Section 17 in Rajasthan Co-operative Societies Act, 1965
17. Power to direct amalgamation, division and re-organisation In public interest etc.
(1)Where the Registrar is satisfied, that it is essential in the public interest, or in the interest of the co-operative movement, or for the purpose of securing the proper management of any co-operative society that two or more co-operative societies should amalgamate or any co-operative society should be divided to form two or more societies or should be reorganised then, notwithstanding anything contained in section 16, but subject to the provisions of this section, the Registrar may by order provide for the amalgamation, division or reorganisation, of these societies into a single society, or into societies with such constitution, property rights, interests and authorities and such liabilities, debts and obligations, as may be specified in the order.(2)No order shall be made under this section, unless-(a)a copy of the proposed order has been sent in draft to the society or each of the societies concerned.(b)the Registrar has considered and made such modifications in the draft order as may seem to him desirable in the light of any suggestions and objections which may be received by him within such period (not being less than two months from the date on which the copy of the order as aforesaid was received by the society) as the Registrar may fix in that behalf either from the society or from any member or class of members thereof or from any creditor or class of creditors.(3)The order referred to in sub-section (1) may contain such incidental, consequential and supplemental provisions as may, in the opinion of the Registrar, be necessary to give effect to the amalgamation, division or reorganisation.(4)Every member or creditor of each of the societies to be amalgamated, divided or reorganised, who has objected to the scheme of amalgamation, division or reorganisation, within the period specified, shall be entitled to receive, on the issue of order of amalgamation, division or reorganisation, his share or interest if he be a member and the amount in satisfaction of his debts if he is a creditor.(5)On the issue of an order under sub-section (1), the provision contained in sub-sections (7) and (8) of section 16 shall apply to the society so amalgamated divided or reorganised as if they were amalgamated, divided or reorganised under that section, and to the society amalgamated, divided or reorganised.
