Section 95(1) in The West Bengal Co-Operative Societies Act, 1983
(1)Any dispute concerning the business of a co-operative society capable of being the subject of civil litigation or any dispute relating to the affairs of a co-operative society (other than a dispute relating to the disciplinary action taken by a co-operative society against the paid employees of the co-operative society or the terms and conditions of service of the paid employees of the co-operative society) shall be referred in the prescribed manner to the Registrar, if the parties thereto are among the following:-(a)a co-operative society or its board or an officer ( past or present), agent, employee or liquidator of a co-operative society; or(b)a member or a past member or a person claiming through a member or a past member or on behalf of a deceased member of a cooperative society or a financing bank of a co-operative society; or(c)a surety of a member or past member or deceased member of cooperative society, whether such surety is or is not a member of the co-operative society; or(d)any other co-operative society or any person including any financing bank having transaction with a co-operative society or any liquidator of a co-operative society.
