Orissa Co-operative Societies Act, 1962


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Section
 Section Title
  INTRODUCTION
  title CHAPTER I : PRELIMINARY View Judgements
  1 Short title, extent and commencement View Judgements
  2 Definitions View Judgements
  title CHAPTER II : REGISTRATION OF CO-OPERATIVE SOCIETIES View Judgements
  3 Registrar View Judgements
  3A Auditor-General View Judgements
  4 Societies which may be registered View Judgements
  5 Registration with limited or unlimited liability View Judgements
  6 Application for registration of Co-operative Societies View Judgements
  7 Registration View Judgements
  8 Registration Certificate View Judgements
  9 Co-operative Societies to be bodies corporate View Judgements
  10 Change of name of a Society View Judgements
  11 Change of liability View Judgements
  12 Amendment of Bye-Laws of a Society View Judgements
  13 When amendments of Bye-Laws come into force View Judgements
  14 Amalgamation, transfer of assets and liabilities and division of Societies View Judgements
  14A Compulsory re-organisation or amalgamation of societies View Judgements
  14B Special provision in respect of certain sick societies View Judgements
  15 Cancellation of registration certificates of Societies in certain cases View Judgements
  15A Partnership of Societies View Judgements
  15B Promotion of subsidiary organisation View Judgements
  title CHAPTER III : MEMBERS OF THE CO-OPERATIVE SOCIETIES AND THEIR RIGHTS AND LIABILITIES View Judgements
  16 Persons who may become members View Judgements
  16A Admission and continuance as members View Judgements
  17 Affiliation to the State Co-operative Union View Judgements
  18 Nominal or Associate Members View Judgements
  19 Exercise of membership rights View Judgements
  20 Vote of members View Judgements
  21 Manner of exercising vote View Judgements
  21A Power of general body to expel member View Judgements
  22 Restriction of holdings of shares View Judgements
  23 Restrictions on transfer of shares or interest View Judgements
  24 Transfer of interest on death of member View Judgements
  25 Liability of past member and estate of deceased member View Judgements
  26 Restriction on transfer of possession of and interest in land held under the Society View Judgements
  title CHAPTER IV : MANAGEMENT OF SOCIETIES View Judgements
  27 Final authority in a Society View Judgements
  28 Society to have a Committee View Judgements
  28A Election of members of Committee View Judgements
  28B Election process not to be held up View Judgements
  29 Meeting of general body View Judgements
  30 Special meeting of general body View Judgements
  30A Dissolution of Committee on failure to convene special meeting on requisition View Judgements
  31 Nominees of the Government in the Committee of a Society View Judgements
  32 Supersession of Committee and power to disqualify officers of the Society View Judgements
  33 Securing possession of records etc View Judgements
  33A Power to appoint and determine conditions of service of employees of Society View Judgements
  33B Omitted View Judgements
  title CHAPTER V : PRIVILEGES OF SOCIETIES View Judgements
  34 First charge of Society on certain assets View Judgements
  35 Deduction of dues of Society from salaries of members View Judgements
  35A Deduction of dues of a Society of a reciprocating State View Judgements
  36 Charge and set-off in respect of share or interest of member in the capital of a Society View Judgements
  37 Shares or interest not liable to attachment View Judgements
  38 Exemption from certain taxes, fees and duties View Judgements
  title CHAPTER VI : STATE AID TO SOCIETIES View Judgements
  40 Promotion of Co-operative movement View Judgements
  41 Direct partnership of State Government in Societies View Judgements
  42 Indirect partnership of State Government in Societies View Judgements
  43 Principal State Partnership Fund View Judgements
  44 Subsidiary State Partnership Fund View Judgements
  45 Approval of State Government for purchase of shares View Judgements
  46 Liability to be limited in respect of certain shares View Judgements
