dealings rvith the concerned societies.
(S) On ancl fronr the <late from rvhich the ama)gamation takes
efft:ct, the assets and liabilities of the societies referred to thercin shall stand
ar.r.ralgarnated or mergeil with the assets and liabi]ities of the societies lbrrnecl or.rt
of such amalgamation and the nrentbers, creditors and debtors of such societies,
shall be deemed to be melnbers, creclitors and debtors, as the case nray b":, r.-,f
the nerl, society.or societjes as ordered by the Registrar.
(6) Notwithstandinganything contained in : ny law lbr rhe rime
being in lorce relating to transfer of properties or registration of dor,urnents,
an orcler issued under this section shall be s;ufficient con\/eyance to trnlrsfcr rl"re
assets and ]iabilitics of thc society or societies coverecl lr1, anv ,:r'der passed
rrnclel suL-,-section (r ) ol' this section.
h) Any orcler rnade bv the Ilegistrar r,rnder this section sirall be
final an,l ;orclusive, ar-rd shall not tre ca]lccl in question in any Court.
r 8. W]rere the whole of the assets ancl liabilities of a sc,ciety irrc rr'rns-
lcrrcd to another socicty in acccrrdarrce with the provisiorrs of section r G or
whereasooiet)/isdirecte<itobearnalgamatecrl undersectioll rT,theliabilityof the
other society, 'or the nerv society, o, tfi. "n.. may be , shall be limitecl. 
)
t9. (,) Where the rvhoie of the assets and liabilities of a socieiy are
transferred to arrother society in accordnnce with the provisions ol section
r6 oi section r7, thc rcgistration of ti-re society rvhose assets and liabilities ale
,o trar.,,fi:rr,,<1, shr,ll stand car-rcelled and the said socicty shail be clcemecl io hare
been clissolved ancl shall cease to exist as a corporate body.
(z) Where two or Inore societies are amalganrated into a nely
society in, accordance with the provisions ofsection r6or iection r7, the regis-
tration of ":ar:l.r of the amalgamating socjeties shall stand cancelled on the regls-
tration of the rre..r' societ/, and each socit:ty shall be dee:mecl io have been dis-
solved and shall cease to exist as a corporate body,
(:) Where a society divides irself into t\vo or more societies in
accoldance u,'ith thc provisions of section r6, thc r'egistration of that society
sholl stand cancelled on the legistration of the new societies and tl-rat society
shall be iieemed to have been dissolved and shall cease to exist as a corporate
L,o <1y.
(+) 'lhe anralgamation, diyision or reorganisarion of societies shali
not in any manner whatsoever afl'ect any right or obligation of the amalgamated,
divided or reorganisecl society or societies or render delective any legai procee-
dings-by or against such society or societies and any legai procecding rirat might
have be,:r-r conrmenced or continued by or against such society or iocieties, as
the case 1n_ay be, before the anralganration, division or reorganisatior.r, may be
continuecl by or against the resulting or the reorganised so"iety or societies.
(l) Where a society has not cor.nmenced business witl.rin six nlonths
of its registration or such furtl'rer tirne as may be gr.antecl by the Registrar afte.r
its registration or has ceased to function or ifthe Registrar is satisfied, alter nraking"t
Persons n'ho noy
nentbers
91[ r87t
DisquoLficotion Ior
mcmbcrship
( u*)
'tr':11 j1q1f i1';' r:, he tlrirrk, t;t,tln.,t rhc socir'lv rr, i,,nqcr.h.rs ge.LLi.elv,rs irs,',L-jccts.rrt: r:r irtr,t'c ol tltc ol.:jects spccilied ,r sccriorl--+ 
",.,,1 tll,"t its registr.atiorror:glrt irr tlre. i,ter.csts oi'rhcrg.r,,.,ial 1,,b1i., tr, i:. ..,,,.*,,,,i,-ir",fr"ii;;;;;;ot'det't:ancclling the registr'.itiJn rrt'the sr.:ciet;,, Tire soc.iety shajl f'rt-r1r the date
,,1'su,th o,:d"r nf cancellatio. lrc decn.,.:d to ir., dirr,,lue,l .,,,i ,1",^ll cease to existas a col.porate body.
