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State of Madhya Pradesh - Section

Section 96 in The M.P. Co-Operative Societies Act, 1960

96. Repeal and savings.

(1)The Co-operative Societies Act, 1912 (II of 1912), in its application to Mahakoshal region, the Madhya Bharat Co-operative Societies Act, 1955 (9 of 1955), the Vindhya Pradesh Co-operative Societies Ordinance, 1949 (XXI of 1949), the Bhopal State Co-operative Societies Act, 1937 (XI of 1937) and the Rajasthan Co-operative Societies Act, 1953 (IV of 1953) in its application to the Sironj region are hereby repealed.
(2)Notwithstanding such repeal-
(i)any society registered or deemed to have been registered under the enactment specified in sub-section (1) shall be deemed to be registered under this Act and its bye-laws shall, so far as the same are not inconsistent with the provisions of this Act be deemed to be registered under this Act and continue in force until altered or rescinded;
(ii)all appointments, rules and orders made, notifications and notices issued and suits and other proceedings instituted under any of the said enactments shall so far as may be, be deemed to have been respectively made, issued, and instituted under this Act.
NotificationsSection 1
(1)[Notification No. 1767-1543-XV-62] [Published in M.P. Rajpatra, dated 11-5-1962 at p. 930.]. - In exercise of the powers conferred by sub-section (3) of Section 1 of the Madhya Pradesh Co-operative Societies Act, 1960 (No. 17 of 1961), the State Government hereby appoints the 15th May, 1962, as the date on which the said Act shall come into force.
(2)[Notification No. 14-4-81-86-XV-1, dated the 21st July, 1986] [Published in M.P. Rajpatra (Asadharan) dated 5-8-86 at p. 1193.]. - In exercise of the powers conferred by sub-section (2) of Section 1 of the Madhya Pradesh Co-operative Societies (Amendment) Act, 1986 (No. 23 of 1986), the State Government hereby appoints the 21st July, 1986 as the date on which the said Act shall come into force.
(3)[Notification No. F. 5-1-88-A-XV-1, dated the 28th June, 1988] [Published in M.P. Rajpatra (Asadharan) dated 29-6-88 at page 1259.]. - In exercise of the powers conferred by sub-section (2) of Section 1 of the Madhya Pradesh Co-operative Societies (Amendment) Ordinance, 1988 (No. 3 of 1988), the State Government hereby appoints 28th June, 1988, as the date on which the said Ordinance shall come into force.
(4)[Notification No. F-5-6-94-XV-1, dated 8th May, 1994] [Published in M.P. Rajpatra (Asadharan), dated 8-5-1994 at page 439.]. - In exercise of the powers conferred by sub-section (2) of Section 1 of the Madhya Pradesh Co-operative Societies (Amendment) Act, 1994 (No. 12 of 1994) the State Government, hereby appoints 8th May, 1994 as the date on which the said Act shall come into force.
(5)[No. P-5-23-91-XV-1, dated 12th March, 1999] [Published in M.P. Rajpatra (Extra-ordinary), dated 12-3-1999 at p. 269.]. - In exercise of the powers conferred by sub-section (2) of Section 1 of the Madhya Pradesh Co-operative Societies (Amendment) Act, 1976 (No. 14 of 1976), the State Government in partial modification of Notification No. F-5-23-91-XV-1, dated 5th February 1999, herein appoint the date on which the Section 38 (Chapter 10) of the said Act shall come into force to be the 1st May 1999 in place of 15th March 1999.
