Section 12 in The Karnataka Souharda Sahakari Act, 1997
12. Change of Liability, transfer of Assets and Liabilities, Division and Amalgamation of Co-operatives.
(1)A Co-operative may, by a resolution passed at its general body,-(a)decide to amend its bye-laws to change the form or the extent of its liability;(b)decide to transfer its assets and liabilities, in whole or in part, to any other Co-operative which by a like resolution agrees to accept such transfer;(c)divide itself into two or more Co-operatives.(2)Any two or more Co-operatives may, by passing a resolution at respective general meetings, decide to amalgamate themselves and form a new Co-operative. Every such resolution of a Co-operative shall be passed at its general meeting by a majority of total members with right to vote or two thirds of members present with right to vote, whichever is less, and such resolution shall also contain all particulars of the liability, transfer, division, amalgamation, as the case may be :Provided that no such resolution shall be passed unless a notice is issued together with a copy of the proposed resolution to all its members, creditors, union Co-operative, Federal Co-operative to which it is affiliated, and the consent of the members, creditors, union Co-operative and Federal Co-operative has been obtained.[Provided further that in the case of a Co-operative Bank, no resolution under sub-section (1) or under this sub-section, shall be passed without the prior sanction in writing of the Reserve Bank.] [Inserted by Act 21 of 2004 w.e.f. 31.3.2004.](3)Notwithstanding anything contained in any bye-law or contract to the contrary, any member, a union Co-operative, Federal Co-operative or creditor who does not consent to the resolution shall have the option to withdraw their shares, deposits, loans or services, as the case may be, within a period of one month from the date of receipt of the notice under subsection (2).(4)The union Co-operative, Federal Co-operative or any member or creditor who does not exercise his option within the period specified under subsection (3), shall be deemed to have consented to the resolution.(5)No resolution of a Co-operative to change liability or for transfer of assets and liabilities, division and amalgamation shall be passed unless,-(a)in case of change of liability or transfer of assets and liabilities,-(i)the members, union Co-operative, Federal Co-operative and creditors have consented or are deemed to have consented to the resolution under subsection (3) or sub-section (4), as the case may be; or(ii)all claims of the members, union Co-operatives, Federal Co-operative and creditors who have exercised the option referred to under subsection (3) within the period specified therein, have been met in full or otherwise satisfied; and(b)amendment of the bye-laws of Co-operative concerned is registered; and(c)in the case of division or amalgamation, certificate of registration of the Co-operative or Co-operatives is issued.(6)Where a resolution passed by a Co-operative in this section involves a 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.
