Section 62 in Rajasthan Co-operative Societies Act, 2001
62. Insured Co-operative Bank.
- Notwithstanding anything contained in this Act, in the case of an Insured Co-operative Bank -(i)an order for the winding up, or an order sanctioning a scheme of compromise or arrangement or of amalgamation or reconstruction (including division or reorganisation) of the Bank may be made only with the previous sanction in writing of the Reserve Bank of India.(ii)an order for the winding up of the Bank shall be made by the Registrar [with in month] [Inserted by Notification No F. 2(15) Vidh/2/2010 dated 3-4-2010 w.e.f. 16-10-2009.] if so required by the Reserve Bank of India in the circumstances referred to in section 13 D of the Deposit Insurance and Credit Guarantee Corporation Act, 1961 (Central Act 47 of 1961);(iii)if so required by the Reserve Bank of India in the public interest or for preventing the affairs of the Bank being conducted in a manner detrimental to the interests of the depositors or for securing the proper management of the Bank, an order shall be made [by the Registrar with in one month of such requisition] [Inserted by Notification No F. 2(15) Vidh/2/2010 dated 3-4-2010 w.e.f. 16-10-2009.] for the removal of the committee or other managing body (by whatever name called) of the Bank and the appointment' of an administrator therefor for such period or periods, not exceeding five years in the aggregate, as may from time to time be specified by the Reserve Bank of India, and the administrator so appointed shall, after the expiry of his term of office, continue in office until the day immediately preceding the date of the first meeting of the new committee;(iv)no appeal, revision or review shall lie or be permissible against an order such as is referred to in clauses (i), (ii) or (iii) made with the previous sanction in writing or on the requisition of the Reserve Bank of India and such order or sanction shall not be liable to be called in question in any manner;(v)the Liquidator or the Insured Co-operative Bank or transferee Bank, as the case may be, shall be under an obligation to repay the deposit to the Deposit Insurance Corporation established under the Deposit Insurance and Credit Guarantee Corporation Act, 1961 (Central Act 47 of 1961) in the circumstances, to the extent and in the manner referred to in section 21 of that Act.Explanation. - (i) for the purpose of this section "a Co-operative Bank" means a Bank as has been defined in the Deposit Insurance and Credit Guarantee Corporation Act, 1961 (Central Act 47 of 1961).(ii)"Insured Co-operative Bank" means a Co-operative Bank, which is an Insured Bank under the provisions of the Deposit Insurance and Credit Guarantee , Corporation Act, 1961 (Central Act 47 of 1961).(iii)"Transferee Bank", in relation to an Insured Co-operative Bank, means a Co-operative Bank -(a)with which such Insured Co-operative Bank is amalgamated; or(b)to which the assete and liabilities of such Insured Co-operative Bank are transferred; or(c)into which such Insured Co-operative Bank is divided or reorganised under the provisions of section 12 of 13 of this Act:
