Section 58(1) in Rajasthan Co-operative Societies Act, 2001
(1)Notwithstanding anything contained in any law for the time being in force, if any dispute touching the constitution, management, or the business of a co-operative society arises-(a)among members, past members and persons claiming through members, past members deceased members or(b)between a member, past member or a person claiming through a member, past member or deceased member and the society, its committee or any officer, agent or employee of the society, or(c)between the society or its committee and any past committee, any officer, agent or employee, or any past officer, past agent or past employee or the nominee, heirs or legal representatives of any deceased officer, deceased agent or deceased employee of the society, or(d)between the society. and any other co-operative society, or(e)between the society and the surety of a member, past member, or a deceased member, or a person other than a member who has been granted a loan by the society or with whom the society has or had transaction under section 52, whether such a surety is or is not a member of a society, such dispute shall be referred to the Registrar for decision and no court shall have jurisdiction to entertain any suit or other proceeding in respect of such dispute:Provided that such disputes between the society and its employees, for Which a remedy is available under the provisions of the service laws applicable on the employees, shall not be entertained under this section.
