Uttar Pradesh act 5 of 1983 : The UTTAR PRADESH CO-OPERAT1VE SOCIETIES (AMENDMENT) ACT, 1983

Date: 11 Mar 1983

Department

Department of Vidhai Anubhag - 1

Ministry

Ministry of Vidhai

Enforcement Date

4 May 2017

PDF

5S-erszn--163 (3')

.ifTwerti 7THa., aviu ..teaq '(11( ytaTa.

Runt gittiTica cirn—i, wog (T) (uuK sikk-r lA1uf971:1)

ffqrff."& Virqqr( I 12 mg, 1 983 EMT 21, 1904 7rw Ef;4a,

3ff srivr FRWTT kale 2rIqr4r--1

#8zit 9381739-ft0-1 189-81

###S,

12 RN, 19831

wrfERIam- fafaEr

"WO' FR #14:EfTe i#7,70* 200 * 9;11t# 1.1\3.99 9)74 ‘Irt Sitif rcit411 wirdw m7 91f17 >tot sik# 9-fref IRSTIU (tit/41 ) 198397f-477T 11.1:11-4, 1983 t0 t 41,41fcc1

e STIR 9 \Iv, 1. Traltt rti Pi 9 all 59 1983 11" ltI1Ujvl 5t 114 ?Mg srwrrvrr fwzrr rnrit

U9/11srty ItiMt ti flea'(IElr) XftTf11t1T,iI983 [.icrT TZ.I/T fiff;icor s Tff, 1983]

(tirr ua•T‘sfkar Vitt pi unru ifk pn) 3#-{ Wtrrt uTurir. frfsrfa. siftlf4trzr, 1965 Fer WTff #Fig-4 €97

vigfkEnT

ITR# #17T71r7/1 919Itlit air if f9iWi 1fEItr1m a#MT ul r 9 tlfErTr# 7:97 flVT.ala ef4.11cf (thtiw-r) sesrt*zr, 1983

q7C11111

• . ( 2) WM 2 07 URT 3 IF rgr8 (#) 23 ftct,icR, 1981 # Sriff ##Ell ',This ERI 3 i* ern' (W) Erg ( Cf) 7 Off, 1982 # ;riff Urfa WW1 tih

ill %NEM gTPtr sniff eit

tiNr-er mw 5R1T srm-cr

_ wmulésw) . . f) V tfawé in Q9 ﬂan-£4? mam a'o mo tire—.4; >’ ( rmréag; ﬁzz few 30%?) _ .‘€?%7?? ‘3‘??? a .5 :55 as ”is???” . '— W m m @1ng ' {aim qﬂﬁa’z _ v fin—1,» am (a?) ' (3m sri'ir afarﬁmw) was, dam, 12 mi", 1983 WET 21, 1904 37$ ataq E 3am aim aw: ' ,J,: ‘ ~_._.—. ' -' - tan eas/m—ﬁo—l-dsg-SI WERE,121TF§,1983.~ “mméﬁm” $uﬁ§z 290%whtﬁwmqﬁawﬁ mm fem mam mewésr mm“: qﬁﬁr (afﬁrm) ﬁlm, 1983mm Il'nﬁ", 1,983 {0 ﬁrm Imﬁwﬁwwﬁwmm 52H 1983*511 if Wm 31—} WWWV :mmﬁzm fwma’réx . ‘ aamwéwwgmﬁ afnfa (w‘taa) aﬁrf-émmgm > [mmﬁaﬁwqw 51311933] I, ' (5m rmpﬁhfaammaam Inﬁa gm) ea? wi'vr Harri! aﬁfa WW,1985$TWH‘{ ﬁsher; am? a; Fa'q wfaﬁmw mm mm: a% maﬁa? Hi i fawfafaa afﬁrm amen m 3;— ~ 1——(1) ua qfaﬁuw ea? :révr gem-E} «ﬁzﬁ: (#15133?) surfafa'm, 1983 m a}. «graham ‘ . 31‘sz _. (2) um 2er sum in wa(zr)23fawaz,1981 ﬁr Stem m ”1TH. m3 3: avg W) iii (a) 7 m, 1982?; Hiram W717 u‘tz Liv “I?! gva we 3??! | V

sityr tegrf4crir ittscrr

4/ 1966 ter Ear 29 T1 #10tlif

tralfigRiartui ;WC 12 614, 1983

2--UUT At!..*.6T4th. iR[ci -4fcif6411', 1965 EA', FET4411* 'To nfvf-i-crer csgr

qtret -Erm. 29 4, vt,tti t. (a), (s) qft-c ( 6 ) tnq crT Ftt kin 4-ivrTr4 e grcri-4.