  47 Restriction on amount of dividend View Judgements
  48 Indemnity of Apex and Central Societies View Judgements
  49 Disposal of share capital and dividend, etc View Judgements
  50 Disposal of 'Principal State Partnership Fund' and 'Subsidiary State Partnership Fund' on winding up of an Apex or a Central Society View Judgements
  51 'Principal State Partnership Fund' and 'Subsidiary State Partnership Fund' not to form part of assets View Judgements
  52 Agreement by the State Government and Apex Societies View Judgements
  53 Other forms of State-aid to Societies View Judgements
  54 Provision of this Chapter to over ride other laws View Judgements
  title CHAPTER VII : PROPERTIES AND FUNDS OF SOCIETIES View Judgements
  55 Funds not to be divided View Judgements
  56 Disposal of net profits [***] View Judgements
  56A Co-operative Education Fund View Judgements
  57 Investment of funds View Judgements
  58 Restrictions on borrowings View Judgements
  59 Restrictions of loans View Judgements
  59A Restriction in interest View Judgements
  60 Restrictions on other transactions with non-members View Judgements
  61 Provident Fund View Judgements
  title CHAPTER VIII : AUDIT, INQUIRY, INSPECTION AND SURCHARGE View Judgements
  62 Audit View Judgements
  63 Communication, consideration and compliance of Audit Report View Judgements
  63A Annual audit report of Auditor-General View Judgements
  64 Inspection of records of Society View Judgements
  65 Enquiry by Registrar View Judgements
  66 Costs of inquiry View Judgements
  67 Surcharge View Judgements
  title CHAPTERVIII-A : CONSTITUTION AND POWERS OF TRIBUNAL View Judgements
  67A Constitution of Co-operative Tribunal View Judgements
  67B Powers of the Tribunal View Judgements
  67C Section 67C View Judgements
  67D Section 67D View Judgements
  title CHAPTER IX : SETTLEMENT OF DISPUTES View Judgements
  68 Disputes which may be referred to arbitration View Judgements
  69 Limitation View Judgements
  70 Reference of disputes to arbitration View Judgements
  71 Loan taken or mortgage executed by members of joint Hindu families View Judgements
  title CHAPTER X : WINDING UP AND DISSOLUTION OF SOCIETIES View Judgements
  72 Winding up of Societies View Judgements
  73 Liquidator View Judgements
  74 Priority of contribution assessed by a Liquidator View Judgements
  75 Powers of Liquidator View Judgements
  76 Disposal of surplus assets View Judgements
  77 Cancellation of registration of a Society View Judgements
  title CHAPTER XI : CO-OPERATIVE AGRICULTURAL & RURAL DEVELOPMENT BANK View Judgements
  78 Definitions View Judgements
  78A Savings View Judgements
  79 Appointment of Trustee and his powers and functions View Judgements
  80 Trustee to be a corporation sole View Judgements
  81 Issue of debentures by the Board View Judgements
  82 Charge of debenture-holder on certain properties View Judgements
  83 Guarantee by State Government of principal and interest on debentures View Judgements
  83A Grant of loan by Co-operative Agricultural and Rural Development Bank View Judgements
  83B Applicant for loan to make a declaration View Judgements
  83C Order granting loan conclusive of certain matters View Judgements
  83D Charge how created and its effect View Judgements
  83E Charge created or mortgage executed by a member of Hindu joint family or Co-owners View Judgements
  84 Other guarantees by State Government View Judgements
  85 Priority of mortgage over certain claims View Judgements
  85A Mortgages executed by managers of Joint Hindu families View Judgements
  85B Section 8 of Act 32 of 1956 to apply to mortgages View Judgements
  86 Right of [Co-operative Agricultural and Rural Development Bank] or the [State Co-operative Agricultural and Rural Development Bank] to purchase mortgaged property View Judgements
  87 Mortgages executed in favour of [Co-operative Agricultural & Rural Development Bank] to stand vested in [State Co-operative Agricultural and Rural Development Bank] View Judgements
  87A Transfer of mortgages View Judgements
  88 Powers of Co-operative Agricultural and Rural Development Bank to receive money and grant discharge View Judgements