Chaprer Ill
Men'lbers of societies a,d trreir riglrts a'cr riabirities
thc fbllowing, rrarneiy ;
(") an intiividual competent to contl'act unrle r sectiep r r of thethr: lrrclian Cot-rtr.act Act, r g7z 
;
(Lr) any odrer socicty;
(.) the Coverumenr;
(,1 ) 
^ 
a firnr, a cornp:rny or. any ,rtitcr bocly cor.l)oritte c,.lusritutcrlrLrrdci a.u1' larv.lor Lhc tirn<' lLeing'in [,,rct ,rr " ,oci"'ty ,..[irt"r"d under auvlara' i^ fbrce relarilrg t. i.{cgisrratiin of societies u. o 1.,.,',1. n.o,l.fi*4 i;;h;;;1.subjcct to such ter.nrs ancl Conditious As nra), be laij clou,n by tire Gover.nmentby gentr;al or speciaI orde r in this bc]ralf'.
(z) Any per:son who is dt.rly qualified lor adnrission as a nrenri.,er
trnclcrr thc pr-ovisiorrs r-,f'tlris ,\ct anrl the liye-lanus.ola prilrary agrictrltrrral crcciitsocjety, rnakcs an applic;rtion for rnenrbciship of sucli ,,,,ciciy,"slrail bc 4eemed
t<> have beer-r admitted as a rnenrber or'such socict,v fi.,,,,-, ti.,o clate ol. ,,,.;i;;of the_ ap;;lica,tion in the ol{ice ol the society
l)rovided that the,llegis.trar rnay, either on i-ris <.rwn nlotion at any time or on.rn applicitior,_by rhe!rirrrary agriculcurar cre<lit,o.i,*y-r,l.,r|,,.,.,,,,1,". r6ereufnradc within ,ilteen day-s flol,r ihc date of such a,lrnissio,., ,nJ n{,t". givi.g i.c;r-sona]rle opPortr.rnity,to.thc society an<1 the nrerrrber c.ncerrrcti, by;.dt r-;:.1;"such person.as not eligible cither to become or to continle ^, " me,.,rb"r of suchsocicty lrot' ti:e reasnni nreutiont:cl tirerein, Whcre t:he nrcler is to be pnrr"J on-an application of the.,society or."a,nreinb-,:r cl'rerc.<,f rt ,hrI be p.,sscd ,"ir[i, ,tri,*yrla1,s 6,",r,',', tht: iiate of recr:ipt ,['the applic;rti., hi, the ]legi.sti.ar.
(r) . Any- r,r1r6p nr;r<lc by thc irc.grirrur- ..,,.,i.,, sub-sccrio, (r7 oltlris section sirali l>c {inal an,l sh:rll nirt bc.ollerl in cluestion in any Cotrr.t.
(+) ,An application lbl urenrbcrship.in a sociel;,, orhJr trran a 1;ri.rnary.ag^ricLrlturai,credit society s.haI be dispose,t .ot' by the'society withi, tnr:trtonth frotrt tirc clatc of receipi rhc.er,f, nni the .lecisi,n .rf ih. So.i.ty on rlreaPplication shalI be conrmunii"rted to tht: appiicant within filteen clays /!onr t6erlate o.l rlrr: clecision:
I)rovit.lerI thar if the dccision r-rf tl,rc socie.ty is uot conrmunicatecl to the applicant
'r irhj, a pcr ir,d of lo^rry.frve i.{: ,fr"T trre drte.of rhc r.ceipt of ,i.." "pf ri.,.,in,, ,
l)y the Society, t)re Socie ty shirll bc rlccmcd ro ]r,rve c)ccici,:,'1, 61 t6c clarc of c>r-
piry oI sr"rch period, r.efirsirig ar]nrission t<-r tire applicant,
2I , (l) No 1:crson shali bc ,:iigiblt: iol aclmission .rs a prt:r.nl>cr of a
strcir:t;, if hc -
(.) has appiied t, i:t: adjuclicated an insolvent or is an u1<lisc6argt:clinsolvent; or.