(6)[No. F-5-3-2000-XV-1, dated 26th July, 2001] [Published in M.P. Rajpatra (Extra-ordinary), dated 26-7-2001 at p. 875.]. - In exercise of the powers conferred by sub-section (2) of Section 1 of the Madhya Pradesh Co-operative Societies (Second Amendment) Act, 2000 (No. 2 of 2001), the State Government hereby appoint the 26th July, 2001 as the date on which the said Act shall come into force.Section 3
(7)Notification No. 2417-7060-XV-62, dated 16-6-1962. - In exercise of the powers conferred by sub-section (2) of Section 3 of the Madhya Pradesh Co-operative Societies Act, 1960 (No. 17 of 1961), and in supersession of this Department Notification No. 4315-XV-61, dated the 8th September, 1961, in so far as it relates to conferring of powers of the Registrar under the enactments relating to Co-operative Societies for the time being in force, the State Government hereby directs that all the powers conferred on the Registrar under the said Act shall be exercised by the Additional Registrar of Co-operative Societies within the area comprised in the State of Madhya Pradesh.
(8)[Notification No. 7283-7742-XV-63] [Published in M.P. Rajpatra, Part I, dated 3-7-1964 at p. 1448.]. - In exercise of powers conferred by sub-section (2) of Section 3 of the Madhya Pradesh Co-operative Societies Act, 1960 (No. 17 of 1961), the State Government hereby directs that the powers conferred on the Registrar by sub-rule (2) of Rule 50-A of the Madhya Pradesh Co-operative Societies Rules, 1962, shall be exercised by the Deputy Registrars, Assistant Registrar and Audit Officers of Co-operative Societies, to the extent specified in the corresponding entries in columns (1), (2) and (3) of the table below within the areas of their respective jurisdiction.Table
Extent of powers conferred on Deputy Registrars Extent of powers conferred on Assistant Registrar Extent of powers conferred on Audit Officers
(1) (2) (3)
All powers of the Registrar in respect of all types ofsocieties. All powers of the Registrar inrespect of the following types of societies namely:(a) Primary Resource Societies.(b) Primary Consumer's Societies.(c) Primary Multipurpose Societies.(d) Primary Producers' Societies,except Transport Societies.(e) Primary Industrial Societies. All powers of the Registrar inrespect of the following types of societies namely:(a) Primary Resource Societies.(b) Primary Consumer's Societies.(c) Primary Multipurpose Societies.(d) Primary Producers' Societies,except Transport Societies.(e) Primary Industrial Societies.
Explanation. - A Primary Society means a society of which no other society is a member.
(9)[Notification No. 1497-8178-XV-67, dated 1st March, 1968] [Published in M.P. Rajpatra, Part I, dated 22-11-1968 at p. 1829.]. - In exercise of the powers conferred by sub-section (2) of Section 3 of the Madhya Pradesh Co-operative Societies Act, 1960 (No. 17 of 1961), the State Government hereby directs that the powers conferred on the Registrar under section of the said Act, as specified in column (2) of the Table below, shall be exercised by the Deputy Director-cum-Deputy Registrar (Handlooms) and by the Assistant Registrar, Co-operative Societies incharge of the Administration and Supervision of Handlooms and Industrial Co-operative Societies to the extent specified in the corresponding entries in columns (3) and (4) of the said table within the area comprised in the State of Madhya Pradesh in respect of Industrial Co-operative Societies (including Handlooms Weavers' Societies):Table
S. No. Section of the Madhya Pradesh CooperativeSocieties Act, 1960 Extent of powers conferred on Deputy Director-cum-Dcputy Registrar (Handlooms) Extent of powers conferred on Assistant RegistrarCo-operative Societies (Handlooms)
(1) (2) (3) (4)
