Be
.
PUNJAB GOVT. GAZ. (EXTRA), DECEMBER 29, 2017 2A (PAUSA 8, 1939 SAKA)
PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
—_——
The 29th December, 2017 No. 37-Leg./2017.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 1Sth day of December, 2017, is hereby published for general information:-
THE PUNJAB CO-OPERATIVE SOCIETIES (SECOND
AMENDMENT) ACT, 2017
(Punjab Act No. 27 of 2017)
AN
ACT
further to amend the Punjab Co-operative Societies Act, 1961. Be it enacted by the Legislature of the State of Punjab in the Sixty- eighth Year of the Republic of India as follows:-
1. (1) This Act may be called the Punjab Co-operative Societies Short title and (Amendment) Act, 2017.
commencement.
(2) It shall come into force on and with effect from the date of its publication in the Official Gazette.
2. Inthe Punjab Co-operative Societies Act, 1961(hereinafter referred to Amendment in as the principal Act), in section 13, for sub-sections (11) and (12), the following Section 13 of
: Punjab Act 25 of
sub-sections shall be substituted, namely:-
L961.
"(11) In case a member or a creditor who had objected to the proposed order under sub-section (9) remains aggrieved with the orders of the Registrar, may make second reference to the Government within thirty days of passing of such order. The Government shall, after affording due opportunity of hearing to the members and creditors who have made second reference to the Government, annul, modify or uphold the order of the Registrar passed under sub-section (9). The decision of the Government in this regard shall be final.
(12) The order passed by the Registrar under sub-section (9) or by the Government under sub-section (11), as the case may be, shall be final and where such an order involves the transfer of any asse ts
1
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wiv Nibrihilies, hie omerie Ohl, en witbetmndiny merythony cpmdginas | many baw Son Mee tine being i Mince, be # wou jan im | - | yest thie assed ad Viable tas 1) the semcpedy jinn which those ae :
under that conden withicnat merry Searthyer aenucanes*, ania dy thee porimncignal Ad, Wn sec tien
y $4 oil oo
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' i f 19, Non sashr-saceA
ienn (2), the t Merwin why Aanenhenene so
ti tye sasbosdifeatedd, ty Wy? section shia] rlitited, namely:
poten tenerseel
" Nat ithstands i ie / ni .
; V wig fat 76
7) yy Ng anything Contained in sub-section (J), 2 90 wy operative vnnely WN is 4 inser ON ahher co-cpetaive society, may, wbyerd to the rules, appoint one of the members who is eligible to vote on its behalf in the alizirs of that ther wviety Lxplanation. In cave the member appointed by a sity, to 1he on its behalf in the affairs of another wc of which such wxidy isa member, gels clocted to the committee of that society, his term of office shall be co-terninus with the tem of committee of ths snncy,",
A, Inthe principal Ac, in section 26, in sub-section (1-D), after the proviso, Asundacd
the following Lxplanation shall be added, namely:
section 26 of
Pungo Act 25 of
"Explanation, The delay caused in constitutio n of an elected 196).
conmnitice duc to judicial procecdings in Civil courts in this regard,
shall be excluded at the time of computing the period for which 2n
Administrator is appointed.".
cA, in vection 27, in sub-section (1), the existing Amendment =
lanation | and thereafter the following
"ie 27 of Punjab Act 25 of
1561.
f ' ' + In the principal A Laplanation shall re-nusmbered as {xp Liplanation shall be added, namely:
"Pxplanation 2.- She delay caused in constitution of an elected
committer due to judicial proceedings in civil courts in this regard,
shall be excluded at the time of computing the p eriod for which an
/.dministrator is appointed as provid ed in clause (2).".
4. In the principal Act, in section 69, the fol xp lanation shall be Amcecmes' ®
lowing E a
son sf of
NSA, nasmely:-
Punjab Act 25 of
1961
"Explanation-
(i) The application before the Registrar OF the Govern
if appeal under se ction 68 oft
been availed of by such a party to a reference,
of a party loa refe rence shall not lic ment, 45 the c ase
he Act lies or has
2
PUNJAB GOV'T. GAZ. (EXTRA), DECEMBER 29,2017 243
(PAUSA 8, 1939 SAKA)
(11) The application of a party to a reference shall not lie before the Registrar or the Government, as the case | may be, if an order or decision is made in revision by the Registrar or any authority authorized by him in this regard;
(ili) No revision shall lie under section 69 against any order passed under the service rules of the concerned co-operative societies where in a revision is already provided in the service rules of that society; and
(iv) No revision under section 69 shall be available against any office order passed by the Registrar or his subordinates.".
VIVEK PURI,
Secretary to Government of Punjab, Department of Legal and Legislative Affairs.
1406/12-2017/Pb. Govt. Press, SA.S. Nagar
3