Section 16C in The Chhattisgarh Co-Operative Societies Act, 1960
16C. [ Government's power to make scheme of reorganization in the public interest. [Inserted by Section 2 of Chhattisgarh Act No. 11 of 2001, w.e.f. 14-9-2001.]
(1)Notwithstanding anything contained in this Act or the Rules made thereunder, if the State Government, on receipt of a report from the Registrar or otherwise, is satisfied that in the public interest it is necessary to reorganize any society or societies for the purpose of securing proper implementation of development programmers, the State Government, as it may deem necessary, may make such scheme of reorganization and issue orders to implement above scheme:Provided that in case of a Co-operative Bank, prior sanction in writing of the Reserve Bank shall be necessary.(2)There shall be the provisions in scheme of reorganization regarding :-(a)Method of reorganization;(b)Procedure for reorganization;(c)To the membership, registration, management, assets and liabilities, powers, rights, interests, duties, staff and conditions of employment of such society or societies which are made after reorganization;(d)Such other consequential, incidental and supplementary provisions as may be necessary;(e)Any other subject as may be deemed necessary by the State Government.(3)The State Government may modify or cancel any reorganization scheme made or issued any orders under sub-section (1).(4)The provisions regarding every reorganization scheme and the orders issued by the State Government shall be binding upon the interested parties.(5)Every scheme of such reorganization shall be published in the official Gazette for general information.]
