Section 51(1) in The Orissa Self-Help Co-operatives Act, 2001
(1)Notwithstanding anything contained in any other law for the time being in force, if any dispute touching the constitution, management, or business of Co-operative arises, such dispute shall be referred to the concerned arbitral tribunal, if the parties thereto are among the following, namely -(a)the Co-operative, its board, past board, any past/present officer, any past/present employee, any director, office bearer, or any past director, past office bearer, or the nominee, heir, or legal representative of any deceased employee, deceased director, deceased office bearer, of the Co-operative or the Secondary Co-operative; or(b)a member, potential member, past member, a person claiming through a member or past member or deceased member of the Co-operative or the Secondary Co-operative; or(c)a surety of a member, potential member, past member or a deceased member.Explanation. - For the purposes of this Sub-section, a dispute shall include -(i)a claim in respect of any sum payable to or by Co-operative for any debt or other amount due by or to a member, past member, the nominee, heir or legal representative of a deceased member, whether such debt or other amount be admitted or not; or(ii)a claim by surety against the principal debtor where the Co-operative has recovered from the surety amount in respect of any debt or other amount due to it from the principal debtor as a result of the defaulter of the principal debtor whether such debt or amount due be admitted or not; or(iii)a claim by or against a Co-operative, against or by a member, or past member or the nominee, heir or legal representative of a deceased member relating to the delivery of possession of land or other immovable property resumed by it.
