Section 15 in Sikkim Co-Operative Societies Act, 1955
15. Division and Amalgamation of Societies.
(1)(i)Any registered Society may, at a meeting of its General Assembly specially called for the purpose, resolve to divide into two or more societies. At least fifteen clear days' notice of such meeting with the agenda shall be given to its members, together with a copy of the proposed solution.(ii)Such a resolution shall contain the proposal as to how to divide the assets and liabilities of the society among the newly proposed societies, their areas of operation and the members who will constitute each of the newly proposed societies- with draft new bye-laws.(iii)A copy of the resolution shall be sent to the Registrar with In thirty days of its adoption and subject to the Registrar's non-interference within thirty days of the dispatch to him of the resolution, the resolution shall be circulated among the members and creditors of the society.(iv)Notwithstanding any bye-laws to the contrary, any member of the society, and notwithstanding any agreement to the contrary, any creditor of the society may by notice given to the society within thirty days of the receipt of the resolution intimate in case of a member his intention not to become a member of any of the societies, and in case of a creditor his intention to demand a return of the amount due to him.(v)After the expiry of ninety days from the passing of the aforesaid resolution, a meeting of the General Assembly shall be convened for finally deciding the resolution. At least fifteen days' clear notice with agenda of the meeting shall be given to all members of the society.(vi)If the General Assembly decides by a three fourth majority finally to divide the society and if the Registrar approves of the decision, the members, who will constitute each of the newly proposed societies subscribing to the new draft bye-laws, shall apply to the Registrar under section 10 for registration of the new societies and the registrar shall register the societies under section 11(vii)The Registrar shall not register the new societies if the application for registration is not accompanied by a: certificate of repayment of share capital to members and certificate of satisfaction of claims to creditors referred to in clause (iv).(viii)From the date on which the new societies are registered under clause (vi), the registration of the old society shall be deemed to have been cancelled.(ix)The registration of the new societies shall be a sufficient conveyance to vest the assets and liabilities of the original society according to the aforesaid resolutions in the new societies.(2)(i)Two or, more registered societies may, at a meeting of their respective General Assemblies specially convened for the purpose, by giving at least fifteen clear days notice to the respective members of the societies, resolve to amalgamate into one society by adopting common bye-laws.(ii)A copy of such resolution of each society shall be circulated forth with among members and creditors thereof.(iii)Notwithstanding any bye-laws to the contrary, any member of any such societies, and notwithstanding any agreement to the contrary, any creditor of any such societies, may within, a period of thirty days from the receipt of the aforesaid resolution, intimate his intention not to become a member of the new society, in the case of member and to demand a return of the amount due to him, in the case of a, creditor.(iv)After' the expiry of ninety days from the date of the aforesaid resolution a meeting of the members' of such societies shall be convened to decide finally the resolution.(v)At least fifteen clear days' notice shall be given to all the members of the Societies. If at such meeting the aforesaid resolution is confirmed by a majority of three-fourths of the members of each society present and the common -bye-laws are accepted with or without any alterations, the Registrar shall be moved by an application under section10 for registration and be shall register the new society under section 11 if he approves.(vi)The Registrar shall not-register the new society if the a application for registration is not accompanied by a certificate of repayment of share capital to members and a certificate of satisfaction of claims of creditors referred to in clause (iii).(vii)From the date on which the new society is registered the registration of the old societies shall be deemed to have been cancelled.(viii)The registration of the new society shall be a sufficient conveyance to vest in it all the assets and the liabilities of the original societies.
