Section 42 in Himachal Pradesh Societies Registration Act, 2006
42. Dispute regarding management.
- [(1) If any dispute arises among the governing body or the members or ex-members of the Society or its employees or ex-employees in respect of any matter relating to the affairs of the Society, any member or ex-member of governing body or employee or ex-employee of the Society may refer such dispute to the Registrar for decision, who may either decide the dispute himself or refer such dispute to any other officer of the Government for disposal, as may be authorized by him in this behalf.] [Sub-section (1) subs. vide Act No. 5 of 2012.](2)Dispute for the purpose of sub-section (1) shall also include matters relating to claim by or against the Society and any matter arising in connection with the election of governing body.Chapter - VIII Amalgamation, Division, Dissolution and Winding Up of Societies.