" ( 4) (4)q-81 f4-8.1. TRW 4. Wie ET 691 Eft eT, frOoTi 141e.et* 11-v1Na' ni-Ftft TifT41,14 19-41-4ff UF,741: 4; opT44aci ;fret Tniircff 9et ZVI 41

et 66579j 516111 61.9t, W91 VirTt6- fr.EN-It zntrftit6 er filuzfl 4 ftt-Wr srfa‘n. atzr ea' tt,r, Qtt 7.5 nctri5 8)-4 cr-c• fancri4 qff urritit t ,

(nt) fi---4761* 4-4 eigliciifr91ffirff 4-9 4149i *11767, gtalf-646, fitgell 'At. fff ii4trkfacif uttaFa.): sricv tbit'a T113i. u-*, 8.1718 4-7/4414-I st4ca 474 fn4 mr-54. crr srsrente (f4.4.grrit 1Ifl 4 "4-48-1" 4-8.r cren t) Th 0:TIT 9;r"M fffrOrf ti•04111-14 47, 661'ffeirR, %MEM Elf d-ef c;f: fvtit1wgt crr stkittpo it Farm crT wirer tit rhila ; KR ER. 8.8-nr4. 19-49. 474 ,,er Kw0th :

srf-r.it;trat t ft-6 We/RI X4,) 41, itir t-4' 4-nT titEt 484-ne 4-fcri4. srfacitol, 1983 4; 4174-1 11,4 Ert, 41T116 f9i6c6 16191t

5NITUT git Erin, 4 fi-clin fer i-crr n-cFrr ,Tr04.61 3;(17.7:;•914'; Vrt. wa• sizeiTi Wffe" ti•aacci yt14 4:16 et 9ir--4ffiliirq 1.1-6W.T•1649tg117

febilt rti NMI if WU 411'064. ER IEF Pc. ttp:trt 1:1,1144 *ft aid 4'1 8.n. Mr< 67 IT 4•696- 4;;;igt TT9R436,tHitl' tie Ft 6147 z91--.. 66 TT TIENI crr 4144. *cr 4 48rcrr /mint, innin ntracti (6) vaqi 4114 (q) 6bart9Cii 4-6telt;0196•Ett Tet \nit? 4* unrcrfe

Vt2 *116 4 nifre4. nRt 8-4c4 0:4 Nct* figyt.t.r. 8n7 incr-frirmica ficrr .1:44tit twill -cif 4 WEEmtrERETro 444 814

(4)9,;"id.). /4.84- via grIT rtttir gni-1nm i.74 et srf4nt, 4-kft. 400 wr grren-$4 47-4 wr creicr eintr, klott;i. 4-11 8-qtg-4 ert. Utitt 6E11fri fn4 srriacr4 4-cm.f *t ter On. *TIT ficm. win (ii) (v-) F;ItC1-6, 4ittf -rttr, 14-41- zzit-84. crt et);idi Fift rot GM

4- 464, 96' 2111TR 66 uf4cr crr srintr in:attp sr4m5. - tuire-1.• tt•ol 4.4acl 4-r STWRII et61

• r:trit4r<E1— 41-grit sti-c4 ti4a1ttfjffcy zff * ineinn irecrf f fl

w • two/ 4, rift 4t gez tit trflitrrec

Wird fe4 44 8'i are greigt4 fra 81, -48t crew waren fw sr4ce criclr fittlfact trt-tif 4-r (19-ifrii 691TM e gsrt t

( s) t‘tuttr (4) tt Wa6 19.48- gm.14-* crr 44 finch * gra-4*R, f44 fwaq5. 91:14,1414 ER ST6rc7 4-46‘ -1-5 efied 4; NO stritota ncnRc tt'T ftotii ef crartn tnnT4 bit itrt 8-Wr trfrthZ1B, friqlit ;sir( nfcrft-I•er 4i-Nfacti* tti-ttcr StE4t kit 44 st4m- elial 911U1 T46-1 41t. 71St cm.; a W1 Telicfri STW ..t..41141 61.101 I it ;eft ntincif in wan. MT TO TItw-iNq

(6) 66EIRT ( **gel' ftiorci, 6614AR, SDI 41 emidf, f4-9 R6A6 kV* 4.* 41 (14i Ifk: 1TEITIKR, swam! tri tpt;a. 4 urrerfn star fir4 erc 4.tr- Water goitit< itgeti co-r 1.4tia4 we4 erwqq hr&'41. :

srfni-t.uzflfijrMJtr (4) kr07, (U) FerreaciliW alat fifelre gc:Iteitt) gmer tinotJ fitifirt 4 44; *ex. 41 30 Tf, 1983 6'4' itig WI' lei clkarctcidi et, weren tkteraq E-414961