  89 Right of Co-operative Agricultural and Rural Development Bank to pay prior debts of mortgagor View Judgements
  90 Distraint when to be made View Judgements
  91 Powers of sale when to be exercised View Judgements
  92 Powers of Co-operative Agricultural and Rural Development Bank where mortgaged property is destroyed or security becomes insufficient View Judgements
  93 Power of Board of Trustee to distrain and sell property, etc View Judgements
  94 Title of purchaser not to be questioned View Judgements
  95 Mortgage not to be questioned on insolvency of mortgagor View Judgements
  96 Appointment of Receiver and his powers View Judgements
  97 Mortgagor's powers to lease View Judgements
  98 Registration of documents executed on behalf of a Co-operative Agricultural and Rural Development Bank or of the State Co-operative Agricultural and Rural Development Bank View Judgements
  98A Mortgage by members of Scheduled Castes and Tribes View Judgements
  99 Delegation of certain powers by Board View Judgements
  100 Sections 102, 103 and 104 of the Transfer of Property Act, 1882 to apply to notices under this Chapter View Judgements
  101 Power of the Board to make regulations View Judgements
  101A Certain provisions to apply to charge View Judgements
  title CHAPTER XII : EXECUTION OF AWARDS, DECREE, ORDERS AND DECISIONS View Judgements
  102 Enforcement of charge View Judgements
  103 Execution of order, etc View Judgements
  104 Registrar or person empowered by him to be a Civil Court for certain purposes View Judgements
  105 Attachment of property before award or order View Judgements
  106 Rights of transfer of land of a Society in certain area and the Society's right to bring it to sale View Judgements
  107 Recovery of sums due from a salary earner View Judgements
  108 Property from which sums due from a Society to Government and others can be recovered View Judgements
  title CHAPTER XIII : APPEAL, REVISION AND REVIEW View Judgements
  109 Appeals View Judgements
  110 Delegation of power to hear appeals View Judgements
  111 Review View Judgements
  112 Power of revision by Registrar and Additional Registrar View Judgements
  112A Section 112A View Judgements
  113 Power of revision by State Government View Judgements
  113A Delegation of powers of revision View Judgements
  114 Interlocutory orders by Government or Registrar View Judgements
  title CHAPTER XIV : OFFENCES AND PENALTIES View Judgements
  115 Offences View Judgements
  116 Cognizance of offence View Judgements
  title CHAPTER XV : MISCELLANEOUS View Judgements
  117 Prohibition against the use of word "Co-operative" View Judgements
  118 Address of a Society View Judgements
  119 Copy of Act, Rules and Bye View Judgements
  120 Power of Civil Court View Judgements
  121 Bar of jurisdiction of Courts View Judgements
  122 Power to exempt Societies from conditions of registration View Judgements
  123 Power to exempt class of Societies View Judgements
  123A Power to inspect, enquire and to issue directions View Judgements
  124 Registrar of members View Judgements
  125 Proof of entries in Society's books View Judgements
  126 Service of notice under the Act View Judgements
  127 Omitted View Judgements
  128 Acts of Society's etc. not to be invalidated by certain defects View Judgements
  129 Indemnity View Judgements
  130 Registrar and Auditor-General to be public servants View Judgements
  131 Companies Act, 1956 not to apply View Judgements
  132 Limitation View Judgements
  133 Saving of existing Societies View Judgements
  133A Special provisions relating to insured Co-operative Bank- Notwithstanding anything contained in this Act, in this case of an insured Co-operative Bank View Judgements
  134 Power to make rules View Judgements
  135 Co-operative Council View Judgements
  136 Construction of references to Co-operative Societies Act, 1912 etc. in enactments View Judgements
  137 Power to remove difficulties View Judgements
  138 Repeal View Judgements
  SCHEDULE I
  SCHEDULE II
  SCHEDULE III
  SCHEDULE I
  SCHEDULE II
  SCHEDULE III



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