EXECUTION OF AWARDS, DECREE, ORDERS AND DECI-
SIONS
102. Enforcement of charge :-3[1] Notwithstanding anything con- tained in Chapter IX or in any other law for the time being in force, but without prejudice to any other mode of recovery provided in this Act, the3[Registrar] or any person empowered by the4[Registrar] in that behalf may, on the applica- tion of a Society or otherwise, make an order directing the payment of any debt or outstanding demand due to the Society by any member or past or deceased member, by sale of the property or any interest therein which is subject to a charge under Section 34 :
Provided that no order shall be made under this section, unless the member, past member or the nominee, or legal heir or representative of the
2. Substituted by Orissa Act 10 of 1980.
42
104.1[Registrar] or person empowered by him to be a Civil Court for certain purposes :- The1[Registrar] or any person empowered by him in this behalf shall be deemed when exercising any powers under this Act for the recovery of any amount by the attachment and sale or by sale without attach- ment of any property, or when passing any orders on any application, made to him for such recovery or for taking a step-in-aid of such recovery, to be a Civil Court for the purpose of Article 182 of the first Schedule of the Indian Limita- tion Act, 1908 (9 of 1908).
105. Attachment of property before award or order :- If the Reg- istrar,4[Auditor-General or Liquidator] is satisfied on an application, report, inquiry or otherwise, that any person with intent to delay or obstruct the en- forcement of any order, decision or award that may be made against him under the provisions of this Act -
(a) is about to dispose of the whole or any part of his property, or
(b) is about to remove the whole or any part of his property from the jurisdiction of Registrar,5[the Auditor-General], the arbitrator or liquidator, as the case may be;
he may, unless adequate security is furnished, direct the attachment of the said property; and such attachment shall have the same effect as if made by a competent Civil Court.
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Society and to the provisions of Section 69. CHAPTER - XIII
APPEAL, REVISION AND REVIEW
109. Appeals :- (1) An appeal shall lie under this section against the following orders and decisions, namely :-
(a) an order of the Registrar made under Sub-Section (2) of Section 7 refusing to register a Society ;
1 [(b) an order of the Registrar made under Sub-Section (4) of Section 12 refusing to register an amendment of the Bye-laws of a Society ; or an order made under Sub-Section (6) of that Section registering an amendment of such Bye-law ;]
2 [(c) an order directing re-organisation or amalgamation under Sub- Section (1) of section 14-A ;]
2 [(d) a decision of a Society refusing to admit any person as a member of the Society or expelling any member of the Society3[* * *] 4 [(d-1) an order of the Registrar passed under Sub-Section (2-a) of Section 16;]
5 [(e) an order of the Registrar passed under Sub-Section (5) of Section 28;]
(f) an order of the Registrar disqualifying or removing an office-bearer or a committee of a Society under Section 32;
(g) an order of suspension of an officer, Office-bearer of a Society passed under Section 62 or Section 64 or Section 65;
(h) an order made by the Registrar under Section 66, apportioning the cost of an enquiry held under Section 65 or an inspection made under Section 64;
(i) an order of surcharge made by the1[Auditor-General] under Section 67;
(j) a decision or award under Section 70;
(k) an order made by the Registrar under Section 72 directing winding up of a Society;
(l) any order made by the liquidator of a Society in exercise of the powers conferred on him under Section 75;
(m) an order made by the2[Registrar] under Section 103;
(n) an order for attachment of any property made3[ x x x ] under Section 105; or
44
2 [112. Power of revision by Registrar and Additional Registrar :- (1) The Registrar, or an Additional Registrar appointed under Sub-Section
(1) of Section 3 may, of his own motion or on application by any person considering himself aggrieved and after giving the parties concerned a reasonable opportunity of being heard, call for and examine the record of any proceedings before any authority subordinate to him in which no appeal lies, for the purpose of satisfying himself as to the legality or propriety of any decision made or order passed and may pass such order thereon as he deems fit.
(2) The Registrar shall assign the local limits within which an Additional Registrar shall exercise powers under this Section.