WAY< 2F5-1-41 k fE5 WC.t f kit Itklikt*Ftirrer: eitt ZTT v4te *

C17114lItitft Tar WM, *61' f" 34E90 •(4) latEg (4) it 16; rwf Tet Tq 6410' 5raftr crow, 1TAT1rEIth, 316iff REIr47

* kit* 4- ;ft unitit : •

; new» A .. nrgﬁmﬁﬁw Ema graham? E WEE» ﬁgs 5...? rwégﬁﬁwvmmn E m GP. ”,wa Aipﬁgﬁtﬁéwsw WEE“; E w E EﬁEK HEM” EVER «magma wwwmnwﬁmwmg ”,E%rgﬁémwﬁwwgw.rmwgﬁﬁmﬁ “€22: "mmomﬁvmﬁw www.mw £5 E EEK EangEm ng EEEﬁWnE . #ﬁwﬁﬁﬁﬁﬁm Eiﬁgwgtwgwgﬁ .. .2.” Tank? wﬁﬁwﬁﬁgmﬁmﬁwﬁwgﬁgmg ,. sgnﬁﬂﬁswﬁﬁﬁﬁﬁwﬁw EEK» w. .mEnﬁmﬁ Egukgﬁwﬁgu to?» 3 E?» A: , I , A fEmwwEEwEmwﬁbﬁmE €me r» E «imam mpg E F. €Evﬁ§.g EEK a» E W E? ME .2? £§¢5E%§EEE 5%; mm VEEEEEEEEEEWEEW E WEEEE MESS; E E mﬁgﬁ waﬁﬁﬁgﬁwﬁeﬁﬁwmﬁﬁﬁ 35E 3 _wEm%wE§%.§E mwﬁﬁﬁgﬁtﬁw E Ema E EnEEEWuEm.“rwmem£mwﬂﬁEwwwp®£wg E .mm gﬁwwﬁmww Egﬁﬁﬁwﬁw ~Ew%&wmw £5 km E? w E wgﬁw E Egg Piggy...» w EM fﬁﬁmmwwwﬁwﬁ wﬁﬁumpwu Emmi ESE? ﬁgegﬁmgﬁﬁﬁm mﬂfﬁﬁﬁmsm.gﬁﬁéﬁu .wﬁwiﬂggmw E 1. . Empywwmm .ﬁwgggﬁgwgﬁéﬁwg :E git EM "55$ WEEWE Egg wﬁmwﬁ Ea Eﬁwﬁﬁmﬁfmﬁwwgfﬂ 3? E _ Ewan» rm rww £5255" rwm ENE?» FEW EEK.» EH. E 55 59W wgmmﬁwﬁﬁﬁguﬁﬁggﬁ Wm B ﬁﬂwwﬁ M £5 ﬁg mg mmwgﬁgﬁﬁmgg_g w VEEhE ggmﬁwﬁamgﬁgwﬁwhﬁkwﬁg mm Em Ezkg EEW Eﬁﬁwmg #5“. WE» km. E «E Emma E‘mm 5w Wm m.“ E w 2:: .EEF Aﬁirﬁwv Eﬁfwﬁg Eu twm Wm me E mum A3. WEE], mu M Ma ﬁg EgﬁgﬁutﬁﬁwﬁmﬁhwﬁﬁwﬁgﬁﬂngE EEEIKN E5 EEG .Ehvuggwﬁ E E“ E E 3th :qﬁ..m p55 Ems: Ewga gwﬁﬁwgmﬁm E @5535 % EFF Em ﬁlm mmwwwﬁ Eggwﬁmgﬁgﬂg R Ewﬁ Eﬁgﬂg “may?” .Ew EEK. ,Eﬁgﬁgwﬁmﬁ Ev , , . 35%?er Emagﬁw gig? ﬁﬁ bmﬁﬂmﬁﬁﬁﬁiﬁﬁ .5 rm wk? 5 GEE gawk wm gig Emu wry m. E» rm r? , E m Rb my” E.“ mr FREE #9.. EEE €wa mﬂFﬁ EEA E WE mmkgwrg Eu .rmﬁrra mm mum w 5% wwwtmw E A: 5E» Z 115? ﬁgs rm WM 33 5: EB?» mgiﬁwtw% E w? A3 .E E gm Sgtwmﬁb Euwwwruau . Bfgﬁmuﬁ chwwﬁﬁw $3 ~5£~¢mﬂn¢w~tﬁw an.“ E11“ 55 Em , 22 Eu 2 HE. 5.3 Envy» \ . /_ ._ . I

