Section 37 in Telangana Mutually Aided Co-Operative Societies Act, 1995
37. [ Settlement of disputes. [Substituted with marginal heading by G.O.Ms.No.28, Agriculture and Co-operation (Coop.II) Department, dated 19.04.2016.]
(1)If any dispute arises touching the constitution, management or business of a Co-operative Society, and matters connected therewith or incidental thereto:-(a)among members, past members or a persons claiming through members, past members and deceased members; or(b)between members, past member or a person claiming through a member, past member or deceased member and the Co-operative Society, its Board, Director, office-bearer or liquidator, past or present; or(c)between the Co-operative Society or its Board and any past Board, Director, office bearer, or the Nominee, Heirs, or Legal Representatives of any deceased Director, deceased officer, of the Co-operative Society; or(d)between the Co-operative Society and any other Co-operative Society; or(e)between the promoters of a Co-operative Society and the Registrar, or a Co-operative Society and the Registrar; or(f)between a Co-operative Society and liquidator of another Co-operative Society, or between the liquidators of two or more Co-operative Societies:Such disputes may be referred to the Registrar for decision. An appeal on the decision of the Registrar vests with the Co-operative Tribunal:Provided that no dispute shall be referred under this section to the Registrar unless the disputing parties exhausted all remedies that may be available in the bye- laws for the settlement of disputes.]
