| 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 |