CTU4KgTTfft9TtPR, 12 ATi, 1983 3

belt ( 4) * g;r14 71/1 “44) WI vzia

- Portqqty stsrgir crK tfl 1441144 * crwrzi !IA 1 0 4 sif;t.mr str7r4 aft -u7r** 1"

srfirf444.0 an 35 4,-- ;

WIN I ti ( 3) * t1lt q 1-1449f6Tff ‘s9t4itt W qTATTI, cf, eff)

ART 35 TT AnTA

147 srkw itigurrkirr lt,i,6,71- 28 n1982

"( 3)*ft frigrEr 61. 4 7:TETRT (1) * /4414517;19 Tirt TT WWII' *7 !tarer ‘Iff; tki zR, crf ;r4fr* qrifu * fF7, fw4 AATTIT 'flAfrir4b4 fu ,4144+11, fro-rdRiciacr fFiria. 6ITUT a:-

(T) cr* 4,4a 1.164 frfnia. ZfT

(€0 erk snriff*in smitp4,41,4 146; in Fii; 147 titilf8 TT ITAFT t8T Rig !met/ Aff :

taw tr-q frigteict. zrzu ti<ctii<*ttri3/41qn 49x-4.5prAar craft 0 444-4.44 q7 air wrivr t, Ws' a* cm *7 girt

traf Arff ere erK 44Ii AAti TT Ail tr ;rig*

mr-67 srfnimr zrg f* rd7 sr-ar tiv,ia A1iifci ( '?l4) 9:TfAcitiii, 1983 er EMT 3* 6i7 (T) * ARTA frried LIT Aylmer, AT NT lAttoiaT fITAT, tr f4444. fTAT AM FACT 6ryort Ot ,trEnfrcrfe, 47r* in 44* gm *g• *RAY@ in zzciu iniqr in 4.$4r144 Te:r 0 4 et I41arti6ir4 WART ,4199T 6frt fTe .9[91c14. if 6A MAR AT ,CT ‘7r vcr vue fritifitd vit 7,fe * :Tr T424TEITT fri, Adrw Titer TT Ititti4164 (PVT 7Tte f: pfT

Er in. ssra*44 6r4fEr AT. u6T*fl vt qRA 04-04 mar* ctr 4 At 4. 1‘11 irErr Err, isntrfff 4tf 0 .11q4r I"

( cr) ,444 ( 6) * feTTAq fri•-•tivrfiskr 3,TEITZT W 71741, VArta:.—

" ( 6) Nititl I +.5 ( 3) *sAdlA fa friNk)e sr*fir *Ezrthu* gi, dtru I ( 3) ez (4) *Mill' fiver Tkal ATIAT AT AllAtivieT gar& * 64414 tt4 tr< frzwrt tif4tc,RT-.1E1, r 477,4, t4 *14.q ea- rgirir, CI wit 07 uftrfa. Trrt sr474 4,4a wr *446-4 *-74 .44tt4r *7* :

4f444rti a nSPRAT EIT srurnmir Aricirr F69:ITTA Ntfercirtiltwo Tug * AMA * ITAMT jt AZT t, RATA 4,4a Tier lea 0044t41 307, 1983A9 *I4 I"

(A) ‘,9t4Ttf (6) * zfrdTaL 1 el ATIVM at iY .114.41., %cm*— : "( 7) ATil 29e ‘14E11(.1 ( 3) irCleleElICPt) 1J494,4

8RTWcTlTTit-(1416ntit-le4 jET 61171, ell I"

4---(i) 3W7 ITIAfff (6t98) (18'17) qtAlkiT, 1982 Ist19,61“ rTrffa. rvir r

( 2) ti <64 er%qtzcturu ( ) 4 fff14,3t ,w1,41vr *in iqirrirg lifErf4im .1,Ni-011%49:T8 fff. 0f wir ZIT 044r-ir .4fErf444 gar turf 441fug wrf9l4Er4 Vifff wa- qcT4qT ciTtr 6n7gt wir* zrrii ;LT

3;rfat-444 dystra Fir to (lid tn 497 *11

14744 clk 4144T:

