Section 4(1) in The M.P. Sahakari Society (Punargathan Aur Nirman) Adhiniyam, 2000
(1)For the purpose of reconstituting the existing societies and forming the corresponding new societies as aforesaid, the Registrar of Co-operative Societies for the State of Madhya Pradesh (hereinafter in this Act referred to as "the Registrar"), shall place before a meeting of the general body, specially convened for the purpose by giving a notice of seven days of each of the existing societies, as specified in clause (a) of Section 2, a scheme regarding-(a)the division of its assets and liabilities between the society as reconstituted and the corresponding new society;(b)the allocation of its staff between the society as reconstituted and the corresponding new society; and(c)the members who would constitute each of the said societies :Provided that if a reconstitution scheme has already been approved by the general body of the existing society, the meeting shall not be necessary.
