Bihar act 29 of 2008 : The Bihar self- Supporting Co- operative societies (Amendment) ACT, 2008

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�बहार सरकार �ारा ूकािशत�बहार सरकार �ारा ूकािशत�बहार सरकार �ारा ूकािशत�बहार सरकार �ारा ूकािशत 3333 पौषपौषपौषपौष 1930 1930 1930 1930 ((((शशशश0000)))) ((((संसंसंसं0000 पपपपटना टना टना टना 555588883333)))) पपपपटनाटनाटनाटना, , , , बुधबुधबुधबुधवारवारवारवार 22224444 +दस- ब+दस- ब+दस- ब+दस- बर र र र 2008200820082008

fof/k foHkkx

——— vf/klwpuk,a

24 fnlEcj 2008

laŒ ,y0th0&1&23@2008@yst%193—fcgkj fo/kku eaMy }kjk ;Fkkikfjr fuEufyf[kr vf/kfu;e] ftlij jkT;iky fnukad 18 fnlEcj] 2008 dks vuqefr ns pqdsa gSa] blds }kjk loZ&lk/kkj.k dh lwpuk ds fy;s izdkf'kr fd;k tkrk gSA

fcgkj&jkT;iky ds vkns'k ls] jktsUnz dqekj feJ] lfpoA

2 �बहार गजट, (असाधारण)] 24 fnlEcj 2008

¼fcgkj vf/kfu;e 29] 2008½ fcgkj LokoyEch lgdkjh lfefr ¼la'kks/ku½ vf/kfu;e] 2008

fcgkj LokoyEch lgdkjh lfefr vf/kfu;e] 1996 ¼fcgkj vf/kfu;e 2] 1997½ esa la'kks/ku djus ds fy, vf/kfu;eA

Hkkjr x.kjkT; ds mulBosa o"kZ esa fcgkj fo/kku eaMy }kjk fuEufyf[kr :i esa ;g vf/kfu;fer gks %&

1- laf{kIr uke] foLrkj vkSj izkjaHkA& ¼1½ ;g vf/kfu;e fcgkj LokoyEch lgdkjh lfefr ¼la'kks/ku½ vf/kfu;e] 2008 dgk tk ldsxkA

¼2½ bldk foLrkj lEiw.kZ fcgkj jkT; esa gksxkA ¼3½ ;g rqjr izòÙk gksxkA 2- fcgkj LokoyEch lgdkjh lfefr vf/kfu;e 1996 esa /kkjk&2 ¼Fk½ rFkk ¼n½ dk tksM+k

tkukA&/kkjk&2¼r½ ds ckn fuEufyf[kr tksM+k tk;sxkA& ¼Fk½ ^^lgdkjh cSad** ls vfHkizr gS cSfdax fofu;eu vf/kfu;e 1949 esa ;Fkk ifjHkkf"kr

lgdkjh cSad] ¼n½ ^^chekdr̀ cSad** ls vfHkizsr gS fMiksftV balksjsal rFkk ØsfMV xkjaVh dkWjiksja'ku vf/kuf;e

1961 esa ;Fkk ifjHkkf"kr chekd`r cSadA

3- fcgkj LokoyEch lgdkjh lfefr vf/kfu;e 1996 ds v/;k; VII ds ckn u;k v/;k; VII

A dk tksM+k tkukA&

fcgkj LokoyEch lgkdjh lfefr vf/kfu;e 1996 esa v/;k; VII ds ckn fuEufyf[kr v/;k;

VII d tksM+k tk;sxkA

^^v/;k; & VII d lgdkjh cSadksa ds fy, fo'ks"k mica/k

38dA v/;k; dk lgdkjh cSadks ij ykxw gksukA& ¼1½ bl v/;k; ds mica/k bl vf/kfu;e ds rgr fucaf/kr lgdkjh cSadks ij] bl vf/kfu;e ds vU; Hkkxksa esa vUrfoZ"V micU/kksa ds vfrfjDr ykxw gksasxsA tgkW izdV vFkok foof{kr folaxfr dk dksbZ iz'u mRiUu gks ogkW bl v/;k; ds micU/k bl vf/kfu;e ds vU; Hkkxksa ds micU/kksa ij izHkoh gksaxsA

