Contents |
Sections |
Particulars |
Part I |
Preliminary |
1 |
Short title |
2 |
Interpretation and application |
3 |
Cooperative principles |
4 |
Confority to cooperative principlesy |
Part II |
Administration |
5 |
Registrar of cooperative societies |
6 |
Certificate of Registrar |
7 |
Power to refuse documents |
8 |
Verification of documents |
9 |
Application for registration |
10 |
Content of by-Laws |
11 |
Effect of by-Laws |
12 |
Conditions for registration |
13 |
Registration of societies |
14 |
Effect of certificate of registration |
15 |
Probationary societies |
16 |
Capacity and powers |
17 |
Registered office |
18 |
Maintenance of mandatory records |
19 |
Access to records |
20 |
Suspension and cancellation of registration |
21 |
Seal |
22 |
Pre-registration contracts |
Part III |
Membership and Meetings |
23 |
Application and qualification for membership |
24 |
Joint accounts |
25 |
Membership fees and membership register |
26 |
Liability of past and present members |
27 |
Withdrawal of membership |
28 |
Termination of membership by Board |
29 |
Termination of membership by members |
30 |
Suspension of membership for misconduct |
31 |
Appeal |
32 |
Re-admittance |
33 |
Voting rights |
34 |
Representative of member who is not an individual |
35 |
Voting procedure |
36 |
Place of meetings |
37 |
Members not to exercise rights until due payment |
38 |
First general meeting |
39 |
Annual meeting |
40 |
Special meetings |
41 |
Meeting called by Registrar |
42 |
Resolution in lieu of meeting |
43 |
Notice of meetings |
44 |
Fixing record date |
45 |
Quorum |
46 |
Delegates |
47 |
Proposals |
48 |
Power to make by-laws |
49 |
Effective date of laws |
Part IV |
Management |
50 |
Board of Directors |
51 |
Officers |
52 |
Provisional directors and elected directors |
53 |
Powers of Board |
54 |
Committees generally |
55 |
Tenure of committees generally |
56 |
Credit Committee |
57 |
Duties of Credit Committee |
58 |
Approvals of loans |
59 |
Credit Committee reports |
60 |
Removal of member of Credit Committee by society |
61 |
Removal of member of Credit Committee by Board |
62 |
Supervisory Committee |
63 |
Duties of Supervisory Committee |
64 |
Removal of member of Supervisory Committee |
65 |
Clerks |
66 |
Misappropriation |
67 |
Meetings |
68 |
Removal of members of Supervisory Committee |
69 |
Election of directors |
70 |
Tenure of directors |
71 |
Borrowing powers of Board |
72 |
Validity of acts of directors and officers |
73 |
Indemnification of directors |
74 |
Duty of care in directors and officers |
75 |
Ambit of director’s duty |
76 |
Liability of directors |
77 |
Misuse of confidential information |
78 |
Material contracts |
79 |
Meetings of directors generally |
80 |
Meetings by telephone etc. |
81 |
Attendance at meetings |
82 |
Organisational meeting of directors |
83 |
Director ceasing to hold office |
84 |
Removal of directors |
85 |
Notice of change of directors |
86 |
Declaration by directors and officers |
87 |
Bonding |
88 |
Remuneration of directors |
89 |
Remuneration of officers and other employees |
Part V |
Financing |
90 |
Shares |
91 |
Share Capital |
92 |
Issue of shares |
93 |
Alteration of authorised capital |
94 |
Limitation on purchase of shares |
95 |
Transfer of shares generally |
96 |
Transfer of shares of member of unsound mind |
97 |
Transfer of share or interest on death of member |
98 |
Restriction on transfer of shares |
99 |
Conditions for the validity of transfer of shares |
100 |
Power of nomination |
Part VI |
Business of Society |
101 |
Marketing of produce through society |
102 |
Creation of charge in favour of society |
103 |
Execution and registration of charge |
104 |
Claims unaffected by charge |
105 |
Prior claims in favour of society |
106 |
Enforcement of charge |
107 |
Assignment of charge |
108 |
Bond as additional security for loan |
109 |
Lien on shares |
110 |
Deductions applied to loans and sharess |
111 |
Purchase of shares |
112 |
Prohibition on purchase of shares |
113 |
Compulsory sale of shares |
Part VII |
Property And Funds of Society |
114 |
Investment of funds |
115 |
Loans by society |
116 |
Prohibited loans |
117 |
Receipt of loans and deposits |
118 |
Receipt of deposits from minors |
119 |
Reserve Fund, liquidity reserve and adequacy of capital |
120 |
Development Fund |
121 |
Pension Fund |
122 |
Charitable contributions |
123 |
Dividend or bonus |
Part VIII |
Financial Disclosure And Audit |
124 |
Annual financial statement |
125 |
Approval of financial statements |
126 |
Furnishing financial statements |
127 |
Auditor’s qualifications |
128 |
Disqualifying auditor |
129 |
Appointment of auditor |
130 |
Cessation of office |
131 |
Removal of auditor |
132 |
Filling vacancy of auditor |
133 |
Registrar appointed auditor |
134 |
Auditor’s right to notice |
135 |
Required attendance |
136 |
Auditor’s right to comment |
137 |
Examination by auditor |
138 |
Auditor’s right to inspect |
139 |
