Section 70 in Uttarakhand Co-Operative Societies Act, 2003
70. Disputes which may be referred to arbitration.
(1)Notwithstanding anything contained in any law for the time being in force, if any dispute relating to the constitution, management or the business of a co-operative society other than a dispute regarding disciplinary action taken against a paid servant of a society arises---(a)among members, past members and person claiming through members, past members and deceased members; or(b)between a member, past member or any person claiming through a member, past member or decreased member, and the society, its committee of management or any officer, agent or employee of the society, including any past officer, agent or employee; 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, heir or legal representative of any deceased office, deceased agent or deceased employee of the society; or(d)between a co-operative society and any other co-operative society or societies;such dispute shall be referred to the Registrar for action in accordance with the provisions of this Act and the rules and no court shall have jurisdiction to entertain any suit or other proceeding in respect of any such dispute :Provided that a dispute relating to an election under the provisions of this Act or rules made there under shall not be referred to the Registrar until after the declaration of the result of such election.(2)For the purpose of sub-section (1), the following shall be deemed to be included in dispute relating to the constitution, management or the business of a co-operative society, namely-(a)Claims for amounts due when a demand for payment is made and is either refused or not complied with whether such claims are admitted or not by the opposite party;(b)a claim by a surety against the principal debtor where the society has recovered from the surety any amount in respect of any debt or demand due to it from the principal debtor as a result of the default of the principal debtor or whether such debt or demand is admitted or not;(c)a claim by a society for any loss caused to it by a member, officer, agent, or employee including past or deceased member, officer, agent, or employee, whether individually or collectively and whether such loss be admitted or not ; and(d)all matters relating to the objects of he society mentioned in the bye-laws as also those relating to the election of office-bearers.(3)If any question arises whether a dispute referred to the Registrar under this section is a dispute relating to the constitution, management or the business of a co-operative society, the decision thereon of the Registrar shall be final and shall not be called in question in any court.
