Section 17(1) in Sikkim Co-Operative Societies Act, 1978
(1)Notwithstanding anything contained in this Act, if the Registrar is of the opinion that(a)for the purpose of ensuring economic liability of any society or societies; or(b)for avoiding overlapping or conflict of jurisdictions of societies in any area; or(c)in order to secure proper management of any society; or(d)in the public Interest; or(e)in the interest of the co-operative movement in the State as a whole; or(f)in the interest of depositors; or(g)in the interest of the co-operatives credit structure in the State as a whole, it is necessary to amalgamate two or more societies or to reorganise any society, he may by order published in the Official Gazette provide for amalgamation of two or more such societies into a single society with limited liability or to reorganise the society.
