Section 70 in Karnataka Co-Operative Societies Act, 1959
70. Disputes which may be referred to Registrar for decision.
(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 members and persons claiming through members, past members and deceased members, 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(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, [or a credit agency] [Inserted by Act 2 of 1975 w.e.f. 17.07.1975.]such dispute shall be referred to the Registrar for decision and [no civil or labour or revenue court or Industrial Tribunal] [Substituted by Act 2 of 2000 w.e.f. 20.06.2000 by notification. Text of the notification is at end of the Act.] shall have jurisdiction to entertain any suit or other proceeding 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 representatives 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 a President, Vice-president, Chairman, Vice-chairman, Secretary, Treasurer or Member of Committee of the society.(d)[ any dispute between a co-operative society and its employees or past employees or heirs or legal representatives of a deceased employee, including a dispute regarding the terms of employment, working conditions and disciplinary action taken by a co-operative society [notwithstanding anything contrary contained in the Industrial Disputes Act, 1947 (Central Act 14 of 1947)] [Inserted by Act 2 of 2000 w.e.f. 20.06.2000.];(e)a claim by a co-operative society for any deficiency caused in the assets of the co-operative society by a member, past member, deceased member or deceased officer, past agent or deceased agent or by any servant, past servant or deceased servant or by its committee, past or present whether such loss be admitted or not.](3)If any question arises whether a dispute referred to the Registrar under this section is 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.
