Section 20 in Rajasthan Agricultural Credit Operations (Removal of Difficulties) Act, 1974
20. Disputes between a Bank and a Co-operative Society.
(1) Notwithstanding anything contained in any other law for the time being in force, any dispute touching the constitution, management or the business of a Co-operative Society between a bank financing a Co-operative Society, and the co-operative society so financed, other than disputes regarding the disciplinary action taken by the society or its committee against a paid employee of the society, shall be referred by either of the parties to the dispute to the Registrar of Co-operative Societies whose decision shall be final.
