Section 56(1) in The M.P. Swayatta Sahakarita Adhiniyam, 1999
(1)If any dispute touching the constitution, management or business of a co-operative arises-(i)(a)among members, past members or persons claiming through member, past member or deceased member; or(b)between a member, past member or a person claiming through a member, past member or deceased member and the co-operative, its board, director, office-bearer or liquidator, past or present; or(c)between the co-operative and its board and any past board, any director office-bearer, or any past director, past office-bearer, or the nominee, heir, or legal representative of any deceased director or deceased office-bearer of the co-operative.shall be referred to the Arbitration Council;(ii)between the co-operative and any other co-operative or between a co-operative and liquidator of another co-operative or any other Individual or institutions shall be referred to the Cooperative Tribunal.Explanation : - For the purposes of this sub-section, a dispute shall include-(a)a claim by a co-operative for any debt or other amount due to it from a member, past member, the nominee, heir or legal representative of a deceased member, whether such debt or other amount due be admitted or not;(b)a claim by surety against the principal debtor where the co-operative has recovered amount from the surety in respect of any debtor or other amount due to it from the principal debtor as a result of the default of the principal debtor whether such debt or other amount due be admitted or not;(c)a claim by a co-operative against a member, past member or the nominee, heir or legal representative of a deceased member for the delivery of possession to the co-operative of land or other immovable property resumed by it for breach of the conditions of assignment or allotment of such land or other immovable property;(d)any dispute arising in connection with the election of directors or delegates or representatives or President or Vice-President of the co-operative :Provided that no dispute under this clause shall be entertained during the period commencing from the announcement of the election programme till the declaration of the results.
