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MAHARASHTRA ACT No. L OF 2018.
(First published, after having received the assent of the Governor in the '' Maharashtra Government Gazette '', on the 9th August 2018). An Act further to amend the Maharashtra Co-operative Societies Act, 1960 WHEREAS both Houses of the State Legislature were not in session ; AND WHEREAS the Governor of Maharashtra was satisfied that circumstances existed which rendered it necessary for him to take immediate action further to amend the Maharashtra Co-operative Societies Act, 1960, for the purposes hereinafter appearing ; and, therefore, promulgated the Maharashtra Co-operative Societies (Second Amendment) Ordinance, 2018 on the 13th June 2018 ; AND WHEREAS it is expedient to replace the said Ordinance by an Act of the State Legislature ; it is hereby enacted in the Sixty-ninth Year of the Republic of India as follows :—
1. (1) This Act may be called the Maharashtra Co-operative Societies (Second Amendment) Act, 2018.
(2) It shall be deemed to have come into force on the 13th June 2018. Mah. XXIV
of 1961.
Short title
and commen-
cement.
Mah. Ord.
XVI of
2018.
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RNI No. MAHENG /2009/35528
In pursuance of clause (3) of article 348 of the Constitution of India, the following translation in English of the Maharashtra Co-operative Societies (Second Amendment) Act, 2018 (Mah. Act No. L of 2018), is hereby published under the authority of the Governor. By order and in the name of the Governor of Maharashtra,
RAJENDRA G. BHAGWAT,
I/c. Secretary (Legislation) to Government, Law and Judiciary Department.
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2. In section 73AAA of the Maharashtra Co-operative Societies Act, 1960 (hereafter referred to as "the principal Act"), in sub-section (3), after the words
"co-terminus with the term of the committee" the words "and on the expiry of the term of the committee, the members shall be deemed to have vacated their offices as members of the committee" shall be added.
3. In section 73CB of the principal Act, for sub-section (15), the following sub-section shall be substituted, namely :—
" (15) Where in respect of any society, the term of its committee has expired before the date of commencement of the Maharashtra Co-operative Society (Second Amendment) Act, 2018, the election to such committee shall be held by State Co- operative Election Authority within a period of six months from the date of such commencement :
Provided that, in respect of such a society, the committee shall continue to hold the office till such a period of six months or declaration of results of election of such a society whichever is earlier :
Provided further that, in case of society doing business of banking, the requisition made or guidelines issued by the Reserve Bank of India or the National Bank shall prevail. ".
4. In section 166 of the principal Act, sub-section (4) shall be deleted.
5. (1) The Maharashtra Co-operative Societies (Second Amendment) Ordinance, 2018, is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken (including any notification or order issued) under the corresponding provision of the principal Act, as amended by the said Ordinance, shall be deemed to have been done, taken or issued, as the case may be, under the corresponding provisions of principal Act, as amended by this Act.
Amendment of
section 73AAA
of Mah. XXIV
of 1961.
Mah.
XXIV of
1961.
Amendment of section 73CB of Mah. XXIV of 1961.
Mah.L of
2018.
Amendment of section 166 of Mah. XXIV of
1961.
Mah. Ord. XVI of
2018.
Repeal of Mah. Ord. XVI of 2018 and saving.
ON BEHALF OF GOVERNMENT PRINTING, STATIONERY AND PUBLICATION, PRINTED AND PUBLISHED BY I/C. DIRECTOR SHRI MANOHAR SHANKAR GAIKWAD, PRINTED AT GOVERNMENT CENTRAL PRESS, 21-A, NETAJI SUBHASH ROAD, CHARNI ROAD, MUMBAI 400 004 AND PUBLISHED AT DIRECTORATE OF GOVERNMENT PRINTING, STATIONERY AND PUBLICATION, 21-A, NETAJI SUBHASH ROAD, CHARNI ROAD, MUMBAI 400 004, EDITOR : SHRI MANOHAR SHANKAR GAIKWAD.
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