(t,l has been sentcnccd lol any offence, otl'rcr thap a5 oFflerrce of a
p()liticai cltaracl:er or an olti'er-rcc not involving nrorol tu.piru,i.., ,u,,f, sente.ccrrot having.l,t'err r.,ersed or rhc ofte.c" p".cl#ed 
",,,.1 
,, p:;;;.j-rr n"" y"*., i,".not elapsccl lrortr the datc of expir,v of the sentence,
(r) II a nrenrber: bcr:ornes,subjcc-t roxn), of' trr,: rli:;quaii[ir:ationsspcr:ilierl in sr"tb-section (r), he shall l>e cle.,,',1ed to lrni,e ccaserl (:o be a.remberl'rom'the: dat,: rvhen the disquaiification rvas inc:urrecl .
(: ) sLrbject to thc ge.e.ai. or speciar c,r.trers oI trre Iregistrar
Published. in the official cazt:cte,io individLrai rvho is a rncmber o[ a crer]itsociet), sh;rll ,:re eligible lor adnrission as a rnernber of another creclit society.Every mtrmber of a socliety sirall ]rave one vote in the affairs oi at," ,o.i.7y;proviclcd that -
(l) a nor.ninal nrenrber shaii not have tlte right to votc;
. (1,) a mcmbc' of a primary 
"ag'icLriturar c?e,rir so.ieiy srra, haveno right to vote in a ge'er-al lucering if hl ls"in <lelarrlt i,., 1rryrr"n, ol"ny ,rn.,, ,1u,,to that socicty for nrore than one veir: and L r
(c) where trre covernlnent is the nrcn-rber o.r the society, cacrr
Pelsoll nomillated by the Govcrnnlcnt on the Conlnittee ofl the society ,h'oil hn".,orlc vote cxcePt whcn the right to vole is to bc exercisecl for electioir of of6cebexrcrrs of ther ,society.
l/otes of nembers
Jlannct ol exert:isnJ1 vote
Nonrina/,nentltcrs
fu{etnl:et ili)a l{) c(crl,il('
rights till drre .rrrwntent
natl e
Rcstrictirrrts on lwltlinq
o.[ ,thares
Rcstriction on t.randcr ol
thotcs of intetcst.
7'ron'rfcr oJ )ntercst ot't
dcoth o.f' o ntcnl;cr
I.ial:;lity 6f' post meml,crs
ond estote of dcceased
nnmLter
$L), (, ) Flvery inenrber. of I socit:ty slrall exer.cise his vote in.ircrsotr at
a nrecting oi tl',e ,ociety and no menlber shall be pertnitterl to vo[e. bv proxl'.
"(z) Not$'iihstanding anythirrg c.,tai^etl iu r^tt6-scctitr, (r ), a
srt.ictr,r)r- corDor.lti(),., uifir,',, *'li.h is n r,rJ',rl,". of anrtlrcr soeiety ma;', strbject
t,, ^,,y rule, ,rn,l" ,,,,d". this Act, appgint one of its mcnlbels 01'piirtncrs, as thc
cns" ,'',ny be, to vote on jts l>ehalf in the affairs of that societY'
1+. (, ) A socictl, may adurit any individtra'L oI other Pcrsorl or lirnt as a
rronrinal ,ti.,,,',1r.l. in acccridance with its l>ye-larvs'
(u ) A nominal nrenrber shall not be entitiecl tc.r.ltt.tv sitare, in,anv
forn.r ruh"tlu'"ver, in the assets or profits of the society or to beconle arr officer
oI the society.
