Section 64 in The Meghalaya Co-operative Societies Act
64. Settlement of dispute.
(1)The Registrar shall, on receipt of a reference under sub-section (1) of Section 63, decide the dispute himself or authorise any other Government officer to decide such dispute.(2)Where the Registrar is satisfied that a party to any reference made to him under Section 63 with intent to defeat or delay the execution of any decision that may be passed thereof-(a)is about to dispose of the while or any part of his property ; or(b)is about to remove the whole or any part of his property from the local limits of the jurisdiction of the Registrar, the Registrar may, unless adequate security is furnished, direct the unconditional attachment of the said property or such part thereof as he deems necessary, and such attachment shall have the same effect as if it has been by a competent civil Court.(3)In case of a dispute relating to recovery of loan, the Registrar shall refer the dispute to the Tribunal constituted by the State Government by a notification published in the official Gazette.(4)The parties to the dispute shall include a registered society including financing bank, its past or present controlling body or the liquidator of the society.(5)The Government may constitute as many tribunals as may be necessary for such area or areas and specify its composition in the notification.(6)The Tribunal shall consist of the three members including President.(7)A member, director or chairman of a Cooperative Society including financing bank may file an application before the tribunal through the Registrar or his authorised representative for necessary decision or order for the recovery of any amount of loan dues from a member past member or surety of a member and past member of a registered society.(8)The order passed by the Tribunal shall have the same force and effect as that of the decree of a civil Court and a copy of such order, shall be served on the person against whom it is made in the manner laid down for the service of summons in the Code of Civil Procedure, 1908.(9)Every order passed by the Tribunal shall be executed in the same manner as decree of a civil Court under the Code of Civil Procedure, 1908.(10)Any person aggrieved by an order passed by the Tribunal may file an appeal against such order to the State Government within 60 days alter the date of service of the order.
