Multi-State Cooperative Societies Act, 1984

Chapter VIII: Settlement of Disputes

74. Disputes.-

1.      Notwithstanding anything contained in any other law for the time being in force, if any dispute (other than a dispute regarding disciplinary action taken by a multi-State cooperative society against its paid employee or an industrial dispute as defined in clause (k) of section 2 of the Industrial Disputes Act, 1947) touching the constitution, management or business of a multi-State cooperative society arises -

a.      among members, past members and persons claiming through members and deceased members, or

b.     between a member, past member or a person claiming through a member, past member or deceased member and the multi-State cooperative society, its board or any officer, agent or employee of the multi-State cooperative society or liquidator, past or present, or

c.      between the multi-State cooperative society or its board and any past board, any officer, agent or employee, or any past officer, past agent of past employee or the nominee, heirs or legal representatives of any deceased officer, or deceased employee of the multi-State cooperative society, or

d.     between the multi-State cooperative society and any other multi-State cooperative society, between a multi-State cooperative society and liquidator of another multi-State cooperative society or between the liquidator of one multi-State cooperative society and the liquidator of another multi-State cooperative society, Such dispute shall be referred to the Central Registrar for decision and no court shall have jurisdiction to entertain any suit or other proceedings in respect of such dispute;

Provided that all disputes in which a national cooperative society is a party shall be referred to the Central Registrar or any officer empowered to exercise the power of the Central Registrar.

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2.      For the purposes of sub-section (1), the following shall be deemed to be disputes touching the constitution, management or business of a multi-State cooperative society, namely:

a.      a claim by the multi-State cooperative society for any debt or demand due to it from a member or the nominee, heirs or legal representatives of a deceased member, whether such debt or demand be admitted or not;

b.     a claim by a surety against the principal debtor where the multi-State cooperative society has recovered from the surety any amount in respect of any debt or demand due to it from the principal debtor as a result of the default of the principal debtor, whether such debt or demand is admitted or not;

c.      any dispute arising in connection with the election of any officer of a multi-State cooperative society.

1.     

2.     

3.      If any question arises whether a dispute referred to the Central Registrar is or is not a dispute touching the constitution, management or business of a multi-State cooperative society, the decision thereon of the Central Registrar shall be final and shall not be called in question in any court.

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