¼2½ bl v/;k; ds iz;kstukFkZ fu{ksi chek fuxe ls rkRi;Z gS fu{ksi chek ,oa ØsfMV xkjaVh fuxe vf/kfu;e] 1961 ¼la[;k 47] 1961½ ds v/khu LFkkfir fu{ksi chek ,oa ØsfMV xkjaVh fuxe rFkk fjtoZ cSad ls rkRi;Z gS fjtoZ cSad vkQW bafM;k ,DV] 1934 ¼la[;k 2] 1934½ ds v/khu LFkkfir fjtoZ cSad vkWQ bafM;kA

38[kA fjtoZ cSad }kjk vis{kk fd;s tkus ij fuca/kd }kjk dfri; vkns'k ikfjr fd;s tk;saxsA&¼1½ lgdkjh cSad tks chekd`r cSad gS] ds ekeys esa fuca/kd dks fuEu 'kfDr;k¡ iznÙk gksaxsA

¼i½ fu{ksi chek ,oa ØsfMV xkjaVh fuxe vf/kfu;e] 1961 dh /kkjk&13D esa of.kZr ifjfLFkfr;ksa fjtoZ cSad }kjk ;fn jftLVªkj ls oSlh vis{kk dh tk, rks og fdlh lgdkjh cSad ds ifjlekiu ds fy, vkns'k ns ldsxkA

¼ ii½ tgkW dsUnzh; ljdkj us fdlh lgdkfjrk cSad ds laca/k esa] cSaddkjh fofu;eu vf/kfu;e] 1949 ¼la[;k 10] 1949½ dh /kkjk&45 dh mi /kkjk ¼2½ ds v/khu vf/kLFkxu vkns'k fn;k gks] ogk¡ mlds laca/k esa le>kSrk ;k O;oLFkk ;k iquZfuekZ.k ;k lekesyu dh Ldhe cukbZ tk;A

¼ iii½ ;fn fjtoZ cSad }kjk vis{kk djus ij yksdfgr esa] vFkok fdlh lgdkjh cSad ds dke&dkt fu{ksidÙkkZvksa ds fgr esa vfgrdj gksus nsus ls jksdus ds fy, ;k lgdkjh cSad dk mfpr izca/k lqfuf'pr djus ds fy, ;k voØe.k rFkk izca/k

3

�बहार गजट, (असाधारण)] 24 fnlEcj 2008

lfefr ds fu"dkl.k dh tk; rks jftLVªkj] ,slh 'krks± ij vkSj dqy feykdj ik¡p o"kksZ ls vuf/kd ,slh dkykof/k ds fy, tks fjtoZ cSad }kjk le;≤ ij fofufnZ"V dh tk;] ml lgdkjh cSad dh izca/k lfefr ;g vU; izca/k fudk; dks ¼pkgs og ftl fdlh uke ls Hkh dgk tk;½ vfrf"Br djus rFkk mlds fy, iz'kkld fu;qDr djus dk vkns'k ikfjr djsxkA fu;qDr iz'kkld vius dk;Z dky dh lekfIr ds ckn Hkh u;s izca/k lfefr ds xBu ds ,d fnu iwoZ rd vius in ij cus jgsxsaA iz'kkld dks izca/k lfefr dh lkjh 'kfDr;k¡ iznÙk gksxh] rFkk os fuca/kd ds lkekU; i;Zos{k.k rFkk fu;a=.k esa dk;Z djsaxsA

¼2½ chekdr̀ lgdkjh cSad ds ekeysa esa] lgdkjh cSad dh lkekU; fudk; le>kSrk ls laacaf/kr ;kstuk] O;oLFkk ;k lafoy;u ;k iqufuekZ.k fcgkj LokcyEch lgdkjh lfefr vf/kfu;e 1996 dh /kkjk&11 ds rgr fjtoZ cSad dh fyf[kr iwokZuqefr ds fcuk fu.kZ; ugha ys ldsxkA