(3) A revision against any decision or order made by an Additional Registrar under this Section shall not lie to the Registrar.
(4) An application under Sub-Section (1) shall be made within ninety days from the date of the decision or order sought to be revised.] 3 [112-A. Reference by Auditor-General :- The Auditor General of Co-operative Societies, Orissa of his own motion or on application by any person may, call for and examine the records of any proceedings under Section 67 of the Act, pending before any authority subordinate to him or disposed of by such authority in which appeal has not been filed and may, after giving the parties a reasonable opportunity of being heard, make a reference within a period of four years from the date of his knowledge, to the Co-operative Tribunal with his views for adjudication and final decision under Sub-Section (1) of Section 109 of the Act.]
113. Power of revision by State Government :- (1) The State Government may, of their own motion or on application by any person considering himself aggrieved and after giving the parties concerned a reasonable opportunity of being heard, call for and examine the record or any proceeding before the Registrar1[or any proceeding under Section 112 before an Additional Registrar] in which no appeal lies, for the purpose of satisfying themselves as to the legality or propriety of any decision made or order passed and may pass such order thereon as they may deem fit.
Explanation - For the purposes of this Sub-Section, Registrar shall not include any person exercising all or any of the powers of the Registrar. 2 [(2) an application under Sub-Section (1) shall be made within ninety days from the date of the decision or order sought to be revised:
Provided that an application under Sub-Section (1) against any decision made or order passed prior to the date of commencement of the Orissa Co- operative Societies (Amendment) Act, 1980, shall be made within a period of ninety days next after the commencement of the said Act, or within one year from the date of the decision or order sought to be revised, whichever period expires earlier.]
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register, book of account or document belonging to a Society and such action is not done in good faith; or
(b) an officer or member of a Society or any other person who does any act or omission declared by the rules to be an offence, shall be punishable with fine which may extend to5[ten thousand rupees.]
(6) Any officer of a Society who, having ceased to hold office and having remained in possession at the time of such cessation, of any document, cash, valuable security or other property which belongs to the Society or the custody whereof lawfully belong to such Society, without sufficient cause refuses, neglects or fails to deliver up the same to his successor in office shall be punishable with fine which may extend to6[fifteen thousand rupees] or with simple imprisonment which may extend to three months or with both.
(7) Any officer of Society who having the power, by or under the bye- laws of the Society, to remain in custody of any cash belonging to the Society keeps in his custody, without reasonable cause, any such money in excess of the permissible limit beyond the period allowed under the said bye-laws or in any other manner not permitted thereunder shall be punishable with fine which may extend to7[fifteen thousand rupees] or with simple imprisonment which may extend to one year or with both.
1 [(8) If any officer of a Society or any of his near relatives having common economic interest fails to repay the total demand of the Society outstanding against him by the due date, the Registrar will be informed within fifteen days of such due date failing which the officer or employee of the Society responsible for sending such information shall be punishable with fine which may extend to 2 [ten thousand rupees.]
(9) If the Secretary or the Executive Officer of the Society fails to send the intimation in due time as required by Sub-Section (3) of Section 28-A, he shall be punishable with fine which may extend to3[eighteen thousand rupees] or with simple imprisonment which may extend to two months. 4 [(10) An applicant for a loan from a Co-operative Agricultural and Rural Development Bank, who wilfully makes a false or defective declaration, shall be punishable with fine which may extend to5[eighteen thousand rupees] or with imprisonment which may extend to six months or with both.] 6 [(11) Any person disobeying a lawful written directive of the Chief Electoral Officer of the Co-operative Societies, issued under Section 28-A in connection with the holding or conduct of any election under this Act, shall be punishable with fine which may extend to7[fifteen thousand rupees], or with imprisonment which may extend to one year, or with both.
(12) Any person wilfully indulging in any corrupt practice, prohibited act, disorderly conduct or misconduct within the meaning of Section 28-A shall be punishable with fine which may extend to8[eighteen thousand rupees], or with
1. Deleted by Orissa Act 19 of 1983.
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CHAPTER - XV
MISCELLANEOUS
117. Prohibition against the use of word "Co-operative" :- No person other than a Society shall trade or carry on business under any name or title of which the word "Co-operative" or its equivalent in any Indian language is part5[without the sanction of the Government]:
Provided that nothing in this section shall apply to the use by any person or his successor in interest of any name or title under which he carried on business at the date on which the Co-operative Societies Act, 1912 (2 of 1912), came into operation.