Error or misstatement |
140 |
Privilege of auditor |
141 |
Annual and special returns |
Part IX |
Reconstruction of Societies |
142 |
Methods of reconstruction |
143 |
Conversion |
144 |
Effect of certificate of registration |
145 |
Amalgamation of societies |
146 |
Transfer of assets of societies |
147 |
Claims of objecting creditors |
148 |
Division of society |
149 |
Effect of registration of new societies |
Part X |
Receivers and Receiver-Managers |
150 |
Receiver appointed by Registrar |
151 |
Functions of receiver |
152 |
Functions of receiver-manager |
153 |
Cessation of Board’s powers |
154 |
Receiver’s duty |
155 |
Directions by Court |
156 |
Directions by Registrar |
157 |
Required actions of receiver |
Part XI |
Dissolution |
158 |
Dissolution by members |
159 |
Notice of dissolution by members |
160 |
Dissolution by Registrar |
161 |
Dissolution for failure to account for business transacted |
162 |
Dissolution by Court |
163 |
Revival of dissolved society |
164 |
Appointment of liquidator |
165 |
Commencement of liquidation |
166 |
Cessation of business |
167 |
General provisions respecting liquidators |
168 |
Duties of liquidator |
169 |
Powers of liquidator |
170 |
Limitation on liability of liquidator |
171 |
Costs of liquidation |
172 |
Closure of liquidation |
173 |
Custody of records |
174 |
Remuneration of liquidator |
175 |
Continuation of actions |
176 |
Unknown claimants or members |
177 |
Power of Registrar to surcharge |
178 |
Appeal against surcharge |
179 |
Application of Part XI |
Part XII |
Investigations |
180 |
Examination |
181 |
Investigations |
182 |
Court order |
183 |
Powers of inspector |
184 |
Hearing in camera |
185 |
Incriminating statements |
186 |
Absolute privilege respecting statements |
Part XIII |
Disputes |
187 |
Settlement of disputes |
188 |
cooperative Societies Appeal Tribunal |
189 |
Question stated on question of law |
190 |
Enforcement of award and recovery of loans |
Part XIV |
Specialized Societies Credit Unions |
191 |
Interpretation and application |
192 |
Restrictions |
193 |
Liquid assets |
194 |
Allowances |
195 |
Loan approval |
196 |
Security for loans |
197 |
Loan limits |
198 |
Reporting loans |
199 |
Interest on loans |
200 |
Deposits |
201 |
Credit union and trusts |
|
Consumer's Societies and Housing Societies |
202 |
Restrictions on directorship |
203 |
Relationship with members |
204 |
By-laws |
205 |
Amendment of by-laws |
206 |
No interest on share capital |
207 |
Right to possession terminated |
208 |
Abandoned goods |
209 |
Membership |
|
Industrial Societies |
210 |
By-laws |
211 |
Restriction on registration |
212 |
Bonus based on labour |
213 |
Employees may be directors |
Part XV |
Apex Body |
214 |
Establishment and constitution of Apex Body |
215 |
Functions of Apex Body |
216 |
Officers |
217 |
Consultation by Registrar |
218 |
Corrupt practices and bribery |
219 |
Falsely obtaining property of society |
220 |
Failure to comply with Act, etc. |
221 |
Dealing in property subject to charge |
222 |
Offences with respect to reports |
223 |
Contravention of Act |
224 |
Use of words "Credit Union or "cooperative" |
225 |
Order to comply |
226 |
Limitation |
227 |
Preservation of civil remedy |
Part XVII |
Miscellaneous |
228 |
Interpretation |
229 |
Execution and Filing |
230 |
Waiver of notice |
231 |
Certificate of society |
232 |
Copies of documents |
233 |
Alteration |
234 |
Corrections |
235 |
Exemption from stamp duty and other taxes |
236 |
Limitation on jurisdiction |
237 |
Proof of entries in books and other documents |
238 |
Regulations |
Part XVIII |
Transitional |
239 |
Interpretation |
240 |
Existing directors and officers |
241 |
Existing societies |
242 |
Savings |
|
Arrangement of Regulations |
1 |
Short title |
2 |
Definition |
3 |
Forms |
4 |
Fees |
5 |
Filling out of document |
6 |
Dividend rate |
7 |
Transfer of Shares |
8 |
Minimum amount of fidelity bond |
9 |
Annual financial statements and special returns |
10 |
Auditor's report |
11 |
Standard of financial statements and auditor’s report |
12 |
Election of Directors |
13 |
Meeting of Directors |
14 |
Appointment of Secretary and Treasurer |
15 |
Duties of Secretary and Treasurer |
16 |
Supervisory committee |
17 |
Procedures on appeal of termination of membership |
18 |
Unclaimed amounts in case of terminated membership |
19 |
Amendment of by-law |
20 |
By - housing society |
21 |
Liquidity |
22 |
Loan approval |
23 |
Borrowing by directors and other officers |
24 |
Security for loans |
25 |
Maximum period for interest on loans |
26 |
Loan terms and conditions |
27 |
Bad and doubtful loans |
28 |
Bad and doubtful loan allowance |
29 |
Overdue loans |
30 |
Investments |
31 |
Use of Statutory Reserves |
32 |
Credit Committee |
33 |
Interest on loans |
34 |
Deposits |
35 |
Maximum liability on deposits and loans |
36 |
Bank account |
37 |
Branches |
38 |
Savings |
Schedules |
|
|
First Schedule |
|
Second Schedule |