¼3½ bl vf/kfu;e dh /kkjk&43 ds rgr lgdkjh cSad Lor% vius fo?kVu dh Lohd̀fr ugha nsxk ;k bl vf/kfu;e dh /kkjk ds v/khu xfBr lgdkjh U;k;kf/kdj.k vf/kfu;e dh /kkjk&44 ds rgr fdlh lgdkjh cSad ds fo?kVu ;k lekiu gsrq vkns'k fjtoZ cSad ds fyf[kr iwokZuqefr ds fcuk ugha ns ldsxkA

¼4½ vf/k;kpuk ;k fjtoZ cSad dh iwokZuqefr ds ckn mi/kkjk ¼1½] ¼2½ rFkk ¼3½ ds rgr ikfjr vkns'k ds fo:) dksbZ vihy ;k iqujh{k.k ;k iquZfopkj Lohdkj ugha gksxkA ,slk vkns'k ;k Lohdf̀r ij fdlh Hkh jhfr ls iz'u ugha mBk;k tk;sxkA&

38xA ifjlekid ds }kjk fu{ksi chek fuxe dh izfriwfrZA&tgk¡ dksbZ lgkdkjh cSad] chekd̀r cSad gksus ds ukrs ifjlekfir gks tk; ;k lekiuk/khu dj fy;k tk; vkSj fu{ksi chek fuxe ml vf/kfu;e dh /kkjk&16 dh mi/kkjk ¼1½ ds v/khu chekd`r cSad ds fu{ksidÙkkZvksa dks Hkqxrku djus dh nk;h gks tk; rks fu{ksi chek fuxe dks ml vf/kfu;e dh /kkjk&21 esa micaf/kr lhek rd vkSj jhfr ls izfriwfrZ dh tk;xhA

fcgkj&jkT;iky ds vkns'k ls] jktsUnz dqekj feJ] lfpoA

24 fnlEcj 2008

laŒ,y0th0&1&23@2008@yst%194—fcgkj fo/kku eaMy }kjk ;Fkkikfjr vkSj jkT;iky }kjk fnukad 18 December, 2008 dks vuqer fcgkj LokoyEch lgdkjh lfefr ¼la'kks/ku½ vf/kfu;e] 2008 dk fuEufyf[kr vaxzsth vuqokn fcgkj jkT;iky ds izkf/kdkj ls blds }kjk izdkf'kr fd;k tkrk gS] ftls Hkkjrh; lafo/kku ds vuqPNsn 348 ds [kaM¼3½ ds v/khu mDr vf/kfu;e dk vaxzsth Hkk"kk esa izkf/kd`r ikB le{kk tk;sxkA

fcgkj&jkT;iky ds vkns'k ls] jktsUnz dqekj feJ] lfpoA

4 �बहार गजट, (असाधारण)] 24 fnlEcj 2008

[Bihar Act 29, 2008]

The Bihar self- Supporting Co- operative societies (Amendment) ACT, 2008

AN

ACT

To AMEND THE BIHAR SELF- SUPPORTING CO-OPERATIVE SOCIETIES ACT, 1996(BIHAR Act

2, 1997)

Be it enacted by the Legislature of the State of Bihar in the Fifty Ninth Year of the Republic of India as

follows:-

1. Short Title, Extent and Commencement:- (1) This Act may be called the Bihar Self-

Supporting Co-operative Societies (Amendment) Act, 2008.

(2) It shall extend to the whole of the State of Bihar.

(3) It shall come into force at once.

2. Addition of section.- 2(q) and (r) in the Bihar Self- Supporting Co-operative Societies

Act, 1996 - The following shall be added after section -2(p) -

"(q) "Co-operative Bank" means a co-operative bank as defined in the Banking Regulation

Act, 1949.

(r) "Insured Bank" means a co-operative bank as defined in the Deposit Insurance and Credit

Guarantee Corporation Act, 1961."

