Section 102(1) in Haryana Co-operative Societies Act, 1984
(1)Notwithstanding anything contained in any law for the time being in force, if any dispute touching the constitution, [***] [The word ``establishment'' omitted by Act No. 15 of 1990.] management or the business of a co-operative society [other than a dispute of disciplinary action or dispute relating to service matters in respect of a paid servant of a society] [Added by Haryana Act No. 19 of 2006.] arises -(a)among members, past members and persons claiming through a member, past member or deceased member; or(b)between a member, past member or persons claiming through a member, past member or deceased member and the society, its committee or any officer, agent or employee of the society or liquidator, past or present; or(c)between the society or its committee and any past committee, any officer, agent or employee or any past officer, agent or employee or the nominee, heirs or legal representatives of any deceased officer, agent or employee of the society; or(d)between the society and any other society, between a society and liquidator of another society or between the liquidator of one society and the liquidator of another society;such disputes shall be referred to the arbitration of the Registrar for decision and no court shall have jurisdiction to entertain any suit or other proceedings in respect of such dispute.[Provided that any proceedings pending or concluded under Section 101 shall not constitute a dispute touching the constitution, management or the business of the society.] [Added by Haryana Act No. 19 of 2006.]