urn k

Ii-TrT 4-44 ftT,

uf44*

_ 55.5 .55. 555 55 .5 55 _ . 55.5555525555555555555 . .. 5” .55 555 5.555 5555 555 mm 555. 5 .5555 5555555555 55 w 555555EngwﬁkwwhnEEEEwmrwmmwgmg5555555 ,_ h. 55555555555555.5555 3 55%. ﬁwmmrmw 58.55 55 AN . . «mm—rm . . mm EB: “5555 . . .w E5 5555555555555 5535”... #5 5 1 $3 .5535 $555 55553 55.5 6.5? 5.5 5.5» CTL. .. . . .mmFmEME 5555555555555 . SEWEEEGV Eﬁmug A3: _ 1-555 EﬁﬁwEEEE .5555va EEK. N5 1555522 .535555 .. .. E5555E§§T5Ewm5§5355§w555 . 35585555555555 5E5§~5£ww555£5 . 5555555 55555555». .5 55555555 55th,» 555555.55 E... .5555E5E.EEE£5E55%55555E EmE5555555 5555555 wﬁnmwﬁvwﬁﬂnvgg. .mmwtfwmﬁnowﬂgwﬂﬁawrgwﬁv E55» 3.. 1%.E53EEEEKE53E A3 «.. ...Eﬁ%m£€5.555§55%5555 z... 5855555555555455555555555555 EmrnrﬁwwwﬁﬁmrmﬁrgmgvaEmeG umwfmmﬁwﬁﬁgmnwwwkwutgmwwgﬁ . Ekvﬁggékmwﬁﬁmmﬂgﬁ .. ,. H 5.5 FEEEEmmEMWEEEEVﬁE :. . EEEE55E5E5E5 Egﬁwﬁuﬁwvgwnpﬁ 55.22 55555. . Aggy 5% E 55 55 5 M 5 555 55 . 5555555 . .. 55 Emﬁﬁﬂgwmwﬁcﬁwéwg .5555? wgmwﬁwvmww E @5555 55555555555555.5555 ﬁgwgwéggpﬁwwﬁgé . .mhwwEEwFerE .. . €55£5EE5E§4§ E ..... 5 . 55555555555555.5555 3 . . ».WEEEEE.E5&5£5£5EE . 55.555555555555555555555555 55555555555535.5555555535. . 5 Eu. -ug.r5E55vEm5mmM+wEquE5Am V3545 E 5 . :5 an 55 [Immn E5 5.55am? wwnun :5555 5.5.5 55555 5.555 5555 55555.55 .Emrw Em. 5.555%. 5.5555555555555555...» AEEI..EE. _Eer5mEM 55555555555555555555 -555555555555A3EEEE55555 5.555555 , . Q m . 2.2.552 55555555555555.

4 37( situ f Myr IrCs 1 2 ITT*, 1983

No. 938(2)/XVII-V— 1— 189-81

Dated Lucknow, March 12, 1983

IN pursuance of the provisions of clause (3) of Article 348 of the Constitution of India, the Governor is pleased to order the publication of the following English translation of the Uttar Pradesh Sahkari Samiti (Sanshodhan) Adhiniyarn, 1983 (Uttar Pradesh Adhiniyam Sankhya 5, of 1983) as passed by the Uttar Pradesh Legislature and assented to by the Governor on March 11, 1983.

THE UTTAR PRADESH CO-OPERAT1VE SOCIETIES (AMENDMENT) ACT, 1983

[U. P. ACT No. 5 cm 1983] [(As passed by the Uttar Pradesh Legislature);

ACT

further to amend the Uttar Pradesh Co-operative Societies Act, 1965. IT IS HEREBY enacted in the Thirty-fourth Year of the Republic of India as follows :—

1. (1) This Act may be called the Uttar Pradesh Co-operative Societies (Amendment) Act, 1983.

Short title and commencement.

Amendment of section 29 of U. P. Act IIQ.XI of 1966.

(2) section 2 and clause (e) of section 3 shall be deemed to have come into force on December 23, 1981, clauses (a) and (b) of section 3 shall be deemed to have cerne into force on April 7, 1982, and the rest of the provisions

shall come into force at once.

2. /n section 29 of the Uttar Pradesh Co-operative Societies Act, 1965, hereinafter referred to as the 'principal Act', for sub-sections 0), (5) and (6), the following sub-sections shall be substituted, namely :—

/`(4) (a) Where, for ay reason whatsoever, the election of the -cleated members of the Committee of Management has not taken place or could ‘.",/

f• not take place before the expiry of the term of elected members, the Com- mittee of Management shall, notwithstanding anything to the contrary in this Act or the rules, or the bye-laws of the Society, cease to exist on the expiry of such term.

(b) On or as soon as may be after the expiry of such term, the Regis- trar shall appoint an Administrator or a Committee of Administrators (hereinafter, in this section, referred to as the 'Committee') for the management of the affairs of the society until the reconstitution of the Committee of Management in accordance with the provisions of the Act, the rules and the bye-laws of the society, and the Registrar shall have the power to change the Administrator or, as the case may be, any member of the Committee or to appoint a Committee in place of an Administrator or rice versa from time to time f? 7-15rovided that atiy,Administrator appointed under sub-section (4), as it stood prior to the commencement of the Uttar Pradesh Co-operative

l Societies (AmendrnenD„Act, 1983, shall be deemed to have been duly appointed and no lotion taken or power exercised or function

{ performed by him shall be deemed to be invalid or shall be called in question in any Court on the ground of any defect in his appointment as

' such or on the ground that the Committee of Management was not , reconstituted within time or the term of his office was not duly extended.