118. Address of a Society :- Every Society shall have an address registered in accordance with the rules to which all notices and communica- tions may be sent and shall send to the Registrar notice of any change thereof within thirty days of the change.
119. Copy of Act, Rules and Bye-laws to be opened to refer- ence :- Every Society shall keep a copy of this Act, the Rules and its Bye-laws open for the purpose of reference free of charge at all reasonable times at the registered office of the Society.
120. Powers of Civil Court :-1[(1) In exercising the powers con- ferred on it, by or under this Act, the Registrar, Auditor-General, any person authorised by the Registrar or Auditor-General, a Liquidator or an Arbitrator, or any authority deciding a dispute or conducting any audit, surcharge proceed- ing, inspection or enquiry under this Act, shall have all the powers of a Civil Court under the Code of Civil Procedure, 1908 (5 of 1908) in respect of the following matters, namely :-
(a) summoning and enforcing the attendance of any person and ex- amining him on oath;
(b) requiring the discovery and production of any document;
(c) proof of facts by affidavits; and
(d) issuing commissions for examination of witness.
(2) In the case of an affidavit, the Registrar, Auditor-General or any person appointed or authorised by the Registrar or Auditor-General, any per- son deciding a dispute or a surcharge proceeding, or conducting any audit, inspection or enquiry under this Act, or a Liquidator of a Society, as the case may be, may administer oath to the deponent.]
121. Bar of jurisdiction of Courts :-2[Save as provided under this Act, no Civil or Revenue Court shall have any jurisdiction on any ground what- soever in respect of any proceeding under this Act or Rules or any order, deci- sion, determination or award, by whatever expression called, made or given thereunder.]
1. Substituted by Orissa Act 23 of 1994.
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for securing proper compliance of the directive or finding, as the case may be and thereupon, the Registrar shall take such measures forthwith:
Provided that no such measures shall be taken by the Registrar, without giving an opportunity of being heard to the Society or Societies or the Commit- tee or Committees thereof, as the case may be, which are likely to be affected by the measures and in every case where any Committee is removed under this Sub-Section, the management of the Society shall vest in the Registrar on and from the date of such removal and upon such vesting the provisions of Clause (ii) of Sub-Section (1-b) of Section 28 shall, mutatis mutandis, apply in regard to the management of the affairs of the Society and constitution of the Committee thereof.
(b) Any measure taken by the Registrar under Clause (a) shall be deemed to be a measure duly taken by the concerned Society or Societies or the Com- mittee or Committees thereof, as the case may be.
(3) While conducting an enquiry or inspection under Sub-Section (1), the State Government or any person authorised by it in that behalf shall have the same powers as the Registrar is competent to exercise,-
(a) under Section 64, for the purposes of such inspection; and
(b) under Section 65, for the purposes of such enquiry.]
124. Register of members :- Any register of list of members or shares kept by any Society shall be prima facie evidence of any of the following en- tered therein :-
(a) the date on which the name of any person was entered in such register or list as a Member;
(b) the date on which any such person ceased to be a member.
125. Proof of entries in Societys books :- (1) A copy of any entry in a book of Society regularly kept in the course of its business, shall, if certified in such manner as may be prescribed, be received in any suit or legal proceedings as prima facie evidence, of such entry and shall be admitted as evidence of the matters, transactions and accounts therein recorded in the same manner and to the same extent as the original entry itself is admissible.
(2) A Society may grant copies of any document obtained and kept by it in the course of its business, or of any entries in such document and any copy so granted shall, when certified in such manner as may be prescribed, be admissible in evidence for any purpose in the same manner and to the same extent as the original document, or the entries therein, as the case may be.
