Section 110 in Haryana Co-operative Societies Rules, 1989
110. Special Rule.
- Section 131(2)(viii). - Notwithstanding anything contained in these rules, the procedure laid down in this rule shall apply to a society where the Government has :-(a)subscribed to the share capital of a Co-operative Society; or(b)guaranteed the principal and interest in respect of debentures issued by the society; or(c)guaranteed the principal and interest in respect of loan and advances to the Society; or(d)assisted the society with loan and grants; by not less than one lac rupees.(i)At least fiften days' clear notice, specifying the date, place, time and agenda for a meeting of a general body, committee and atleast seven days clear notice for a meeting of any smallar body set up by the either of them, whether, convened by the Registrar, the Chief Executive Officer or otherwise, shall be given to all the members of the general body/committee or smaller body as the case may be.Provided that a short notice may be given to all the members of the general body/committee or smaller body, as the case may be with the permission of the Registrar or under his direction.(ii)The Registrar, may of his own motion or on a reference made to him, declare the proceedings of the meeting referred to in clause (i) as invalid, if he is satisfied that the meeting was held without proper notice or without all the members having received the notice for the meeting or if the meeting was not conducted at the appropriate place and time ; and(iii)No matter shall, except with the permission or direction of the Registrar be considered in a meeting of a general body, committee or in a meeting of any smaller body set up by either of them unless that matter is specifically included in the agenda which is circulated to all members at least fifteen clear days or seven days in advance, respectively.(iv)Should a difference of opinion in respect of any matter arise between a nominated member of the committee and other members thereof, the opinion of the nominated member shall be recorded in the minutes of the meeting in the words of the nominated members and the minutes shall also be got signed from the nominated member. As required by sub-section (2) of Section 29, the Chairman or the Chief Executive Officer shall, as soon as possible, make a reference to the Government and if no reference is made within seven days of the date of the meeting the Registrar may, on receipt of a report from a nominated member, make reference to the government for getting its decision.(2)In a society in which shares have been subscribed by the Government and of which another Co-operative Society is a member the Registrar may after such inquiry as he may deem fit and after giving the person concerned a reasonable opportunity of showing cause, remove any member of the committee who has been guilty of any act of omission or commission resulting in financial loss to the society.
