Section 10 in The M.P. Swayatta Sahakarita Adhiniyam, 1999
10. Location of head office.
- [(1) Every co-operative shall have the same registered address which has been mentioned in its bye-laws and the co-operative shall carry on day to day business at its registered address mentioned in the bye-laws and shall maintain records pertaining to the co-operative at its registered address.] [[Substituted by M.P. Act No. 16 of 2010. Prior to substitution it read as under :'(1) i Tory co-operative shall notify to the Registrar the full address of its head office, within sixty days from the date of its registration under this Act.']](2)Every co-operative shall display the full address of its head office in legible characters in a conspicuous position :-(a)at every office or place at which it carries on business;(b)in all notices and other official publications;(c)on all its contracts, business letters, orders for goods, invoices, statements of accounts, receipts and letters of credit; and(d)on all bills of exchange, promissory notes, endorsements, cheques and order for money signed on its behalf.(3)[ The Board may, by resolution, change the address of its head office and it shall give notice of such change by registered post to its members, creditors, the Registrar and to any principal co-operative to which it is affiliated, within fifteen days of the passing of such resolution.] [[Substituted by M.P. Act No. 16 of 2010. Prior to substitution it read as under :'(3) The Hoard may, by resolution, change the address of its head office it shall give notice of such change to its members, creditors, the Registrar and to any secondary co-operative to which it is affiliated, within fifteen days of the passing of such resolution.']](4)The Registrar shall, within fifteen days of receiving notice of change of address from a co-operative take on record, in the register of co-operatives, the changed address of the head office of a co-operative.[(4-A) If the co-operative docs not-(i)communicate the changed address to the Registrar; or(ii)carry on the business at its registered address; or(iii)maintain the records at its registered address, the Registrar may impose penalty not exceeding ten thousand rupees on the Officer responsible after giving a reasonable opportunity of being heard.]
