Section 48(1) in The Bihar Co-operative Societies Act, 1935
(1)If any dispute touching the business of a registered society (other than a dispute regarding disciplinary action taken by the society or its managing committee against a paid servant of the society) arises-(a)amongst members, past members, persons claiming through members, past members or deceased members, and sureties of members, past members or deceased members, whether such sureties are members or non-members; or(b)between a member, past member, persons claiming through a member, past member or deceased member, or sureties of members, past members or deceased member, whether such sureties are members or non-members and the society, its managing committee or any officer, agent or servant of the society; or(c)between the society or its managing committee and any past or present officer, agent or servant of the society; or(d)between the society and any other registered society; [or] [Inserted by Act 16 of 1948.](e)[ between a financing bank authorised under the provisions of subsection (1) of section 16 and a person who is not a member of a registered society;] [Inserted by Act 16 of 1948.]such dispute shall be referred to the Registrar:Provided that no claim against a past member or the estate of a deceased member shall be treated as a dispute if the liability of the past member or of the estate of the deceased member has been extinguished by virtue of section 32 or section 63.Explanation. - (1) A claim by a registered society for any debt or demand due to it from a member, [non-member] [Inserted by Act 16 of 1948.], past member or the nominee, heir or legal representative of a deceased member or [non-member] [Inserted by Act 16 of 1948.] or from sureties or members, past members or deceased members, whether such sureties are members or non-members, shall be a dispute touching the business of the society within the meaning of this sub-section even in case such debt or demand is admitted and the only point at issue is the ability to pay or the manner of enforcement of payment.Explanation. - (1) The question whether a person is or was a member of a registered society or not shall be a dispute within the meaning of this sub-section.
