Section 63(1) in The Meghalaya Co-operative Societies Act
(1)Any dispute touching the business of a registered society other than a dispute regarding disciplinary actin taken by a Society against an employee of the society shall be referred to the Registrar for decision if the parties thereto are among the following :-(a)the society, its past or present controlling or managing body, any past or present officer, agent or employee or the liquidator of the Society ; or(b)member, past member or persons claiming through a member, past member or deceased member of Society ; or(c)a surety of a member, past or deceased member of a society ; or(d)any of registered society including any financing bank having transaction with it, a Co-operative Society or liquidator of such society;
