Section 14 in Jammu and Kashmir Co-Operative Societies Act, 1989
14. Amalgamation, transfer of assets and liabilities and division of Co-operative Societies.
(1)A Co-operative Society may, with the previous approval of the Registrar and by a resolution passed by a two-third majority of the members present and voting at the general meeting of the Society(a)transfer its assets and liabilities in whole or in part-to any other Co-operative Society;(b)divide itself into two or more Co-operative Societies.(2)Any two or more Co-operative Societies may, with the previous approval of the Registrar and by a resolution passed by a two-third majority of the members present and voting at a general meeting of each such Society, amalgamate themselves and form a new Co-operative Society.(3)The resolution of a Co-operative Society under sub-section (1) or sub-section (2) shall contain all particulars of the transfer, division or amalgamation as the case may be.(4)When a Co-operative Society has passed any such resolution it shall give notice thereof in writing to all its members and creditors, and notwithstanding any bye-laws or contract to the contrary, any such member or creditor shall, during the period of one month of the date of service of the notice upon him, have the option of withdrawing his shares, deposits or loans or interest as the case may be.(5)Any member or creditor who does not exercise his option within the period specified in sub-section (4) shall be deemed to have assented to the proposals contained in the resolution.(6)A resolution passed by a Co-operative Society under this section shall not take effect until, either(a)the assent thereto of all the members, and creditors affected has been obtained; or(b)all claims of members and creditors affected who exercise the option referred to in sub-section (4) within the period specified therein, have been met in full.(7)Where the resolution passed by a Co-operative Society under this section involves the transfer Of any assets and liabilities, the resolution shall, notwithstanding anything contained in any law for the time being in force, be a sufficient conveyance, to vest the assets and liabilities in the transferee without any further assurance.
