Section 63 in Sikkim Co-Operative Societies Act, 1955
63. Reference of Dispute.
- Any dispute touching the business of a registered society, other than a dispute regarding, disciplinary action taken by a society against an employee of the society, or of the liquidator of a society shall be referred to the' Registrar for decision if the parties thereto are among the following:(a)the society, its past or present controlling or managing body, any past or present officer, agent or employee or, the liquidator of the society; or(b)member, past member or persons claiming through a member, past member, or deceased member of the society; or(c)a surety of a member, a past member or deceased member of a society;(d)any other registered society or the liquidator of such society.