1. 6(1) All powers of the Registrar inrespect of all types of Industrial Societies except-(a) Industrial Financing Bank(b) All Societies whose areas of operation extend beyond thelimits of division. All powers of the Registrar in respect of all types of PrimaryIndustrial Co-operative Societies
2. 7(1) Ditto Ditto
3. 8 Ditto Ditto
4. 9 Ditto Ditto
3. 11 Ditto Ditto
6. 14 Ditto Ditto
7. 15(2) Ditto Ditto
8. 16 excluding sub-section (3) All Societies whose area of operation extend beyond limits ofdivisions Ditto
9. 17 Ditto Ditto
10. 18 All Societies whose area of operation extend beyond limits ofdivisions All powers of the Registrar in respect of all types of PrimaryIndustrial Co-operative Societies
11. 44(1) All powers of the Registrar in respect of societies which heor Assistant Registrar can register(as shown in S. No. 1) Ditto
12. 44(3) Ditto Ditto
13. 50 All powers of the Registrar in respect of all types ofIndustrial Societies. All powers of the Registrar in respect of the societies whichhe can register(as shown in S.No. 1)
14. 53 All powers of the Registrar in respect of the societies whichhe can register(as shown in S.No. 1) Ditto
15. 56 All powers of the Registrar in respect of all types ofIndustrial Societies. Ditto
16. 57 Ditto Ditto
17. 58 Ditto Ditto
18. 59 All powers of the Registrar in respect of the societies whichhe can register(as shown in S.No. 1) All powers of the Registrar in respect of the societies whichhe can register(as shown in S.No. 1)
19. 60 All powers of the Registrar in respect of all types ofIndustrial Societies. Ditto
20. 61 Ditto Ditto
21. 62 All powers of the Registrar in respect of the societies whichhe can register(as shown in S.No. 1). Ditto
22. 63 Ditto Ditto
23. 64 All powers of the Registrar in respect of all types ofIndustrial Societies. All powers of the Registrar in respect of the societies whichhe can register(as shown in S.No. 1)
24. 65 Ditto Ditto
25. 66 Ditto Ditto
26. 67 Ditto Ditto
27. 68 Ditto Ditto
28. 69 All powers of the Registrar in respect of the societies whichhe can register(as shown in S.No. 1). Ditto
29. 70 Ditto Ditto
30. 71 Ditto Ditto
31. 72 All powers of the Registrar in respect of Industrial Societieswhich he or Assistant Registrar can register(as shown inS.No. 1) Ditto
32. 83 All powers of the Registrar in respect of the societies whichhe can register(as shown in S.No. 1) Ditto
33. 84 All powers of the Registrar in respect of all types ofindustrial societies Ditto
34. 85 Ditto Ditto
35. 89 Ditto Ditto
36. 90 Ditto Ditto
(10)[Notification No. 1495-878-XV-67, dated 1st March, 1968] [Published in M.P. Rajpatra Part I, dated 22-11-1968 at pp. 1828-29.]. - In exercise of the powers conferred by sub-section (2) of Section 3 of Madhya Pradesh Co-operative Societies Act, 1960 (No. 17 of 1961) the State Government hereby directs that the powers conferred on the Registrar under the Madhya Pradesh Co-operative Societies, Rules, 1962, as specified in column (2) of the Table below, shall be exercised by the Deputy Director-cum-Deputy Registrar (Handlooms) and by the Assistant Registrar, Co-operative Societies incharge of Administration and Supervision of Handlooms and Industrial Co-operative Societies to the extent specified in the corresponding entries in columns (3) and (4) of the said table within the area comprised in the State of Madhya Pradesh in respect of Industrial Co-operative Societies (including Weavers' Societies):Table
Serial No. Rule of the Madhya Pradesh Co-operative SocietiesRules, 1962 Extent of powers conferred on DeputyDirector-cum-Deputy Registrar (Handlooms) Extent of powers conferred on Assistant RegistrarCo-operative Societies (Handlooms)
(1) (2) (3) (4)
1. 5 All powers of the Registrar inrespect of all types of Industrial Societies except-(a) Industrial Financing Bank(b) All Industrial Societies whose areas of operation extendbeyond the limits of division. All powers of the Registrar in respect of all types of PrimaryIndustrial Co-operative Societies.
