Uttar Pradesh act 17 of 1977 : The UTTAR PRADESH CO-OPERATIVE SOCIETIES (AMENDMENT) ACT, 1977

TWiti evivr

mncsk rib "qo - 4 •

z—d-{ sramletz tf‘ctirz gm YirriTftird

WilqTretki

1-41414t tereTrEa ITPT 1—Tigg (w)

(wt.!Sr szfirfffzni)

wi9S, ktrffqrt, 22 94-414T, 1977 9;iffir(ff 29, 1899 Tv ifPN

UWT Sfiqr iRWTT.

fiu rya) 9itrr-

*6V 2962PM-14-0- 1-- 82-1977 iTer97, 22 9;14VT, I 977

vrftury-IT fafiti

sz-f.tz 200 sg/liq thilThiciW1 i3WZ %RTC 14E174 ;Miff gm grin (421iNq) fazigq, 1977 .7 ft9tri 22 metcti t , 1977 #0 Etf R31:114 RaT4 EFI

afrinf4 iirita 17, 1977 re. -6:41 34(11171-(4 tictIi4 -961 gni

" < srkirr Foment ITMr(ktfritEr9'),/ uzfarrczntr, 1977 (za-a7 Lkirearivi #10 17, 1977)

OUT 3-d-05fkgr zrz139 Trzr gift Fri ) 37-1: sthr F4i-att Trfiea• rafigq, 1965 WI TIQUZ lit4q VCR rb

I. t.Id

vfirf9-7m vim Intr.r; fr-rt.loftgia sfErfizm Ei-674-7 ram V ingE. ufErrin Tat Rill (trait efTria. (fisTlaq) q1919wq, 1977 WI Thtnw

'luta qt air< ttera urea tfr< uRT saw vri stvira RTC/ 67-d7

! 1 0 1 t A

1 i),,I

3%? @5113 W? am 97751 fiifié‘éfi'éi‘iii "WWW, m 1—611: ($) (sat wéw m’afazm) mafia, «firm, 22 mat. 1977 mfizaa 29. 1899 W W1 3m sréq am: fawfim swim—1 .zzr‘éarfiésm ablaz-r 3,4,6: m1 zgsz/mfi-fa-o- 1--82—1977 . V‘: was, 22 515131, 1977 I; 1 Par-'3 A . E 33;: 515513331 fafaér 1mmé'fiar-f If: with g‘ooéwhmafimimfiw farm m mt «fix-:1 m Ninagwfi wfwfiy' (a‘zfiuw) $211115. 19775? @1131 22 715331, 1977 §o ba‘tuawfawm 11% wk fig eat 2&5 afafmwfim 17, 1977 a awaaémwn Ea“: W 33 when gm 2:97me 6:121 Erma: m: srésr yarn—1171‘ anfarj'fimm)‘, ’ WWW: 1977 (Harsréaqfaf‘rwmfim 17, 1977) _ (fimmfiwfimafiammfifizm I) 36: 51391 1155.761 «Fm-“er afafimw, 1965 111mm: 11'me 311:5 a? far? 1 afafamr arm 11mm? % agaéfi at? t? fanfa'fia'a afafmm am 511611 3:; 1—43 ufaqu Efit 5132! 83-7111} «We (11111513) afafa’am, 1977wa1 B‘fiifim Film] ’ ' as :94: w _: 1::nw‘36m3vezjajérm» Mam"

2 OTP: At %TIMM %RS, 22 MfleUt, 1977

TO AO Eifrafictut #51t 1966 alt 20 TT ChfittU

2-7m< srbr ritti 41 tirffrd Alfilritrit, 1965 *1', fait Titit Tor ilftariz rat intr iarc 204, StfraiRlIT

tgrre (n) yckviq witerrizzur, , titql-PnEr Ere% Frtern97- (7 14174T flciqi1 e; 111MT‘if ttn<44tEtr7N Erit fkqarR, vi‘—

"<rrEerrit--1.1-ifftif6 Viz i3<r% zrqrq % Via Iv* tiEgmtrz ift fterid*

vikott-ratrz z6 ureitr ;Telt gm% Cttfl;14qiirftnit7 "kzr qer rrirgthe. er, a=r zart<ritv ver4,n4 "3/4'zr fq9irir" rm. areal

tioirrorgyz f1/45t% ffru er EiettF-Er iyr Ira re:titt

FrEet--tr--fwer fflfir Eul wet-4.R qtt urrat Agin', oft 2q

airiFif7r TT, Rfetiri Traerri rtr(4* WirtU 4T41417

(qT)..fntl'q4t nn 'AFITter Tran-er !kw grai/ *rim' frigAirrrEft iqtlut Praliku 1- sztra 7) 4r

(t) fqritt SH4 nu , i3a-6 ErRn< %cji,-prom Tit i"

(a) qua. (q) tif, Erg "req fataql % i"4tf‘Ff Urn "fqqber ON <V' tUf fer

Mr 23 Tr _r_er wrgfrigatt rtaill 28 1:I, 511647111<rfar *TZ qi 4-; ftlf11/ wf rtirfrEm *I PA lizznfitra- flf? fUTTPUff Vitt Urn' isv 573/4%6, site-AM qssifit

qitk 41. g-qpirr 7rmfc" <qr., cr< arc "Eifq faqir< (tit gq7tt

Avu ttru I NA-N.6 Err<qirrFri. g't3v 41 Fct strafiiRizif frif,T6 wri4

fro 29 a 4--41W qi13Thgrf affi Urtf 29 4, • - ttelitro. (g),-3cran. (3) .% f-7-r -f<earff.Srftf•VISTMT Vug em fzqr

grieg : "srf6gig itifIjiTM( fftTit fqr X Tr Uri ft &IPA 4 fry

zrri• tr itf#1441a.k4 Firt triwg fa friNfm fAir art, tra vitt :%FcEql zrEtrqr6 sft<atr etrtfurRfrieUU Ti gtermr, Magi fqztaur . EN< <racriff fq4E:ffE6 friltu eta Vr< ant 32 ...N) NM

tta gq.4t frafr ri5g7 t am Vt tt na a";

(w) weans ( 6 ) 4 &Tg' "9a kTUT 934* futpu*flqtql 4.14i 93141W- tiqq; a% 4, milk( % fem rtz w "EizzanI ;tit 4r qffrfRr Eiverr

st tit fqrr frëqq fftff tr" P4-4

4

siftifqtrEr *1 ETU 31 ff, airarzr ( 1) * q< fqtqfWitra• art,T TYX

a am* left 3 311WFt, 1975 4 rift Tit iiigief Ufttzfr, cir•-

" (1) fvatEr Efti ifErfif Alter; FqTRaf TfrificU Tf c fflUUuXTr t 1U441

Vert URI 121 ql.t. 122 ii113-17f fifitcrtr-li 344;0 gEft-1 te EfvFe VtTfnttri fE64r qrmitt alt rervi ar trim egg *r zErdEarrr

+az itvr er TPA elft ier ‘<r fecal- Thyrre Tr% fqqtri ..Erl-< fqfqqq1

grisft met *Fa zErfaittql :

itfdvi q t.* Tie gate Trikrat fa:ft 1ft vit 144 tifaelf % rm.* TI1117•4 qir <pi.< twit 122-re % 9Aa'm far ricri eft; rid TT

fErifqzr ez Erz wt- Ent, Nick' k'er itqq Fff cf,q. Tel

urr" /ft ninrrer6 gri gAz ?ricer wIt vie rrcr * et< uvir %it.< wrril zrir 4q4ecil Try In41Eld Q1.11 1"

2TRI 70 ver 6-10 AfafifUlT 01 artir 70 k, UtTERt (1)#, f q-rer it NE4Erta yirtra;titurgir

firlinIM VW d3TfUlfl 41144-fo, Wral • •

"srfaril Trq “T Ali' RfieritrIt Err cif% Rim 4ffrit Erit frorril* aqvtit * ;Om froth f9.471-4 4 tEfEiff *Ft fEraw tiranize zer 64 UT fril;te: rtrit Nat

7tErrit ;IN UT fit k.4 f;artUgi ilf ciFCTTITIT Enftfa 4 q74,: fUUT XP:f I"

OM 31 Tr ftlefEW

.. ~ EM Ea we r we? Etta E wflkfl Tm. “a "E E ENE. Ere a? kw?» Fa mm E mafia ”Ea v.5 g u Era E E; Law Panza» wrwufi m: «in Elm.» ES Eflag E 53 ma E ‘ _ Eb.» ESE 5&5” ”E 555%? mwfigwufi w Wm _ M» C V Eng u... on Em rm 5x33 xvi :_ firm 5?.» Pm me?» .w taut mp MEN £3 «.5 finw Eb E.» w Ewfifimfiwm gfmmfiafiagwrggflfiwfiwr my 3 .w % Sum NW 5» raw mg; .GEE E? K. rm yr: EME £3» F r? mfww £me and Eh,» "1553 En w.» . an FM EVE Wu mfl mm E. w my? mE ,5 rm a, Em» % mfiflm Em Rm mm M mu WEN? H Em C; gift rnEEVm rm he“? as» «Em .0pr w 3% ya». mg a. E” Ea E ED 9% E m...“ E, rm EM #3 Enemy» cm wflw _ Ewmw E ER w? 55 :E Kg EM £3» mm m3. 5% $1?me ,wfiwwfi my «Em .fima I» N2 fin "2 Eur“: than E Em «Em my E FE? fimww Emu w me E" E» A. v: 3 Eva ‘Gufiiuw G53 331me5 fiacBEG E with, Efiffi 5“ Em % A; E?» .m 3 Eu g 5.5”? ETA _ $5 mm. My :rw EEK“, Q. E g5 rm .5 E. M Ew M EFL c5.» Em Wag r» w; wtmww: M: E E.» m. :EEW fi F 3ka rm” -szu as E ¢ Era % mama rug. 5%: M; £3 WEE E a... zrww rm rg SEW a “www cg £erka 5% wrw % Em cg w E E W. N.” Em V? Em 5E .w $qu FEE” #3 Er,“ .wsmfl EEG—s E 5&5; M E25” 5 a.” mEEW Eu tau» M. 6% mm.“ .35 Em» E E .m E w wm Empty méfiw WE E Mfifiwm 5mm“ ,2» Em :u c: vrfiw .35 fi m 3 WE? n PER .55 GE 5m 3m. $55.“me Eflkfl .m E; «a MS Emvm $5 ! .w m N Em cw whim? $79.. , , _ $5 max m... :E 53 w Ewfiu mmww m 5mm £me 5% gig @. #5. ENE .% mwmm kw. Eng? Em: m: K. E ma :GEw % SHE kw my.“ wflfi é Em? m Egan? .mwww m mmw Em “cm Wflwfi m. mkw EEIK re sham .w mug E: "as .waM "Erin? .w. 3 Eu an rug,» a . _ FE” an; my :w a? P3: ”as 5. En, ma 1E5 Wm FEW. rm: m: .w E E E In M g Ema.» .ww , Em vat.“ me .m. Em nag fifi :3 can mum E E. Era Btwfi fins % twauufi mg ”I” m m 3% 5. En ME w «E E Ev .w E» fiwflwfi A53 Erma.” grim mu 5% m mt.” x wErw EE .E £55 5 Wu an 5&5 5E rwk Em cw EN.» Eguumficusumfiz .EWEEE figumufiawumg Efi .Ewa 3?..5E w Efimwwfifiw. wag.“ firm Ermwgéw wfimgwwg wwmfiw puma r,» ngw Gnu Kw w E «Em. 5.x. fiwfiufiusimfifi. '1va .fizw Maw 5w gawk Ebmuhum 6E % EMF, E& E. .5 My», ENE» ”rm aha . swarm...» .5.»ka .w. @qu m5 A3 . . 1;.me Enigma: 5&5. E» E5: E, tswwfifi 32 .EE: EEwfiuymmu‘u 5:: .Vncmnh «N .NE... FEEE ruin E 3 E» E. 2.. EU 5% E 3 PE gang Egon Em €32 ._ H E 5mg; c u a,»

TflW *t4ItOTTT2Fa., 2 2 -11E11Virs 1977

WM-9TM Tct WM 104 % RTW1‘f4gTART5' ETITT a-crl er Tie& ink— "104-4 (1) inn*, 4.ft Wr9f7TITT4 4414 41r44.14 fT1f1' WWWW WWWi tititi grfiTafni 444414 wri %I% TIT 0114Tff,, TWTTT '71547%). kV) unr14 11-44 49;9' % aWilkTCiTT5T t *Tit4,7 3fq; WITR, WIT tit%

WTTrar I414. ql1WTig ea) 4444 1FW TTIVTIET re 1441- 1.(.4 414444 1914 41. 447114 4 WiTT 74i itTa I (2) WWi' TcITTW Tt "UT TM WITT—

(T) Tr4TT-TW Tiffwafik ri cri 1441. 414, 44t nu* wilt(

144-cat fa 34'441144 4‘,11: gictrr ;vim TTIT vi-F4 TriTTVIT 31i TIT5' TT fort .4ittr;

(4) 414414 4fErru 41.4 orma, %Ai ortr, are AWIT Orin 41. 419144 nu 1"

8-115' gtral-4-44. w'r 4cr. 122-T % WIT' TT i#49145. aTRT q't XTrilft PAT 3 wrocjiT, 1975 4 vit n't niTet TITTfT, *(41--

"122' q (1) n WRTITTPT fvft 414 (14 el 41, WIT ffTVIT i/Eft 4rt 4.141141 trprit 414144.1 %. qi 4441-<4.1

%farm War* 174 /in tr-.%-rT 4144 nit, .P3.1 4,..41.41 4141441 fd drum qt %WebiTT1T1 ph- Err 4144 441.41 444 fa In* nu 44474 TT 4%* 04

NT* 441, I9I½L 4.tT 444 fkin fffqn wit.* 4.4r41 WIT 3977 kr 971 W-Ti 791 ¶1 r746 TT iff1rPz;

( 2) 44 41f q,9- Zr4r FT(.45'%1' TIT, 54 qth kr 4 41r4144 4414T ff-tfllt 4,44T 1.441.%* q'Ffc 414144I 4-41. 444th-zit 4t k'rft kr in

4.4t 4jcrçq1. Vcril 4.14474 t erf 497 444.rtt 4414 41.4-‹ fna. strfart

lam %Wm nrfr.1Z.T4t 4-4.ftr tig c; 94; fkwe•cr tY jflT WTIT WIT WTT qVTI IT 414144 4-441- ff-1.4t144 Ink 4. riftca.e 414.14'm 7 41415 4 4144T %I mIT eirr, 4t- -

(4) _In) WM" Trkift qirr 4, UTT% all' ;VW % 4/1. Ern rik 4414 4, * tt, (f444 44114R 41 41;4144 t) 4 tra ft4TT ;

) tretrzfr 4:44.rit 41. FIX' 4, 4.441q% Tit Fri iTTT itft 4414 t* %Tr 41, in (fn4 441 44' 41 41;4144 4T1W7 err

( a) narr ( 2) 4414 Trprzfr TiltWre Wit 4g.a•cr 7cr 4 Trtif4.4. Int ro trnr 14474% 4r-cr 4.fie fer 44 414'41 4 q14.1.-c 47414rur \-icripa tam. v7.4. gr1T ffer %44rt%). WaT4 144 44T 4 vc444.4 144 9TTT flikW tramte flu, irk 44 WT 104 sr rivTaft iTfcl fwat wrzr fqq;aw riff m4.'41 .4-4 ft-4u 1414flatie art MI 5TT141.1r1 UThT Tit TT* % TiT'14 ElTica' e 41441, Trirc

3T9TTT ( 2) % Ire(r) zfl Wirg (3) TT 144-11-ca 4.14“. r,qrt qi t gaTITPT al4TIti T‘TrirfaT, g•-ti

9.-11914r511444 4t 5117T 130 4,—

N 3TETRT (1) 4, vm. "5-,4 TTITW 9417" f4wr4. f44 4744;

(W) 3751ITT ( 2) 4, !yr(12) 4 .ETIW TT fT:ITTPTWI WY (kl? WTZlity

"(12) 1441 7T.R-1 4144 414474 w4tr 4-41:41 xrIT 411421 4.4 441414 TT 14044, fn 14.4t44-4411 qr ret4t41, 41,54p41 cifit 1444 %' 44eal f44 *T44, 14.044 1411:1 wr ftiticr 417 qtr int mpa. TY Ic-4; uTir, 4t rifT4144 t;

(124) 14* ffatii) 414-14 4r sr4r4 44er..4 41.44r* I-44 art 4 tict414t 4r44;iT4i4-, " ;

(Tr) ‘d4licr_( a) five, tri4ii4451:1

URT 104-47 MT RIM Writ

EMT 122—it SlidfliTTPT

tritf 130 3ST %OR-if

.mEEEE 3555 E . ,. . : f. EmmEfiEEEwfi gfififiwgggfieé 953% A5: «thaw»? rwswuwmfimmwmgmfiafim aw HE Ea E Ema Ext 505 Ea ,5 Emu ,5 m5 fit #3 EM? gawk». E .fimrrfimfi mwfl HEEL E £23m pm vfi‘E vfirflmwmwfiummkufifiawfiwwwfimmGS: . 55.: 35%.; My Eh. 3%“.qu t“ 53% A”: m5 w A3 P55 Amy gnaw wfi Ema HEMP % Erma WM: Kn w A; FEE Amy 1% o: E» .w 5% Ei . _. _ E...“ 5% EE% $3:me €55. E E5 .E Km? Etmfi m EU» 5 ENE % AS BE.» wn 5% FEB» rw mag w Ema .m «me is 5mm» Ffifi 5 Eu @Empfi Eta pkg E. w. mum? .5 mm WEE Eh SEW w EFF rtmflE EM mm Ea. w? 6.5 @15me mflfl .nEEmemwbw mwu WEE: .w 5% «Eu mama at €th 3 ram; #3 5» En. Ema». Fm; mm 35% Em», % whammy mp. mac 6% EM mama mmmtw .m. Ema E Em; Efiuw rm. FEE m” EM .935 Efimfi w 5. E55 Emma mm 3 EE A3 _ 5% tau” mm Aw bran»? t, [by fiw must rum Hm um c, E _% Emu 3. km EM 3 % Ex 5 «mm \m Em cm wyfiww ER.“ Ea Amy . “ Ew KEN % Aw mmgw G. (Eu CE Murat ram .rm rm wk 5 ‘% ME» um» i EM S m Eu Em mug ‘m E» i 33% ER fifi Amy I .E 9% ”FE E Em? aw w macaw Wm fin rpm?” rm FEW w “aka % wwfim 3 mpg fig mfifim m ENE w? «Egm Ewwfibfiafim wfiwwnfiwfifiwfimwfiwflfi mate i Ewe; Ea HE. ,m at” 2E ti» 5. r» & m E Km: 4 NEE» ER Ewan m 5 E53. m Ex a Eta mm rmm mm EM #5 PW wfiwfiwm rub [w wuquw $4». in Ema mm raw ,m 52% wu E 5.3% wEwcww mm .55 item," :2“?er my A3 HM rm: ww mum; rm we.” Em hm Em $5 5.: E5 rm.mb rfi FEE mmmc mm» 5% .mwwfi FE» m» EM E $5» #5 «$5.» vw Eng Em Fwamfi % raw % can» may 5 my .Efifiuw E REE mtg wrfiflw #:5ka EM. fig in HE E vs; FEM SEE . fin $35me mw m mm mm cumLEw #:me E what? Emmw . .0 A E :5 ”EV a, w fiw % E #3 m EEK mm 3 m. . a: w ,” REE» 53% cm? c? kg w E 2 v? n v? 95.5 Q. My. Em wwumfiufl K. E5 % MINE Em i than? mwlm , : _ Em may» #5 gm}? E5 as; my? .5” E 5g m.” .5 E 5% E? E . NEE Ea ,tm mm" g Q rm M Ewan WE w? ESE 5mm rmm mmfipék “E“ w E: gm, fig mm .55 E my « E E 5.» gay 3 1..me NE; 5 E 2% E». Q; _ Ew rum mm“? % wztvmm rm $.35 Eflw pa .E «a mm 25% mm kw Eng firm 5%!» w £5» 5% RE» mkflhwfifiww FEW” E.» ME Egmwfiwwww Em Em. rww rm 5w En; HE; E E.“ % «E fig" 5w Egg E @655 FEE E Ewwfimgfiyfi arkmfifimmwmwgfik mm flung A; 512:: ml: Eh wk 11% 55% $55 Em Ewhkua FE. w z: PE pm FEE; kw!“ I, a :2 .55: .Egfiug

Short title.

Attachment of section 20 of U.P. Act ao.11,1966.

4 SraW14tlitigt3; griZ, 22 IITERLC17, 1977

o—to. gfe-9-41T EktIRT 13114, Nliquicr (1) #,— (PT) xrm' "qe rif xrfErf4rm" *(11-47-a, VI :i"zrt VfW Ve9' 4-414

Ts(' Neff" zur fer ilie; (e) vrq• fw 3T-116, 3TR "rt sialtrfq=rrrPtlistia? szt-4

trz? .7.treit wiTrre'

gm 133 WT 11 —219" 92f rPnftERi 133 ...141/1 0 ( 1) cTcfirtytqaTu itarbrif rzr t gage, sieq

4' ( ) 174:17 Fc'q k774 crK v,f1"3 nrftfTrro 507 iftutiN•rn s2111 wwft fric4 zu cfnfvfgrt cr KEi" sigfIT; ain't; Tit

441 fn gutty; fqiirein• 1.0Erfrira FEB* rtrcri fkifft Tfaqii b-IFT friq1"43.744: zri gM ;--qtr I"

No. 2952 (2) /XVII-V-I-82-1977 Dated Lucknow, October 22; 1977

IN pursuance of the provisions of clause (3) of Article 348 of the Constitu- tion of India, the Governor is pleased to order thep ublication of the following English translation of the Uttar Pradesh SahakariSamiti (Sanshodhan) Adhi. niyam, 1977 (Uttar Pradesh Acilliniyam Sankhya 17 of 1977), as passed by the Uttar Pradesh Legislature and assented to by the Governor on October 22, 1977:

THE UTTAR PRADESH CO-OPERATIVE SOCIETIES (AMENDMENT) ACT, 1977

(U. P. Act No. 17 OP 1977) (As passed by the Uttar Pradesh Legislature)

AN ACT

further to amend the Uttar Pradesh Co-operative Societies Act, 1965

IT IS hereby enacted in the Twenty-eighth Year of the. Republic of India as follows

I. This Act may be called the Uttar Pradesh Co-operative Societies (Amendment) Act, 1977.

2. In section 20 of the Uttar Pradesh Co-operative Societies Act, 1965, hereinafter referred to as the principal Act, in the proviso,-

(a) in clause (aa), after the existing Explanation which shall be re- numbered as, Explanation I, the following explanations shall be inserted,

namely:- Explanation the case of a transaction between a society and its

member where there is no document evidencing the transaction in which the due date is specified the expression 'clue date', for the purposes of the preceding explanation shall mean the date of expiration of six months from the date of transaction.

Explanation III-A member shall cease to be treated as defaulter if he pays the sum for non-payment of which such member became defaulter-

in the case of an election, on or before the date fixed under the rules for deciding objections against the provisional voters' list:

in any other case, before the commencement of the meeting":

(13) in clause (b), /or the words, "appointed according to the bye-laws", the words "appointed in the prescribed manner" shall be substituted.

Amendment of 3. In section 28 of the principal Act, in the proviso, for the words "the

section 23. bye-laws of the society shall - provide for the final authority vesting in the dele- gates of such members elected in the manner provided in the bye-laws" the words "the final authority shall vest in the delegates of such members elected in the manner prescribed" shall be substituted.

Amendment of 4. In section 29 of the principal Act- section 29. (a) in sub-section (3) at the end, the following proviso shall be

inserted, namely- "Provided that the State Government may by notification direct that in respect of such class of Co-operative Societies as may be specified, the superintendence, direction, control and conduct of elections of the

um 131 wr iteraw

earthworm, 22 mayo 1977 to—Rfr wfafmm‘fim 1311i", swam (1) ti,— (1*)W"5T”T‘afi€§esrff‘e " " mff‘ T" fa; M; 8m fimwfimmamm (at) W”w¥anfine€"%w€rm"wnfi ’ " mwf hie-19$ , E1? 3;! Wimfifim Hm use! n are afafmwfier' 133 st" ~‘- - —~ ---.- “it“ rain. WWW \‘ -m (1) '1» ram «Eamon cram “( 1) 1132: HEW? f rim cm: In after-v.1 am, if? 92me $712 {rfmrfzfia are a? weft i: fare a: er: efafaw m refi‘ am ERR? mi n‘ warfare? a: rash"? Faeries it a‘xefrera fntfi ewe? E fntft nfitmf so '=' an? is fear mama: rr. firearm: was? I" No. 2952 (2) /XVII-V:I—82-1977 Dated Lucknow, October 22; 1977 IN pursuance of the provisions of clause (3) of Ar ' ' ~ ‘ ticle 348 f th Co ' genre! India, the Governor is pleased to order the publication :f thee {0112:5221- nixylgrrlishlflt’lz’llnszsttlfn g: gith;tar Pradesh Sahakari Samiti(Sanshodhan) Adhig ‘ . ar a es dhiniyam Sankliya 17 of 1977 , as . ed b - Uttar Pradesh Legislature and assented to by the Govemor or): Ought: 22, 1’197‘31“a THE max PRADESH COOPERATIVE socnmrs (AMENDMEN'I) ACT. 1977 (U. P. Aer NO. 17 or 1977) (A: passed by the Uttar Pradesh Legislature) AN ACT further to amend the Uttar Pradesh Cooperative Societies Act, 1965 l u IT IS hereby enacted in the Twenty-eighth Year of the.Republic of India at o owsz— - - Short title. 1. This Act may be called the Uttar Pradesh Cooperative Societies (Amendment) Act. 1977. Mme“ a, 2. in section 20 of the Uttar Pradesh (So-operative Societies Act. 1965. neuion200fU.P. hereinaiter referred to as the principal Act, in the proviso,— Aaco.ll.1966. (a) in clause (M), after the existing Explanation which shall be re numbered as, Explanation I, the following explanations shall be inserted, namely :— 'Explanatian Il—In the case of a transaction between a society and its member where there is no document evidencing the transaction in which the due date is specified the expression 'due date'_ for the purposes of the, preceding explanation shall mean the date of expiration of six months from the date of transaction. Explanation III—A member shall cease to be treated as defaulter if he pays the sum for non-payment of which such member became defaulter— (i) in the arse of an election, on or before the date fixed under the rules for deciding objections against the provisronal voters' list; - (ii) in any other case, before the commencement of the meeting"; (b) in clause (12) , for the words, “appointed according to the bye-laws". the words “appointed in the prescribed manner" shall be subslttuled. Amendment at 5. In section 225 of the principal Act, in the proviso. for the words “the Ni“ 28- bye-laWs of the society shall-provide for the final authority vesting in the dele- tes of such members elected in the manner provided in the bye-laws" the words "the final authority shall vest in the delegates of such members elected in the manner prescribed" shall be substituted. Amendment of 4. In section 29 of the principal Act— maroon. ((1) in sub-section (3) at the end, the following proviso shall be inserted, namely— , ' "Provided that the State Government may by notification direct that in respect of such class of Cooperative Societies as may be specrfied 91;: superintendence, direction, control and conduct of elections 0

1597 Sib1 W.TifIrinT MHZ, 22 Vlfqp, igy 7 5

members and Chairman and Vice-Chairman of the committees of manage- ment shall vest in the Registrar and such selection may be held other- wise than in any meeting, notwithstanding anything contained in clause (b) of section 32.";

(b) in sub-section (6), for the words "one year" the words "eighteen months,' shall be substituted and the words "or from" the words "or of one year from" shall be substituted.

5. In section 31 of the principal Act, foi sub-section (1) the following Amendment of sub-section shall be substituted and deemed to have been substituted on section 31. October St, 1975, namely—

(1) 'Except in the case of an apex society there shall be a secretary of every co-operative society, to be appointed and removable by the society subject to the provisions of the rules and regulations framed under sections 121 and 122. The emoluments and other conditions of service of the Secretary shall be such as may be prescribed in the bye-laws of the society made in conformity with the rules and regulations made in this behalf :

Provided that where a service for the post of secretaries common to any class of co-operative societies has been created under section 122-A, the recruitment, appointment, removal and other conditions of service of persons appointed to such posts, including persons appointed to such posts before the creation of such service, shall be governed by the provisions of that section and the rules made thereunder.".

6. in section 70 of the principal Act, in sub-section (1), at the end the following proviso shall be inserted, namely—

"Provided that a dispute relating to an election under the provisions of this Act or rules made thereunder shall not be referred to the Registrar until after the declaration of the result of such election".

7. After section 104 of the principal Act, the following section shall be inserted, namely—

"I04-A. (1) The Registrar may, either before or after the institution Of the prosecution, compound any offence punishable

Compounding under this Act on realisation of such amount of com- of offences. position fee as he thinks fit, and where such offence is

punishable with fine only, then such composition fee shall not exceed the maximum amount of fine fixed for the offence.

(2) Where the offence is so compounded—

before the institution of the prosecution, the offender shall not be liable to prosecution for such offence and shall, if in custody be set at liberty;

after the institution of the Prosecution, the composition shall amount to aquittal of the accused."

8. For section 122-A of the principal Act, the following section shall he substituted and deemed to have been substituted on October 3, 1975, namely-

1 92-A. (1) Notwithstanding anything contained in this Act, the State Government may by rules provide for the creation of

Centralisation one or more services of such employees of such co- of Certain ser- vices. operative societies or class of co-operative societies as

the State Government may think fit, common to such co-operative societies and prescribe the method of recruitment, appoint- ment, removal and other conditions of service of persons appointed to any such service.

(2) When any such service is created, all employees of such societies existing on the date of creation of such service on the posts included in such service, shall be deemed to have been provisionally absorbed in the service with effect from the date of creation of such service :

Provided that any such employee may, by notice in writing to the prescribed authority within the prescribed period, intimate his option of not becoming a member of such service, and in that event his services in

Amendment of section 70.

Insertion of new section 104-A.

Substitution of section 122-A.

sr—rt new serum was, 2 2 mass, law 7 members and Chairman and Vice-Chairman of the committees of manage- ment shall vest in the Registrar and such selection may be held other- wise than in any meeting, notwithstanding anything contained in clause (b) of section 321"; (b) in sub-section (6), [or the words "one year" the words “eighteen monthsv' shall be substituted and the words “or from" the words “or of one year from" shall be substituted. 5.1n section 51 oi the principal Act, fov subsection (1) the following subsection shall be substituted and deemed to have been substituted on October 3, 1975, namely— (1) “Except in the case of an apex society there shall be a secretary of every cooperative society, to be appointed and removable by the society subject to the provisions of the rules and regulations framed under sections 121 and 122. The emoluments and other conditions of service of the Secretary shall be such as may be prescribed in the bye-laws of the society made in conlormity with the rules and regulations made in this behalf : Provided that where a service for the post of secretaries common to any class of cooperative societies has been created under section l22-A. the recruitment, appointment, removal and other conditions of service of persons appointed to such posts, including persons appointed to such posts before the creation of such service,‘ shall be governed by the provisions of that section and the rules made thereunder.". G. In section 70 of the principal Act, in sub-section (1), at the end the following proviso shall be inserted, namely— "l’rovided that a dispute relating to an election under the provisions of this Act or rules made thereunder shall not be referred to the Registrar until after the declaration of the result of such election". I. After section 104 of the principal Act, the following section shall be inserted, namely— “104-A. (l) The Registrar may, either before or after the institution . of the prosecution, compound any offence punishable COmPJ“"d[“5 under this Act on realisation of such amount of com- °f Offence" position fee as he thinks fit, and where such offence is punishable with fine only, then such composition fee shall‘ not exceed the maximum amount of fine fixed for the ofience. (2) Where the offence is so compounded— (a) before the institution of the prosecution, the offender shall not be liable to prosecution for such offence and shall, if in custody be set at liberty; (b) after the institution of the prosecution, the composition shall amount to aquittal of the accused." 8. For section 122-A of the principal Act, the following section shall be substituted and deemed to have been substituted on October 3, 1975, namely- 122-A. (1) Notwithstanding anything contained in this Act, the State . ‘ Government may by rules provide for the creation of Cc?2:‘,i:§"°". one or more services of such employees of such co- (slices, 1" 5°" operative societies or class of co-operative societies as the State Government may think fit, common to such co-operative societies and prescribe the method of recruitment, appoint- ment, removal and other conditions of service of persons appointed to any such service. (2) When any such service is created, all employees of such societies existing on the date of creation of such service on the posts included in such service, shall be deemed to have been provisionally absorbed in the service with elfect from the date of creation of such service: Provided that any such employee may, by notice in writing to the prescribedauthority within the prescribed period, intimate his option of not. becoming a member of such service, and in that event his services in Amendment of section 31, Amendment of station 70, Insertion of new section 104-A. Substitution of section lZZ-A.