(3) No officer of a Society and no officer in whose office the books of a Society are deposited after liquidation shall, in any legal proceedings to which the Society or the liquidator is not a party, be compelled to produce any of the Society's books or documents the contents of which can be proved under this
1. Substituted by Orissa Act 23 of 1994.
2. Substituted by Orissa Act 11 of 2004.
48
under the Orissa Co-operative Societies Act, 1951 (Orissa Act 11 of 1952), shall be deemed to be registered under this Act, and its bye-laws shall, so far as they are not inconsistent with the provisions of this Act, continue in force until altered or rescinded.
(2) All appointments, rules and orders made, notifications and notices issued, all transactions entered into and suits and other proceedings instituted under any of the said Acts, shall, so far as may be, deemed to have been respectively made, issued, entered into and instituted under this Act. 4 [133-A. Special provisions relating to insured Co-operative Banks :- Notwithstanding anything contained in this Act, in the case of an insured Co-operative Bank-
5 [(i) an order or approval to pass a resolution for winding up, amalga- mation, division, compromise or transfer of assets and liabilities of the bank shall not take effect unless previous sanction therefor has been accorded in writing by the Reserve Bank of India.]
(ii) an order for winding up of the bank shall be made by the Regis- trar if so required by the Reserve Bank of India in the circum- stances mentioned in Section 13-D of the Deposit Insurance Cor- poration Act, 1961 (47 of 1961);
(iii) if so required by the Reserve Bank of India in writing in the public interest or for preventing the affairs of the bank being conducted in a manner detrimental to the interests of the depositors or for securing the proper management thereof, the Registrar shall pass an order for the removal of the Committee of the Bank and for appointment of an Administrator for such period, not exceeding five years in the aggregate, as may, from time to time, be speci- fied by the Reserve Bank:
1 [x x x x]
(iv) no appeal, revision or review shall lie against an order referred to in Clauses (i), (ii) or (iii), made or passed with the previous sanc- tion in writing or on the requisition of the Reserve Bank of India and no such order or sanction shall be liable to be called in ques- tion in any manner;
(v) the liquidator of the insured Co-operative Bank or the transferee bank, as the case may be, shall be under an obligation to repay the Deposit Insurance Corporation established under the Deposit Insurance Corporation Act, 1961 (47 of 1961), in the circumstances, to the extent and in the manner provided in Section 21 of that Act.
Explanation :- for the purposes of this Section-
1. Substituted by the Orissa Act 23 of 1994.
2. Substituted by the Orissa Act 11 of 2004.
3. Inserted by the Orissa Act 28 of 1991.
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thereof may be paid;
(j) the mode in which the value of a deceased member's share shall be ascertained;
(k) the election of members of Committee by the general body of a Society and election of a preliminary Committee by the applicants for the registration of the Society to conduct the affairs of the Society for certain period;
(l) the requisitioning of a general meeting of a Society;
(m) the remuneration payable to a new Committee or, Administrators appointed in place of a Committee removed by the Registrar;
(n) the qualification of employees of Societies;
(o) the prohibition against officers of a Society being interested in contracts with the Society;
(p) the matters connected with the direct and indirect partnership of the State Government in Societies;
(q) the rate at which dividend may be paid by Societies;
(r) the payment to be made to the 'Co-operative Education Fund', by a Society out of its net profits and the mode of its investment;
(s) the mode of investment of funds of a Society;
(t) the objects of the reserve fund of a Society and mode of its invest- ment;
(u) the mode of disposal of reserve fund of a Society on its winding up;
(v) the extent and conditions subject to which a Society may receive deposits and loans;
(w) the restrictions on transactions by a Society with non-members;
(x) the restrictions on grant of loans by a Society against its shares;
(y) the form and standards of fluid resources to be maintained by Societies accepting deposits and granting cash credits;
(z) the levy of audit fees on Societies; (aa) the procedure to be followed in proceedings before the Reg- istrar, Arbitrator or other person deciding disputes; (bb) the conditions subjects to which assets of a Society shall vest in a liquidator and the procedure to be adopted in winding up of Society;
(cc) the procedure for recovery of amounts due or payable to Society;
(dd) the mode of making attachment before judgement; (ee) the procedure for the distraint and sale of property mort-
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11 of 1952) is hereby repealed. SCHEDULE -
1
[I]
[See Section 103 (4)]
