Section 63 in The Meghalaya Co-operative Societies Act
63. Reference of dispute.
(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;(2)Any dispute mentioned in sub-section (1) other than a dispute relating to recovery of money shall be referred to the Registrar within two months from the date on which cause of action arises.(3)Notwithstanding anything contained in this section or any other law for the time being in force, the Registrar may admit any dispute after expiry of the period mentioned in the sub- section (2) if the applicant satisfies the Registrar that he had sufficient reasons for no referring the dispute within such period of limitation, and the dispute so admitted shall not be barred by limitation.