(l) A irominal nrember shall have such priYileges rnd rigl-rts of a
rnertrbc:'",r,i'tr. sLrbjcct to sttch liabilities of a metnL,ttr, as trr'r1'be specified in the
by,,:-lar'r's of the society.
,..1 Jio nr,,rrrber oi I sor,itjl. "haii i.r:elc i:r,: th.: r'ight.s t)[ .r tl ,..,il,bel trnless
lte ha.s nlarle sr.rch paynrcnts to the societ/v irr respect oi nreml-:e,rsh'ip r:r'iras i'rc-
qr.rirtrl :uCl, ini.,:r.st irr the society, as 1llny be specified irr t'h'r tric-lart's'
2(t. ln anl'socit:ty, no tlreurber othcr.thal) thc Covcrtlrlrt:nt or ru1'otht]t'
,u.i"g, shall hr1l.t ,,. Iil.re clrim to n*rorc thiltr.sr.rch.porti<rtr of the total sharc
..',pitai of tlre sot:ietl' r'r'hich cxc:t:e<1 onc-filth thcrcol or 11s 5,ooo/' tvl:it'iit:t't:r
is Ies;i.
Provirieci that the (ioverntuettt nrav, by notiflcatjon 1n tli': OHicial Cazetl:e,
speciIy irr rerpecr oi arry class ol societjes'a higher nraximLttn thatr onc-6It]r oI the
.i-'r,r"'.n1rit"l <,r ^ higitci a)t-Iotlnt than Rs.5,ooo/- as the case ntaY be'
27. (, ) 'fhe transfer r.rf a sl-rare or interest ol'a nreurhcr in the capit;li of
a socicrr, ri-,.11 lr(,, suirjer:t to the restrictions specifi,:d in section r6.
(l)Notrans{ret'h1'anrclll;r'rof'l-'issha;'<'ol'illtertlstilt't'oi:ir''t,v
.,lrali be valicl unlt:ss -
(n) the urtlnl>rrr hrs lrelrl such sl,are or intercst fbr rrot lcss than t>t'tt:
Yexl' ;; (ir) thc: tr.ansfer is rnadc to ti.re societ' or.to .1 me.rber of t[e socic.t.y I
;Llttl
(c) the transfer is approve<l by the Conr.nrittecr ol the societv'
28. (,) On i'he <lealth of a mernber tl.rc societ;,shall tr,rnslrer tl-re.share
<-,r: intcrest of the t:leceased nrctll>er to the person or Per);()tls troniinatcd in
acc6rc{a;j.cc rvith the rltles or, if no pers<tn has been so nomirtated, tc sttch PC-l'soIl
n, nr^y;Ippr-ar. to tlrt: Cornrnittee i<, bt, the heir or le'4rl foPrcst'rltittili' ol ti',,,
,leceast'c] nretnber:
Prov.ide{ t[at strch nomir:rec, hcir t>r legal .r'epres.'ntati\;c, as tltr: t:osc
rrray lre, is aclmitted as the l'llen1ber of the society;
proviclerl iirrthcr that nothirrg in this sub-section shaiIPrevcnt a mlrrot'
{)r a pcrrion of unsoundTninrl from acquiring hrv inheritarrce the share or inte'rest
,rit a cleceated trrenrber irl a s<-rciety.
(z) i'lotwithstanding anvthing contained ln sr'tb-sectiorr (r ) anv
:ir.rgh noniinr:e, lttit', or a iegal i'ept'eserntative' as thc crse n1a)/ be recluire th(:
so(:i(.t\. 16 lrir.), to irim thc value of the sltare or intercst,rl the rleccascd tncnrb.rr
ascc-.t;.inc(i in a<:c,rrtlarrcc'witlr the I{trles.
(l) The society rray Pay all othcr n1or1cys. tlue to the deceased
..\ernber f-,.,1 tlr., society iu srch not-nint:e, heir or legal represerltative, ari the
cast: nra v be ,
(+) Al1 transfers and paymentl made by- a societY itr accordance
u,itir the pi,ruisions of this section shail be valicl ancl effectual against any demand
rrradr, ,.rpon the society by any other person.
