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 |