Section 116 in Uttarakhand Co-Operative Societies Act, 2003
116. Partnership and joint ventures.
(1)Partnership of societies:--Any two or more societies may, with the prior approval of the Registrar, by resolution passed by three-fourths majority of the members present and voting at a general meeting of each such society, enter into partnership for carrying out any specific business or businesses Provided that each member has had clear ten days written notice of the resolution and the date of the meetingNothing in the Indian Partnership Act 1932 shall apply to such partnership.(2)Joint venture by societies:-(1)any society or societies may with the prior approval of the State Government enter into joint venture with any Government or Private undertaking for carrying on any specific business or businesses including industrial investment financial aid or marketing and management expertise;(2)Before approving any such scheme of joint venture by any society or societies under sub-section (1) the State Government shall have due regard to the following matters namely---(a)that the scheme is economically viable;(b)that it can be implemented without any way, eroding the co-operative character of the society or the societies concerned, and(c)that the scheme is in furtherance of the interests of the members of the society or societies concerned, or is in public interest and in the interest of the co-operative movement in general.
