Section 48(1) in Uttarakhand Self Reliant Co-Operatives Act, 2003
(1)Notwithstanding anything contained in any other law for the time being in force, if any dispute touching the constitution, management or business of a co-operative arises(a)among members, past members and persons claiming through members and deceased members; 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 or 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, such dispute shall be referred to the Arbitral Tribunal of the co-operative.Explanation. - For the purposes of this sub-section, a dispute shall include a claim by a co-operative for any debt or other amount due to it form a member, past member, the nominee, heir or legal representative of a deceased member, and/ or surety, whether such debt or other amount be admitted or not.