1. Application to set aside sale :- (1) When immovable property has been sold by the1[Registrar] under Clause (c) of Sub-Section (1) of Section 103, any person owing such property or holding an interest therein or when the property sold has been mortgaged to the2[State Co-operative Agricultural and Rural Development Bank] or a2[Co-operative Agricultural and Rural Develop- ment Bank,] any person entitled to a notice under Section 91, may, within thirty days of the date of the sale, apply to the1[Registrar] to have the sale set aside on his depositing with him :-
(a) for payment to the purchaser as compensation a sum equal to five per centum of the purchase money;
(b) for payment to the State Government, the Society, the2[State Co- operative Agricultural and Rural Development Bank] or the2[Co- operative Agricultural and Rural Development Bank] or the liqui- dator in consequence of whose application the sale was held, the amount specified in the proclamation of sale for the recovery of which the sale was ordered to be held together with interest thereon and the expenses of attachment, if any, and sale and other costs due, in respect of such amount less any amount which may since the date of such proclamation have been received by the State Government, the Society, the1[State Co-operative Agri- cultural and Rural Development Bank], the1[Co-operative Agri- cultural and Rural Development Bank] or the liquidator, as the case may be.
(2) At any time within thirty days from the date of sale of immovable property, under Section 103 the Society, the1[State Co-operative Agricultural and Rural Development Bank] the1[Co-operatrive Agricultural and Rural Devel- opment Bank] or the liquidator at whose instance the sale was held, or any person entitled to share in ratable distribution of assets or whose interests are affected by the sale, apply to the2[Registrar] to set aside the sale on the ground of a material irregularity or mistake or fraud in publishing or conducting it:
Provided that no sale shall be set aside on the ground of irregularity, mistake or fraud, unless, upon the facts proved, the2[Registrar] is satisfied that the applicant has sustained substantial injury by reason of such irregular- ity, mistake or fraud.
(3) The purchaser at any such sale may also, within the period of thirty days from the date of sale, apply to the2[Registrar] to set aside the sale, on the ground that the person from whom the sum is recoverable under the award,
51
person whose property was sold or to his successor-in-interest.
(2) All payments of such residue made in accordance with Sub-Para- graph (1) shall be valid and effectual against any demand relating thereto, made by any person upon the Auditor-General or the Society, the4[State Co- operative Agricultural and Rural Development Bank] or the4[Co-operative Ag- ricultural and Rural Development Bank] or the liquidator, as the case may be, in consequence on whose application the sale was held.
5. Certificate of sale :- (1) When the sale is confirmed under Para- graph 2, the3[Registrar] shall on application grant a certificate in the pre- scribed form specifying who, at the time of the sale, is declared to be the purchaser and such certificate shall bear the date on which the sale was made absolute.
(2) The3[Registrar] shall send a copy of every certificate granted under Sub-Paragraph (1) to the registering officer appointed under the Indian Regis- tration Act, 1908 (16 of 1908), within the local limits of whose jurisdiction the whole or any part of the immovable property comprised in such certificate is situated and notwithstanding anything contained in the said Act, such register- ing officer shall enter the contents of such copy in his register of non-testa- mentary documents relating to immovable property.
(3) Notwithstanding anything contained in the Orissa Tenancy Act, 1913 (Bihar and Orissa Act 2 of 1913), the purchaser of any immovable property, sold under Section 103 shall, if the property sold or any portion of it is an occupancy holding or part of an occupancy holding to which the said Act ap- plies, file along with his application for grant of certificate under Sub-Paragraph
(1) a notice giving particulars of the transfer in the forms prescribed under the said Act and deposit the fee as prescribed therein for the service of it and the
6. Delivery of property to purchaser :- (1) When the immovable property sold is in the occupancy of the persons, whose right, title and interest in the property have been sold, or of some person on behalf of such person or mortgagor, or of some person claiming under a title created by such person subsequently to the attachment of such property other than a lease for a pe- riod not exceeding five years created by the mortgagor subsequent to the mortgage in favour of the1[State Co-operative Agricultural and Rural Develop- ment Bank] or the1[Co-operative Agricultural and Rural Development Bank] as the case may be, and a certificate in respect thereof has been granted under Paragraph 5, the1[Registrar] granting the certificates shall on the application of the purchaser or delivery to be made by putting such purchaser or any person, whom he may appoint to receive delivery on his behalf, in possession of the property and if need be, removing any person who refuses to vacate the same.