Where a Committee is appointed under clause (b) it shall consist of a Chairman and such other members not exceeding eight as may be t

i nominated by the Registrar, out of which at least two shall be Govern- ment servants.

The procedure for summoning and holding of meetings of the /Committee, the time and place of holding such meetings, the conduct

."/ of business at such meetings and the number of members necessary to form quorum thereof shall be such as may be prescribed.

So long as no administrator or, as the case may be, the Committee if is appointed under clause (b), the Secretary or the Managing Director, NJ as the case may be, of the society shall be in-charge only of the current duties of the Committee of Management.

Pradesh Sahkari Samiti (sanshodhan) Adhiniyam, 1983 (Utlar Pradesh Adhini Short title and commencement Amendment of section 29 of U. P. Act no. X1 of 1966. mm warm m 12 are, 1983 W No. 938(2)/XVILV_1— 189-81 Dated Lucknow, March 12, 1983 . yam Sankhya 5, Uttar Pradesh Legislature and assented to by the Governor on March THE UTTAR PRADESH CO-OPERATIVE SOCIETIES (AMENDMENT) :6 ACT, 1933 [U. P. ACT 'No. 5 on 1983] [(A5 passed by the Uttar Pradesh Legislature» AN . . Acr ‘ further to amend the Uttar Pradesh Co—operarive Societies Aer, 1965. f 11 IT IS HEREBY enacted in the Thirty-fourth Year ofthe Republic of India as o ows :— - .1 1. (1) This Act may be called the Uttar Pradesh Co-operative Societies (Amendment) Act, 1983. _ '(2) sectionZ and clause (e) of section3 shall be deemed to have come into force on December 23,1981, clauses (a) and (b) of section3 shall be deemed to have come Into force on April 7, 1982, and the rest of the provisions shall come into force at once. 2. In section 29 of the Uttar Pradesh. Co-operative Societies Act, 1965, hereinafter referred to as the ‘principal Act‘, for sub~sections (4), (5) and (6), the following sub-sections shall be substitutcd, namely :— “(_4) (a) Where, for any reason whatsoever, the election of the e135?! members of the Committee of Management has not taken place or could \/ not take place before the expiry ofthe term ofelected members, the Com- ‘ mittee of Management shall, notwithstanding anything to the contrary in this Actor the rules, or the bye—laws ofthe Society, cease to exist onthe expiry of such term. (6) On or as soon as may be after the expiry of such term, the Regis- trar shall appoint an Administrator or a Committee of Administrator: ' (hereinafter, in this section, referred to as the ‘Committee') for the management of the affairs of the society until the reconstitution of the / Committee of Management in accordance with the provisions of the Act, the rules and the bye-laws of the society, and the Registrar shall have the power to change the Administrator or, as the case may be, any member of the Committee or to appoints Committee in place of an Administrator or vice versa from time to time F" ,z/lirovided that anykAdministrator appointed under sub-section (4), as i it stood prior to the commencement of the Uttar Pradesh Co-operative j Societies (Amendment-3AM, 1983. shall be deemed to have been i duly appointed and no action taken or power exercised or function -; performed by him shall be deemed to be invalid or shall be called in -. question in any Court on the ground ofany defect in his appointment as 5 such or on the ground that thé’Committee of Management was not :reconstituted within time or the termsof his ofﬁce was not duly extended. (c) Where a Committee is appointed under clause (b) it shall consist of a Chairman and such other members not exceeding eight as may be \,I’ nominated by the Registrar, out of which at least two shall be Govern- ment servants. (d) The procedure for summoning and holding of meetings of the Committee, the time and place of holding such meetings, the conduct 1. of business at such meetings and the number of members necessary to " form quorum thereof shall be such as may be prescribed. (e) So long as no administrator or, as the case may be, the Committee 1' is appointed under clause (5), the Secretary or the Managing Director, -\ as the case may be, of the society shall be in—charge only of the current duties of the Committee of Management. «<Mals.‘ ,_ 4-; cutaway l—cz'

ia Tot qkei inuttrivil RIW8, 12 gn%1863

Explanation—Where results of the election of members of the Coin-

CI mittee of Management have not been or could not be declared, for any

. reason whatsoever, before the expiry of the term of the elected members , ,..of the outgoing Committee of Management, it shall be deemed that the 1., election of the elected members of the Committee of Management has

not taken place within the meaning of this sub-section. .......- _ ..„,.......er..l—es-.•-••••••— -----„ - • --- ---- — - -

The Administrator or the Committee appointed under sub-section

0 (4) shall, -subject to any directions which the Registrar may from time

to time give, have the power to perform all or any of the functions of the Committee Of 'Management or of any officer of the society and shall be deemed for all purposes under this Act, the rules and the bye-laws of the society to be the Committee of Management and the Chairman of such Committee shall exercise the powers and perform the functions of the Chairman of the Committee of Management.

