Assam act 004 of 2019 : The ASSAM COOPERATIVE SOCIETIES (AMENDMENT) ACT, 2019

970 THE ASSAM GAZETTE, EXTRAORDINARY, MAY 28, 2019

AN

ACT

further to amend the Assam Cooperative Societies Act, 2007 . Whereas it is expedient to amend the Assam Coopera!ive Societies Act, 2007, hereinafter referred to as the principal Act, in the manner hereinafter appearing;

It is hereby enacted in the Seventieth Year of the Republic of India as follows :-

Short title, extent and I . (I) This Act may be called the Assam Cooperative So<.:i('ti~s commencement (Amendment) Act, 2019.

Amendment of

section I 0

Amendment of

section 17

Amendment of

section 31

Amendment of

section 33

Amendment of

section 35

Amendment of

section 40

(2) It shall have the like extent as the principal Act.

(3) It sh~l; ·~ome into force at one..-:.

2. kl the principal Act, in section. I 0, in sub-section (I), in cla~se (e), for the existing prevision, the following shall be substituted, namdy :-

"( e) a copy of treasury challan or proof of electronic payment as an evidence in support of payment of registration fee calculated as per the provisions of sub-section ( 1) of section 17 which shall be non-refunclahle."

3. In the principal Act, in section 17, in sub-section (I), ii1 between the word "challan" and "along", the words and punctuation marks "or hy electronic payment, as the case may be," sha II b~ inserted.

4. ln the principal Act, in section 3 I, atter the word "year"

appearing at the end, the words "frnrr. the date of election of the bin:ctors" shall be inserted.

5. In the principalAct, in section 33, in suh-section (4), for the words "tnis bye-laws" appearing in between the words "prcivided in" and the punctuation mark",", the words "the hyc-·laws" shnll be substituted.

6. In the principal Act, in section '.15, in sub-section (2), for the words "fifteen numbers of Directors" app~~ring in b~twee11 the words "consist of" and the punctuation mark " : " , the words ''maximum twenty one number of Directors'~ shall be substituted.

7. In the principal Act, in section 40, in sub-section (4), for thr existing provisions of clauses ( c) and ( e) , the following shn II be substiu~ted, namely :-

"(~) not conduct111g the meetings of the Board under sub-section

2012

Amendment of section 84 Amendment l>f section I 01)

THE ASSAM GAZETTE, EXTRAORDINARY, MAY 28, 2019

8. In the principal Act, in section 84, in clause. {h), for the words

"laid before the. Assam Legislati,·e Assembly" appearing in between th' words "shall be" and "by'' . the words "submitted to the State Govemh1ent", and for the figure and word" "120 days'' &ppearing in between the words¹'expiry of' and "days" • the figure and word "210 days" respectively. shall be substituted.

9. In the principal Act, in section I 00, in sub-section (5), for the punctuation nrnrk "." <.ppearing at the e:1d, the puncll.latio11 mark '':" shall be c;11bstituted and there::tfter the following provis0s shall be insertt!d, namely:-

"Provided that for reasons beyond the control of the liquidator. more time is required for completion of the liquidation proceeding. the Rcgist.-ar. for reasons to .Ce recorded in writing with ,1deq11<1te justification, rnay grant an extension of the time ~hown in tht: certificatf of dissolution which shall not exceed one year beyond tile period of eight years from the date of appointment of the liquid a tor.

Provided further that if the dissolution could not he effected within the exten

S. M. BUZAR BARUAH,

Commissioner & Secretary to the Government of Assam, Legislative Department, Dispur, Guwahati-6.

971

Guwahati : Printed and Published by the Dy. Directors (P & S), Directorate of Printing & Stationery, Assam, Guwahati-21 . Extraordinary Gazette No. 419 - 300 + 10 - 28 - 05 - 2019. (visit at- dpns.assam.gov.in)

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