: - (1) If any dispute arises touching the constitution, management or business of a Co-operative Society, and matters connected therewith or incidental thereto:-(a)among members, past members or persons claiming through members, past members and deceased members ; or(b)between a member, past member or a person claiming through a member, past member or deceased member and the Co-operative Society, its Board, Director, office-bearer or liquidator, past or present ; or(c)between the Co-operative Society or its Board and any past Board, Director, office bearer, or the Nominee, Heirs, or Legal Representatives of any deceased Director, deceased Officer, of the Co-operative Society; or(d)between the Co-operative Society and any other Co-operative Society ; or(e)between the promoters of a Co-operative Society and the Registrar; or a Co-operative Society and the Registrar ; or(f)between a Co-operative Society and liquidator of another Co-operative Society, or between the liquidators of two or more Co-operative Societies ;such disputes may be referred to the Co-operative Tribunal for decision:Provided that no dispute shall be referred under this section to the Co-operative Tribunal unless the disputing parties exhausted all remedies that may be available in the bye-laws for the settlement of disputes.(2)Any dispute relating to elections held to a Co-operative Society may be referred to the Co-operative Tribunal for decision.