The Administrator or the Committee, as the case may be, appointed under sub-section (4) shall, as soon as may be, but not later than the expiry of one year from theidate of appointment, arrange for the re- constitution of the Committee of Management in accordance with the provisions of this Act, the rules and the bye-laws of the society to take over the management of the society from the Administrator or the Com- mittee, as the case may be :

Provided that an Administrator, referred to in the proviso to clause (b) of subLseetion (4), shall arrange for reconstitution of the Committee of Management within one year of his initial appointment or up to ;chine 30, 1983, whichever be later: ---re Provided tu—ilLiq that where an Administrator is replaced by a Com-

/ mince or a CeirTathittee by an Administrator as provided in clause (b) Of sub-section (4), the period of one year shall count from the date the Administrator or the Committee, as the case may be, was originally

. appointed: .0.-.

' Provided also that the provisions of the proviso to sub-section (3) of this section shall apply,in respect of reconstitution of the Committee of Managetnent under this sub-section.

Explarzarion—Notwithstanding that the process of election may have / commenced before the appointment of Administrator or the Committee

under sub-section (4), a fresh process of election shall commence

3. In section 35 of the principal Act,— Amendment of (a) for sub-section (3), the following sub-section shall be substituted, secdon 35.

namely—

"(3) Where the Registrar has superseded the Committee of Management under sub-section (1), he may appoint in its place, for a period not exceeding one year to be specified in the order of supersession,—

(a) a new committee consisting of one or more members of the society, or

(6) an administrator or administrators who need not neces- sarily be members of the society :

Provided that the Registrar may, with the approval of the State Government, extend, from time to time, the period of supersession so, however, that any single extension does not - exceed six months and the total extension does not exceed one year:

&Provided further that the Committee or an administrator or administrators appointed prior to the commencement of clause (a) of section 3 of the Uttar Pradesh Co-operative Societies (Amendment) Act, 1983, shall be deemed to have been duly appointed and no action taken or power exercised or functions performed by it or him, as the case may be, shall be deemed to be invalid or shall be called in question in any

_court on the ground of any defect in its or his appointment as

a as aim comm we, 12 871%, 1995 , . —Where results of the election of members of the Com. fuzz/gridlgtadhagement have not been or could not be declared, for any n m on whatsoever, before the expiry of the term of the elected members ‘ refatshe outgoing Committee of Management, it shall be deemed that the V’Slection of the elected members 'of the Committee of Management has not taken place within the meaning 99113.5 s“_b'§?.°,5'9rlz_~ Whémﬁﬁi‘sfmm or the Committee appointed under sub-section (4) shall, subject to any directions which the Registrar may from time to time give, have the power to perform all or any of the‘functions of the Committee of‘Management or of any ofﬁcer of the society and shall be deemed for all purposes under this Act, the rules and the bye~laws of the society to be the Committee of Management and the Chairman of such Committee shall exercise the powers and perform the functions of the Chairman of the Committee of Management. (6) The Administrator or the Committee, as the case may be, appointed under sub-section (4) shall, as soon as may be, but not later than the expiry of one year from thegdate of apporntment, arrange for the re- constitution ot‘ the Committee of Management in accordance With the provisions of this Act, the rules and the bye-laws of the society to take over the management of the society from the Administrator or the Com- . mittee, as the case may be 2 i Provided that an Administrator, referred to in the proviso to clause (b) i of sub-section (4), shall arrange for reconstitution of the Committee of Management within one year of his initial appointment or up to 4 - {June 30, l983, whichever be later: i} 3 Provided Edrthe‘i that where an Administrator is replaced by a com.- /. mittee or a Committee by an Administrator as provided in clause ([7) or sub-section (4), the period of one year shall count from the date the Administrator or the Committee, as the case may be, was originally appointed: g Provided also that the provisions of the proviso to sub-section (3) of this section shall applyjn respect of reconstitution of the Committee r§,~----""‘M~w._—-. -._«- «w- -' ”' l of Management under this sub-section. ._..J , 'iixplahditan—Notwithstanding that the process of election may have / commenced before the appointment of Administrator or the Committee , under sub-section (4), a fresh process of election shall commence after such ”appointmentﬁz. , 4. .. . 3. In section 35 of the principal Act,— (a) for sub-section (3), the following subsection shall be substituted, namely— “(3) Where the Registrar has superseded the Committee of Management under sub-section (1), he may appoint in its place, for a period not exceeding one year to be specrficd in the order of supersession.— ‘ (a) a new committee consisting ol‘ one or more members of the society, or - ((7) an administrator or administrators who need not neces- sarily be members of the society: Provided that the Registrar may, with the approval of the ‘ State Government, extend, from time to time, the period of a ‘ supersesswn so, however, that any single extension does not ’ , exceed six months and the total extension does not exceed one year : lEggPr‘ovided further that the Committee or an administrator or administrators appointed prior to the commencement of clause (a) of section 3 of the Uttar Pradesh Co~operative Societies (Amendment) Act, 1983, shall be deemed to have been duly appointed and no action taken or power exercised or functions performed by it or him, as the case may he, shall be .deemed to be invalid or shall be called in question in any ‘ . _court" on the ground of any defect in its orhis appointment as E1 1' E Amendment of section 35. ’_4

