Contents |
|
Title |
The Delhi Co-Operative Societies Act |
Sections |
Particulars |
Chapter I |
Preliminary |
1. |
Short title, extent and commencement |
2. |
Definitions |
Chapter II |
Registration of Co-Operative Societies |
3. |
Registrar |
4. |
Societies which may be registered |
5. |
Restrictions on registration |
6. |
Restrictions on holding of shares |
7. |
Application for registration |
8. |
Power of the Registrar to decide certain questions |
9. |
Registration |
10. |
Registration certificate |
11. |
Amendment of bye-laws of a co-operative society |
12. |
When amendments of bye-laws come into force |
13. |
Change of name |
14. |
Change of liability |
15. |
Amalgamation, transfer of assets and liabilities and division of co-operative societies |
16. |
Power to direct amalgamation, division and reorganisation in public interest etc |
17. |
Registrar to prepare scheme of amalgamation of co-operative bank in certain cases |
18. |
Liability of a co-operative bank to the Deposit Insurance Corporation |
19. |
Cancellation of registration certificates of co-operative societies in certain cases |
Chapter III |
Members of Co-Operative Societies and Their Rights and Liabilities |
20. |
Persons who may become members |
21. |
Nominal or associate members |
22. |
Member not to exercise rights till due payment made |
23. |
Votes of members |
24. |
Manner of exercising vote |
25. |
Restriction on transfer of shares or interest |
26. |
Transfer of interest on death of members |
27. |
Liability of past member and estate of deceased member |
Chapter IV |
Management of Co-Operative Societies |
28. |
Final authority in a co-operative society |
29. |
Annual general meeting |
30. |
Special general meeting |
31. |
Election and nomination of members of committees |
32. |
Supersession of committee |
33. |
Securing possession of records, etc |
34. |
Acts of co-operative societies not to be invalidated by certain defects |
Chapter V |
Privileges of Co-Operative Societies |
35. |
Co-operative societies to be bodies corporate |
36. |
First charge of co-operative society on certain assets |
37. |
Charge on immovable property of members borrowing loans from certain societies |
38. |
Charge and set-off in respect of share or contribution or interest of members |
39. |
Share or contribution or interest not liable to attachment |
40. |
Register of members |
41. |
Admissibility of copy of entry as evidence |
42. |
Exemption from compulsory registration of instruments |
43. |
Exemption from certain taxes, fees and duties |
44. |
Deduction from salary to meet co-operative society's claim in certain cases |
45. |
Other forms of State aid to co-operative societies |
Chapter VI |
Properties and Funds of Co-Operative Societies |
46. |
Funds not to be divided by way of profit |
47. |
Contribution to charitable purpose |
48. |
Contribution to Co-operative Education Fund |
49. |
Investment of funds |
50. |
Restrictions on loans |
51. |
Restrictions on borrowings |
52. |
Restrictions on other transactions with non-members |
Chapter VII |
Audit, Inquiry, Inspection and Surcharge |
53. |
Audit |
54. |
Inspection of societies |
55. |
Inquiry by Registrar |
56. |
Inspection of books of indebted societies |
57. |
Costs of inquiry |
58. |
Recovery of costs |
59 |
Surcharge |
Chapter VIII |
Settlement of Disputes |
60. |
Disputes which may be referred to arbitration |
61. |
Reference of disputes to arbitration |
62. |
Power of financing bank to proceed |
Chapter IX |
Winding Up of Co-Operative Societies |
63. |
Winding up of co-operative societies |
64. |
Winding up of co-operative banks at the direction of the Reserve Bank |
65. |
Reimbursement to the Deposit Insurance Corporation by the liquidator |
66. |
Liquidator |
67. |
Powers of liquidator |
68. |
Priority of contributions assessed by liquidator |
69. |
Power of Registrar to cancel registration of a co-operative society |
Chapter X |
Execution of Awards, Decrees, Orders and Decisions |
70. |
Enforcement of charge |
71. |
Execution of orders, etc |
72. |
Execution of orders of liquidator |
73. |
Attachment before award |
74. |
Registrar or person empowered by him to be civil court for certain purposes |
75. |
Recovery of sums due to Government |
Chapter XI |
Appeals and Revision |
76. |
Appeals |
77. |
No appeal or revision in certain cases |
78. |
Delhi Co-operative Tribunal |
79. |
Review of orders of Tribunal |
80. |
Revision |
81. |
Interlocutory orders |
Chapter XII |
Offences and Penalties |
82. |
Offences |
83. |
Cognizance of offence |
84. |
Address of societies |
85. |
Copy of Act, rules and bye-laws, etc., to be open to inspection |
86. |
Prohibition against the use of the word co-operative |
87. |
Power to exempt societies from conditions as to registration |
88. |
Power to exempt co-operative societies from provisions of the Act |
89. |
Liquidator to be public servant |
90. |
Notice necessary in suits |
91. |
Companies Act not to apply |
92. |
Saving of existing societies |
93. |
Bar of jurisdiction of courts |
94. |
Powers of civil court |
95. |
Indemnity |
96. |
Qualifications, remuneration and other conditions of service of employees of co-operative societies |
97. |
Rules |
98. |
Repeal and savings |