(2) Where the property sold is in the occupancy of a tenant or other
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(6) All Co-operative Organisations, in order to best serve the interest of their members and their communities, shall actively co-operate in every prac- tical way with other Co-operatives at local, national and international levels having as their aim the achievement of unity of action by co-operators throughout the world.
SCHEDULE - III
[See Sub-Section (3-a) of Section 28-A]
1. The following shall constitute "corrupt practices" namely :-
(1) "Bribery" that is to say-
(A) any gift, offer or promise by a candidate or his agent or by any other person with the consent of a candidate or his agent, of any gratification, to any person whomsoever with the object of di- rectly or indirectly inducing-
(a) a person to stand or not to stand as, or to withdraw or not to withdraw from being a candidate at an election; or
(b) an elector to vote or refrain from voting at an election or as a reward, to-
(i) a person for having so stood or not stood or for hav- ing withdrawn or not having withdrawn his candida- ture; or
(ii) an elector for having voted or refrained from voting;
(B) the receipt of, or agreement to receive, any gratification, whether as a motive or a reward-
(a) by a person for standing or not standing as, or for withdrawing or not withdrawing from being, a candidate; or
(b) by any person whomsoever for himself or any other person for voting, or refraining from voting, or inducing or attempting to induce any elector to vote or refrain from voting, or any candidate to withdraw or not to withdraw his candidature. Explanation :- For the purposes of this clause, the term "gratification" is not restricted to pecuniary gratifications estimable in money and it includes all forms of entertainment and all forms of employment for reward, but it does not include the payment of any expenses bonafide incurred, at or for the purpose of, any election and duly entered in the account of election expenses.
53
ance of the prospects of election of a candidate, by the Election Officers, or any person appointed to perform any duty, in connection with the election, or en- deavour on the part of any such person to-
(a) persuade any person to give his vote, or dissuade him from giving his vote at an election; or
(b) influence the voting of any person at an election in any manner.
2. "Prohibited Act" shall mean-
(i) canvassing for, or soliciting the vote of any elector, or persuading such elector not to vote at the election, or not to vote for any particular candidate; and
(ii) exhibition of any notice or sign, other than an official notice, relat- ing to the election by any person on the date of poll at any place of polling or any public or private place within one hundred me- tres of such place of polling.
3. The following shall constitute "Disorderly conduct", namely :-
(i) use or operation of loudspeaker and other voice amplifying or reproducing devices; or
(ii) shouting or acting otherwise, in a manner disturbing the tranquil- lity and order at a place of polling or any public or private place within the periphery of such place of polling so as to cause annoy- ance to, or to interfere with any person, visiting the place of poll- ing or on election duty.
4. The following shall constitute "Misconduct", namely :-
(i) disobedience of the lawful directives of the Chief Electoral Officer or the Election Officer or any other person authorised by the Chief Electoral Officer or Election Officer in regard to the Election; and
(ii) acts, designed to influence or disturb or actually influencing or disturbing any process of election at, or within the periphery of, the place of election.
APPENDIX I
Provisions of the Orissa Co-operative Societies (Amendment) Act, 1967 (Orissa Act 31 of 1967), not incorporated in the original Act.
4. Repeal and Savings :- (1) x x x x x x
(2) Notwithstanding such repeal anything done, any action taken, any rules made or any notification issued in exercise of any power conferred by or under the said Ordinance shall be deemed to have been done, taken, made or issued in exercise of the powers conferred by or under this Act as if this Act was in force on the day on which such thing was done, action was taken, rules were made or notification was issued.
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