3. Addition of a new chapter VII-A after chapter VII of the Bihar Self-Supporting Co-

operative Societies Act, 1996.-

In the Bihar Self-Supporting Co-operative Societies Act, 1996 the following Chapter VII-A

shall be inserted after Chapter VII.

"CHAPTER-VII-A

Special Provision for Co-operative Banks

38 A. Application of the chapter to co-operative Banks- (1) The provisions of this chapter shall

apply to a Co-operative Bank registered under this Act. In addition to the provisions

contained in other parts of this Act, where any question of apparent or implied

inconsistency arises, the provisions of this chapter shall prevail over the provisions of the

other parts of this Act.

(2) For the purposes of this chapter Deposit Insurance Corporation means the Deposit

Insurance and Credit Guarantee Corporation established under the Deposit Insurance and

credit Guarantee Corporation Act, 1961 (47 of 1961) and Reserve Bank means the

Reserve Bank of India established under the Reserve Bank of India Act, 1934 (2 of 1934)

38 B. Certain orders to be passed by the Registrar if so required by the Reserve Bank-

(1) In the case of a co-operative bank which is an insured bank, the Registrar shall have

power-

(i) if so required by the Reserve Bank, in the circumstances mentioned in section-13D

of the Deposit Insurance and Credit Guarantee Corporation Act, 1961, to make an

order for winding up of a co-operative bank.

(ii) where an order of moratorium has been made by the Central Government under sub

section (2) of section-45 of the Banking Regulation Act, 1949 (10, 1949) to make an

order sanctioning a scheme of compromise or arrangement or amalgamation or

reconstruction including division or reorganisation of the co-operative bank.

(iii) if so required by the Reserve Bank, in the public interest, or for preventing the affairs

of the Co-operative bank being conducted in a manner detrimental to the interest of

depositor or for securing the proper management of the bank an order for

supersession and removal of the Committee of the Management or other Managing

body, by whatever name called, of the Co-operative bank and the appointment of an

Administrator thereof for such period or periods not exceeding five years in the

aggregate as may form time to time be specified by the Reserve Bank and the

Administrator so appointed, shall after the expiry of his term, continue in his office

until the day proceeding the date of the first taking over by the new board of such

bank. The Administrator will have all powers of the Managing Committee and will

discharge its function under the general supervision and control of the Registrar.

(2) In the case of co-operative bank which is an insured bank, the General Body of a co-

operative bank shall not decide the sanctioning of a scheme of compromise or

arrangement or amalgamation or reconstruction of such bank under section-11 of this

Act, unless previous sanction in writing from the Reserve Bank is obtained.

5

�बहार गजट, (असाधारण)] 24 fnlEcj 2008

(3) The co-operative bank on its own motion shall not authorise its own dissolution under

section-43 of this Act or the Co-operative Tribunal constituted under this Act shall not

order for dissolution or liquidation and dissolution of any co-operative bank under

section-44 of this Act, unless previous sanction in writing from the Reserve Bank is

obtained.

(4) No appeal, revision or review shall lie against an order made under sub-section (1) (2)

and (3) on the requisition or previous sanction granted by the Reserve Bank and such

order or sanction shall not be liable to be called in question in any manner.

38 C. Reimbursement to the Deposit Insurance Corporation by the Liquidators -

Where a Co-operative Bank being an insured bank is wound up or taken into liquidation

and the Deposit Insurance Corporation has become liable to pay the depositors of the

insured bank under sub-section (1) of section-16 of that Act, the Deposit Insurance

Corporation shall be reimbursed by the Liquidator or such other person in the

circumstances, to the extent and in the manner provided in section-21 of the Deposit

Insurance Corporation Act, 1961."

By Order of the Governor of Bihar,

RAJENDRA KUMAR MISHRA,

Secretary to the Government.

————

अधी.क, सिचवालय मुिणालय, �बहार, पटना �ारा ूकािशत एव ंमु+ित।

�बहार गजट (असाधारण) 583-571+400-ड�0ट�0पी0।