Section 64(1) in The Chhattisgarh Co-Operative Societies Act, 1960
(1)Notwithstanding anything contained in any other law for the time being in force, any dispute touching the constitution, management or business, terms and conditions of employment of a society or the liquidation of a society shall be referred to the Registrar by any of the parties to the dispute if the parties thereto are among the following :(a)a society, its committee, any past committee, any past or present officer, any past or present agent, any past or present servant or a nominee, heirs or legal representatives of any deceased agent or deceased servant of the society, or the liquidator of the society;(b)a member, past member or a person claiming through a member, past member or deceased member of a society or of a society which is a member of the society;(c)a person other than a member of the society who has been granted a loan by the society or with whom the society has or had business transactions and any person claiming through such a person;(d)a surety of a member, past member or deceased member or a person other than a member who has been granted a loan by the society, whether such a surety is or is not a member of the society;(e)any other society or the liquidator of such a society; and(f)a creditor of a society.
