Section 58(1) in Punjab Self-Supporting Co-operative Societies Act, 2006
(1)If any dispute touching the constitution, management or the business of a self-supporting co-operative society arises,-(i)among members, past members and persons claiming through members, past members and deceased members or(ii)between a member, past member or a person claiming through a member, past member or deceased member and the self-supporting co-operative society, its Board, Director, or any officer, agent or employee of such society or office-bearer or liquidator, past or present; or(iii)between the self-supporting co-operative society and its Board or any past Board, any Director or any officer, agent or employee or office-bearer, or any past Director or any past officer, past agent or past employee or past office-bearer, or the nominee, heirs, or legal representatives of any deceased Director or any deceased officer, any deceased agent or deceased employee of such society, deceased office-bearer of such society the same shall be referred to the Arbitration Council.
