Multi-State Cooperative Societies Act, 1984

Contents
Sections	Particulars
	Preamble
Chapter I	Preliminary
1	Short title, extent and commencement
2	Application
3	Definitions
Chapter II	Central Registrar and Registration of Societies
4	Central Registrar
5	Multi-State Cooperative Societies which may be registered
6	Application for registration
7	Registration
8	Registration certificate
9	Amendment of bye-laws of a multi-State Cooperative Society
10	When amendment of bye-laws comes into force
11	Change of name
12	Change of address
13	Liability
14	Amalgamation or transfer of assets and liabilities or division of multi-State Cooperative Societies
15	Central Registrar to prepare scheme of amalgamation or reorganisation of cooperative bank in certain cases
16	Liability of a cooperative bank to the Deposit Insurance and Credit Guarantee Corporation
17	Cancellation of registration certificate of multi-State cooperative societies in certain cases
18	Equal treatment of parties
Chapter III	Members of Multi-State Cooperative Societies and Their Rights and Liabilities
19	Persons who may become members
20	Members not to exercise rights till due payment made
21	Expulsion of members
22	Votes of members
23	Manner of exercising vote
24	Restrictions on holding of shares
25	Restrictions on transfer of shares or interest
26	Redemption of share
27	Transfer of interest on death of members
28	Liability of past member and estate of deceased member
Chapter IV	Direction and Management of Multi-State Cooperative Societies
29	General body, its constitution, powers and functions
30	Annual general meeting of the general body
31	Special general meeting of the general body
32	Board of directors
33	Association of employees in the management decision making process
34	Disqualification for a member of a board
35	Election of members of board
36	Holding of office in cooperative society
37	Food Safety Officer
Chapter X	Miscellaneous
38	Payment of honorarium
39	Removal of elected members by general body
40	Removal of member by Central Registrar
41	Nominee of Central Government or State Government on the board
42	Powers and functions of the board
43	Meetings of the board
44	Chief Executive
45	Powers and functions of Chief Executive
46	Committees of the board
47	Central Government's power to give directions in public interest
48	Supersession of board
49	Securing possession of records, etc.
50	Constitution of body of persons for preparation of list, etc.
51	Acts of multi-State cooperative societies not to be invalidated by certain defects
Chapter V	Privileges of Multi-State Cooperative Societies
52	Multi-State Cooperative Society to be body corporate
53	Charge and set off, in respect of share or contribution or interest of member
54	Share or contribution or interest not liable to attachment
55	Register of member
56	Admissibility of copy of entry as evidence
57	Exemption from compulsory registration of instruments
58	Deduction from salary to meet multi-State Cooperative Society's claim in certain cases
59	Government aid to multi-State Cooperative Societies
Chapter VI	Properties and Funds of Multi-State Cooperative Societies
60	Funds not to be divided by way of profit
61	Disposal of net profits
62	Investment of funds
63	Restrictions on loans
64	Restrictions on borrowing
65	Restrictions on other transactions with non-members
66	Contributory Provident Fund
Chapter VII	Audit, Inquiry, Inspection and Surcharge
67	Audit
68	Inspection of multi-State cooperative Societies
69	Inquiry by Central Registrar
70	Inspection of books of indebted multi-State cooperative societies
71	Cost of inquiry and inspection
72	Recovery of costs
73	Repayment, etc.
Chapter VIII	Settlement of Disputes
74	Disputes
75	Limitation
76	Settlement of disputes
Chapter IX	Winding Up of Multi-State Cooperative Societies
77	Winding Up of Multi-State Cooperative Societies
78	Winding up of cooperative banks at the direction of Reserve Bank
79	Reimbursement to the Deposit Insurance Corporation by liquidator
80	Liquidator
81	Powers of liquidator
82	Disposal of surplus assets
83	Priority of contributions assessed by liquidator
84	Power of Central Registrar to cancel registration of a multi-State Cooperative Society
Chapter X	Execution of Decrees, Orders and Decisions
85	Execution of decisions, etc.
86	Execution of orders of liquidator
87	Attachment before award
88	Central Registrar or the person authorised by him to be civil court for certain purposes
89	Recovery of sums due to Government
Chapter XI	Appeals and Revision
90	Appeals
91	No appeal or revision in certain cases
92	Revision
93	Review
94	Interlocutory orders
Chapter XII	Societies Which Become Multi-State Cooperative Societies Consequent on Re-organisation of States
95	Cooperative societies functioning immediately before re-organisation of States
Chapter XIII	Offences and Penalties
96	Offences
97	Cognizance of offences
Chapter XIV	Miscellaneous
98	Copy of Act, rules and bye-laws etc., to be open to inspection
99	Power to exempt multi-State Cooperative Societies from conditions as to registration
100	Liquidator to be public servant
101	Notice necessary in suits
102	Certain Acts not to apply
103	Savings of existing multi-State Cooperative Societies
104	Power to amend second Schedule
105	Bar of jurisdiction of courts
106	Powers of civil court
107	Indemnity
108	Opening of branches
109	Power to make Rules
110	Repeal
The Schedule	Schedule
	The First Schedule
	The Second Schedule