29, (r) Subjecr to the provi.sions of sub-section (2), the jiabilitv_of a
pest nternber or of thc estatc of the cleceased meml:er"of a society lbr the debts
irl,the scciety as they existed sl.rall continue lbr a period ol two years -
Gi in ihe case ol a past member, from tire date on which he ccased
to be i member; ancl
(b) irr the case of a deceased metnber from the date of his death.
(z) Where a society is ordered,to be lvound up under section 75,
the liabiiity o1'a past member or of the estate of a deccased member who ceasecl
to be a melnber or died within two )rears immediateiy preceding the date of the
order of rvinding up, shall continue until the entire liquidation prriceedings are
completed but iuch liability shali extend only to dre debts of a society as they
exisied on the date of l.ris ceasing to be a mptnber or death, as the case mayeb,
l:inul outlnrity of o
ncietlt
,1{ o na gc ne nt of Soc i ety
,4nnual qatero I ntcct in ct
t t*)
Chaptir IV
Matragement' of, So<;ir;ties
]o. (,) The linal authority of erery sr.icir:t,v shall vcst in the general
body of'uremLers in general meeting:
Provided that in such circunrstances as may l.,e prescribed the finai
authority nlay vest in the deiegates of such nternbers elecred in the prescribed
nlanrler and assembled in general meeting,
(z) The genera) meeting shall be sunrnronecl and shall exercisc
its authr>rity in sr.rch mallner as may be prescribed.
I r . (, ) 'i'he managen'ient of cvery society shall vest in a contnrittee
(:on*(titLlted in accordancc with tl-re bye-larvs.
(l) No person shall be eligible to be elected as a member of a
conrmittec urrless he is a rnernber of the society.
(:) No rncmber of a society shail be eligible tbr being electecl. as a
nrcnrber ol the cornmittee of that society or of any oiher society tb which such
society ls affiliatecl, if such member -
(") has been adjudged by a c6rlpstent collrr ro be insoivenr or of
r-rrrsound mincl ;
(lr) is concerncd or participates in the profits of any (ontract rvith
thc society;
(c) lt;rs b,:ctr punislrrd rt,ith inritrisonnrent for an ol{:cnce: involving
rrioral tur'llitucic;
(d) I.ras1lr:cn in d<:tault-in paynrenr olhis dr,re,; to r'llt: societT lbr a
contirtrons periocl o| three rnonths froll the clue dater or arly cxtended period
tfrercof.
(") carries the business of the samc kind carried on by the society.
t+.1 A mcmber of the comrnittee of a society shall lease to be a
rnr:nrbel r-,f such contnrittee if he becomes sr-rbject to any of the disquaiifications
rnenti<>necl irr sub-section (3) and the vacancl, so u.iring irr the cornmittee shall
be {illed in accordance witl"r the bvc-laws.
32, (,) The general tneeting of ev,:ty sueicty slrall be held rvithin a
period ri[ six lnonths after the date fixed lo;' nratling-up its accounts lbr the
co-operatil,e ),ear under the rulcs lor the time l-:eirrg in Ibrce, for the pur.pose of -
(n) approving the pr:ogranrrae of tire activities of rhe society 1rr.c-
part:d by the conrmittee for tire ensuing co-operative year;
(b) clecting the metnbers of the committee other than mernber.s
nornir:ated urrcler section 38;
(") considering thc audit report and tfie annual l.eporr '
(d) clisposing of the net profits; and
(.) considering-any oshs. matter wlrich niay be brought forr.r.ard
in accoldance w'ith the byc-lau,s:
Provicled that the ilegistrar may, by generai or sl.rccial ordcr, exrcnrl '
thc period flor- holding snch nreering lor a hrrr:Jrer pcriod not exceeding threc
rnonths :
Provided t'urtlter that, if in ths opiniorr of the l{egistrar no sucl'r extcn-
sion is necgssar)/ or such mecting is not calied by the societl: within the extended
period,.if any, granted by hitn, the Rt:gistlar or any persop ar"rt[orised by him
r1a)/ call such ineeting and exercise all polygy" and fulctions of an oftlcer 6f the
societ/ author:ised to conveuc such tneeting and that meeting shail be cleemed to
lte a general me<:ting duly called by the society, The Regisrrar may oydsy 1h.g
tlre experrditure incurrecl in callirrg.luch a nrei:ting shall be paid our of the funds
of rhc society cr l;y such person-or persons who, in thg opinion ol the Registrar,
werc r(rsponsibie for the reflusrl or I'ailure to (ronvc.c the gene.ai meeting.