VkitaVf:RWEIZADI gin, 12 RS, 1 9 8 3

Repeal and savings.

such or on the ground that the Committee of Management was not re-constituted within time or the period of supersession or the term of its or his office was not duly extended."

for sub-section (6), the following sub-section shall bc substituted, namely—

"(6) Before the expiry Of the period specified under sub- section (3), the committee, administrator or administrators, appointed under sub-sectiMis (3) and (4), shall arrange for the re-constitution of the COMMittee Of Management in accordance with this Act, the rules And the bye-laws of the Society to take over the Management of the no-operative :society: on the expiry of the said period :

Provided that the committee or an administrator or administrators whose term has expired 'before the commencement of this proviso shall arrange for re-constitution of the dominittee of management by Mile 30, 1983."

after sub-section (6), the following sub-section shall be inserted, namely:—

"(7) The provisions of the proviso to sub,section (3) of section 29 shall apply in respect of re-constitution of the Committee of Management under this section,"

4. (1) The Uttar Pradesh Co-operative Ordinance, 1982 is hereby repealed.

(2) Notwithstanding, Such repeal, anything done orany action taken under the provisions of the principal. Act as amended by the Ordinance referred to in sub-section (1), shall be deemed. to have been done or taken under the corres- ponding provisions of the principal Act as amended by-this Act as if the provisions of-this Act were in force at all material times.

By order, G. B. SINGH,

Sac/lip.

Societies (Amendment) (Third) 11.1.

to quo zio tito--Ro !ft° 361 no r3UT 0 ) 4-3-83 3966) 19$3---950 (11q50)

é Wimﬁemrtw m, 12 ﬁrst, 1983 such or on the ground that the Committee of Management was not rte-constituted within time or the period of supersession or the term ofits, or his ofﬁce was not duly extended.” ([7) for sub-section (6), the following sub-section shall be substituted, namely— ‘ ”(6) Before the expiry of the period speciﬁed under sub- section (3), the 'co‘imnitte‘e, administrator or administrators, appointed under sub—section‘s (3) "and '(4), shall arrange for the re-constitution of the Committee of Management in Accordance with this Act, the rules ”and the bye-laws of the society to take over the management of the 'co-operativ'e‘society, on the expiry of the said peri‘od': Provided that the committee or an administrator or administrators whose term has expired before the commencement of this proviso shall arrange for re-constitution of the committee of management by June 30, 1983." ' (c) afrer sub-section (6), the following subsection shall be inserted, namely:— “(7) The provisions of the proviso to SLibt'SCCtiOD (3) of section 29 shall apply in respect of re-constitutio‘n of the Committee of Management under this section." Repeal and 4. (l) The Uttar Pradesh Co-operative Societies (Amendment) (Third) "inst Ordinance, 1982 is hereby repealed, ' ‘ (2) Notwithstanding such repeal, anything done many action taken under the provisions of the principal Act as amended by the Ordinance referred to in sub-section (1), shall be deemed to have been done or taken under the corres- ponding provisions of the principal Act as amended by»this Act as if the provisions otlthis Act were in force at all material times. By order, G. B. SINGH, Sachiv. “no «10110 iftonqorr'to 361W0<f33T0)-14—3‘—83 (39 66) 1983-—950 (9!qu 4W » < ,mmgmivsmait tn'i’al‘éi‘uéﬁnex.‘ .r ;. - gym -_: .

00000001
00000002
00000003
00000004
00000005
00000006

Uttar Pradesh act 5 of 1983 : The UTTAR PRADESH CO-OPERAT1VE SOCIETIES (AMENDMENT) ACT, 1983

SECTIONS