Section 3 in The M.P. Sahakari Society (Punargathan Aur Nirman) Adhiniyam, 2000
3. Reconstitution of the existing State Co-operative Societies and formation of new Societies.
(1)Each of the existing societies shall be reconstituted by excluding from their area of operations the territory comprised in-(1)Koria, (2) Surguja, (3) Jashpur, (4) Raigarh, (5) Korba, (6) Bilaspur, (7) Janjgir-Champa, (8) Raipur, (9) Mahasamund, (10) Dhamtari, (11) Kanker, (12) Bastar, (13) Dantewara, (14) Durg, (15) Rajnandgaon and (16) Kawardha Districts, and with the territory so excluded as their area of operations the corresponding new societies to be called-(i)The Chhattisgarh Rajya Sahakari Bank Mydt.;(ii)The Chhattisgarh Rajya Sahakari Krishi Evam Gramin Vikas Bank Mydt.;(iii)The Chhattisgarh Rajya Sahakari Vipanan Sangh Mydt.;(iv)The Chhattisgarh Rajya Sahakari Bunkar Sangh Mydt.;(v)The Chhattisgarh Rajya Sahakari Awas Sangh Mydt.;(vi)Any other Apex Society as reconstituted, respectively shall be formed.(2)Notwithstanding anything contained in the Madhya Pradesh Co-operative Societies Act, 1960 (No. 17 of 1961) and Rules made thereunder, the registration of the existing societies shall not be cancelled and the office bearers, the Directors and the representatives of the existing societies shall continue in their respective offices in the reconstituted or the corresponding new societies, as the case may be, depending upon the area in which the society represented by such an office bearer, director or representative is situated till the expiry of their term under the provisions of Madhya Pradesh Co-operative Societies Act, 1960 (No. 17 of 1961) :Provided that in case of the Madhya Pradesh Rajya Sahakari Awas Sangh, the Office bearers of existing society shall continue to hold their respective offices in the reconstituted society for Madhya Pradesh till the expiry of their term.(3)If vacancies occur due to reconstitution of societies under sub-section (1), the reconstituted and the corresponding new societies may fill them by co-option or election or nomination by the Registrar or the State Government in accordance with the provisions of the Madhya Pradesh Co-operative Societies Act, 1960 and the Rules made thereunder.