(z) At every annual gcneral rneeting ol a societl, the conrmitteg
shall lay belore the society a statelnent showinp the details o[the ]oaus, ilany,
given tir any of thg *"*.b"., of tire coprnrittee"(1ring tlre prececiing lear,
33. (r) _ -Thecomr:rirteeofasocietyrnay, aranl,tinre, callaspecialgene-
ral nrecting oi the society arrd also shali call such rneeting rvitjrin one rnonth
after the receipt oi'ar requisition in writing from the llegistrar. or from such num-
bcr o_f rne rnbers or. a proportion of the total nunrber of nrembers, as rlay be pro-
vided in the bve-larvs.
(z) Ifa special gcneral meeting ofa societ/ is 1ot called in accordalce
with the re_quisition referred to in sub-secrion (r), the Regirtrar or any person
authorised by him in this behalf shali cail such meeting and exercise ali powgrt
and functions of an officer-of the society y!" i, authori"secl to convene ruih rp.-
c.ial general rneeting ahd that nreeting skallle cleenred to be a rleeting calle<i'by
the ccrn-imittee, and the Registpar ma| o1d{:1 that the expenditure iicurred in
Spccial generctl nteetittg
Eleaion oJ ncntbcrs o{
committeer
'fern ol ofiice of a
Comntittec
Di sguollJictttion.r to Ac
an o{fiier 2f a sociew
ncptcscntation oJ ncaker
section on thc cotnmittcc
N b mi nat i on oJ' to cmb er t
to the conmittee
(e )
calling such a meeting shall be paid out of the funds of thr sociery or by any
such.perso-n o.r persons *[o, iri ghs opinion of the Registror, ',r.",."'rcsp<.,s15161'.
for the -efusal or failure. to corlvene the special g".,...I nr."iinn.
j+, (,) The superintcndencc, direction"and control of"the preparatiorr
of ths qlg6loral rolls for, ind the conduct of, electibns of the merirbe.rs of the
conurittees of such societies or class of societics as may be notified by the state
governn-rcnt in the official gazette shall be vested in su<;h returning tj16sgl.5 nos
l>elorv the rank ol gazt:ttecl ollicers as nray be appoi111..d by the Cov.:rnnrept. ip
this tr,:half.
(2) 'fhe vote at such elecrions shail be bv secrct brllrrt.
3 j. , 'Ihe ter"nr of olfice ol the elected mentbers ol'the conrntittee sha]i
be such, not exceeding three (lo-operative yeai"s inch,rding the co-operative year
of their election, as may_be specified in the bye-larvs of ihe societyl
Provided thar the elccred n,embcrs shall continue ro hdld oftice tiil
their successol's are electeri or nornirrated undcl the provisions of the Act or
tlr,.r rult,,, ,)r b)'r,-lalvs.
r6, Notwithstanding anything conrrirred in this Ao, a person slrall be
tlistlr"ialiiic<l f(>r election as, o1 [o1 bCing, the president, vice-presiilent, chairnran,
vicc-chairmirtr, Secretary, Joint Secrctary or treasul-e r.

Excerpt shown. Open the full act in Lexace.

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