6 tt v441 VWFITZTIT 1105, 22 vglit, 1977

and he shall be entitled to compensation from the society which shall be— the society shall stand determined with effect from tile date of such notice

(a) in the case of a permanent employee, a sum equivalent to his salary (including all allowances) for a period of three months or for the remaining period of his service, whichever is less ;

(6) in the case of a temporary employee, a sum equivalent to his salary (including all allowances) for a period of one month or for the remaining period of his service, whichever is less.

(3) An employee provisionally absorbed under sub-section (2) may be absorbed finally in the service if found suitable after screening in accordance with the instructions issued by the Registrar; and the services of any such employee as is not found suitable for absorption in the service shall stand determined with effect from the date of issue of orders in that behalf by the prescribed authority and until such autho- rity is prescribed, by the officer specified by the Registrar in that behalf in such instructions and he shall be entitled to compensation as laid down in clause (a) or clause (b) of sub-section (2) according as he was a permanent or a temporary employee."

9. In section 130 of . the principal Act,— Amendment of section 130.

(a) in sub-section (1), the words "after previous publication," shall be omitted;

in sub-section (2) , for clause (xii) the following clauses shall be substituted, namely—

" (xii) the election of the members and chairman and vice-chair- man of the Committee of Management of a co-operative society, including delimitation of constituencies, reservation of seats for women and members belonging to weaker sections, settlement of election disputes, and levy of fees in respect of any such matter;

(xiiA) the nomination of women and members belonging to weaker sections in the committee of management of a co-operative society ;";

sub-section (3) shall be omitted.

10. In section 131 of the principal Act, in sub-section (1),— Amendment of section 131.

(i) after the words "inconsistent with the express provisions of this Act" the words "or the rules made thereunder" shall be inserted;

(ii) after the words "according to the provisions of this Act," the words "and the rules made thereunder" shall be inserted.

11. For sub-section (1) of section 133 of the principal Act, the following sub-section shall be substituted, namely—

"(I) The State Government may from time to time, by notification make such incidental and consequential order as may appear to it to be necessary or desirable for the removal of any difficulty in any matter relating to elections under the provisions of this Act or rules made thereunder."

Amendment of section 133.

cam 4,

iffrvr 914 Tr'Brff,

Trfaa

trIOCIfi 0 V1410-581 TfMtf3---22 10-77-1977-2069 NO I

a‘az sari amnion rm, 2 2 W1“: 19 77 the society shall stand determined with effect from the date of such notice and he shall be entitled to compensation from the society which shall be— (a) in the case of a permanent employee, a sum equivalent to his salary (including all allowances) for a period of three months or for the remaining period of his service, whichever is less; (it) in the case of a temporary employee, a sum equivalent to his salary (including all allowances) for a period of one month or for the remaining period of his service, whichever is less. (3) An employee provisionally absorbed under sub-section (2) may be absorbed finally in the service if found suitable after screening in accordance with the instructions issued by the Registrar; and the services of any such employee as is not found suitable for absorption in the service shall stand determined with effect from the date of issue of orders in that behalf by the prescribed authority and until such autho- rity is prescribed, by the officer specified by the Registrar in that behalf in such instructions and he shall be entitled to compensation as laid a permanent or a temporary employee.” Amendment of 9. In section 130 ofthe principal Act,— section 130. be omitted; (b) in sub-section (2), for clause (xii) the following clauses shall be substituted, namely— (xii) the election of the members and chairman and vice-chair- man of the Committee of Management of a co-operative society, including delimitation of constituencies. reservation of seats for women and members belonging to weaker sections, settlement of election disputes, and levy of fees in respect of any such matter; (xiiA) the nomination of women and members belonging to weaker sections in the committee of management of a co-operative society z"; "u. (c) sub-section (3) shall be omitted. Amendment of 10. In section 181 of the principal Act, in sub-section (1),— se t‘o . . . . . . . . . u out (1) after the words 'mconsrstent With the express prov1sxons of this Act" the words "or the rules made thereunder" shall be inserted ; (ii) after the words "according to the provisions of this Act," the words “and the rules made thereunder" shall be inserted. ’ Amendment or 11. For sub-section (1) of section 153 of the principal Act. the following section 133. sub-section shall be substituted, namely— "(1) The State Government may from time to time, by notification make such incidental and consequential order as may appear to it to be necessary or desirable for the removal of any difficulty in any matter relating to elections under the provisions of this Act or rules made thereunder." . . . ' . - --‘ war it, firm are than, atria I 170q€0l80w10——581‘(m‘fi——2240-77—-1977—2068 (no) I down in clause (a) or clause (b) of sub-section (2) according as he was ' (a) in sub-section (1). the words “after previous publication," shall . if u