Uttarakhand Co-operative Societies (Amendment) Act, 2007*
| [Uttaranchal Act No. 9 of 2007] | [12th December, 2007] |
[Be enacted in the 58th Year of the Republic of India by the Uttarakhand Legislature as follows]
An Act Further to amend the Uttaranchal Co-operative Societies Act, 2003 be enacted in the 58th year of the Republic of India as follows
* As passed by the Uttarakhand Legislative Assembly and assented to by the Governor on December 12, 2007.
1. Short the and Commencement.- (1) This Act may be called The Uttarakhand Co-operative Societies (Amendment) Act, 2007.
(2) It shall come into force at once.
2. Amendment of sub-section (2), (3) and (4) of Section 29.- In section 29 of the Uttaranchal Co-operative Societies Act, 2003 following amendments shall be made, namely:-
(a) In sub-suction (2), the words "Five years" shall be substituted by the words "two years".
(b) The following proviso shall be added after sub-section (2), namely:-
"Provided that the tenure of the Management Committee and its elected members, having completed the period of two years from the date of its constitution on or prior to the date of the commencement of the Act, shall expire on such commencement".
(c) In sub-section (3), the words "Four months" and ‘Two months’ shall be substituted by the words "Two months" and "One month" respectively.
(d) In sub-section (4), the words "Four months" shall be substituted by the words ‘Two months’.