2. 7 Ditto Ditto
3. 9 Ditto Ditto
4. 11 excluding sub-rule (7) Ditto Ditto
5. 18 All powers of the Registrar in respect of societies which heor Assistant Registrar can register(as shown in S.No. 1) Ditto
6. 22 All powers of the Registrar in respect of societies which hecan register(as shown in S.No. 1). All powers of the Registrar in respect of societies which hecan register(as shown in S.No. 1)
7. 26 All powers of the Registrar in respect of societies which heor Assistant Registrar can register(as shown in S.No. 1) All powers of the Registrar in respect of societies which hecan register(as shown in S.No. 1)
8. 28 All powers of the Registrar in respect of societies which hecan register(as shown in S.No. 1) All powers of the Registrar in respect of societies which hecan register(as shown in S.No. 1)
9. 29 Ditto Ditto
10. 31 All powers of the Registrar in respect of societies which heor Assistant Registrar can register(as shown in S.No. 1) Ditto
11. 32(1)(v)(c) All powers of the Registrar in respect of societies which hecan register(as shown in S.No. 1) Ditto
12. 34 All powers of the Registrar in respect of all types ofIndustrial Societies. Ditto
13. 35 Ditto Ditto
14. 41 All powers of the Registrar in respect of societies which hecan register(as shown in S.No. 1) Ditto
15. 44 Ditto Ditto
16. 50 Ditto Ditto
17. 52 All powers of the Registrar in respect of all types ofIndustrial Societies. Ditto
18. 53 Ditto Ditto
19. 54 (1) & (2) Ditto Ditto  
20. 55 Ditto Ditto
21. 56 Ditto Ditto
22. 57(g) All powers of the Registrar in respect of societies which heor Assistant Registrar can register(as shown in S.No. 1) All powers of the Registrar in respect of societies which hecan register(as shown in S.No. 1).
23. 57 excluding clauses (e), (g) and (o) All powers of the Registrar in respect of societies which hecan register(as shown in S.No. 1). All powers of the Registrar in respect of societies which hecan register(as shown in S.No. 1).
24. 58 Ditto Ditto
25. 65 All powers of the Registrar in respect of all types ofIndustrial Societies. Ditto
(11)[Notification No. 4760-355-XV-65, dated 4th August, 1965] [Published in M.P. Rajpatra, Part 1, dated 24-1-1969 at p. 231.]. - In exercise of the powers conferred by sub-section (2) of Section 3 of the Madhya Pradesh Co-operative Societies Act, 1960 (No. 17 of 1961), and in partial modification of this department order No. 2421-7060-XV-62, dated the 16th June 1962, the State Government hereby directs that the powers conferred on the Registrar by Section 81, shall also be exercised by Deputy Registrars of Cooperative Societies within the areas of their respective jurisdictions.
(12)[Notification No. 218-8827-XV-65, dated 7th January, 1966] [Published in M.P. Rajpatra, Part I, dated 24-1-1969 at p. 234.]. - In exercise of the powers conferred by sub-section (2) of Section 3 of the Madhya Pradesh Co-operative Societies Act, 1960 (No. 17 of 1961), the State Government hereby directs that the powers conferred on the Registrar by sub-section (3) of Section 16 of the said Act shall, in respect of the Primary Agricultural Credit Societies, be exercised, by the Assistant Registrars of Co-operative Societies within the areas of their respective jurisdictions.
(13)[Notification No. 807-16197-XV-68, dated 5th February, 1969] [Published in M.P. Rajpatra, Part I, dated 27-6-1969 at p. 1285.]. - In exercise of the powers conferred by sub-sections (1) and (2) of Section 3 of the Madhya Pradesh Co-operative Societies Act, 1960 (No. 17 of 1961) read with Rule 3 of the Madhya Pradesh Co-operative Rules, 1962, the State Government jurisdiction-
(i)appoints Senior Co-operative Inspectors to assist the Registrar;
(ii)directs that the powers and duties conferred and imposed on the Registrar under Section 58 of the said Act and Rules 50 and 50-A of the said Rules shall also be exercised and performed by the Senior Co-operative Inspectors in respect of the societies specified in the Schedule below within the areas of their respective jurisdiction: