Section 55 in The Punjab Co-operative Societies Act, 1961
55. Disputes which may be referred to arbitration.
(1)Notwithstanding anything contained in any law for the time being in force, if any dispute touching the constitution, management or the business of a co-operative society arises -(a)among members, past member and persons claiming through members, past members and deceased member; or(b)between a member, past member or person claiming through a member, past member or deceased member and the society, its committee or any officer, agent or employee of the society or liquidator, past or present; or(c)between the society or its committee and any past committee, any officer, agent or employee; or any past officer, past agent or past employee or the nominee, heirs or legal representatives of any deceased officer, deceased agent, or deceased employee of the society; or(d)between the society and any other co-operative society, between a society and liquidator of another society or between the liquidator of one society and the liquidator of another society;such dispute shall be referred to the Registrar for decision and no court shall have jurisdiction to entertain any suit or other proceedings in respect of such dispute.(2)For the purposes of sub-section (1), the following shall be deemed to be disputes touching the constitution, management or the business of a co- operative society, namely-(a)a claim by the society for any debt or demand due to it from a member or the nominee, heirs or legal representative of a deceased member, whether such debt or demand be admitted or not;(b)a claim by a surety against the principal debtor where the society has recovered from the surety any amount in respect of any debt or demand due to it from the principal debtor as a result of the default of the principal debtor whether such debt or demand is admitted or not;(c)any dispute arising in connection with the election of any officer of the society.(3)If any question arises whether a dispute referred to the Registrar under this section is or is not a dispute touching the constitution, management or the business of a co-operative society, the decision thereon of the Registrar shall be final and shall not be called in question in any court.
