Section 14 in Assam Co-Operative Societies Act, 2007
14. Amalgamation of cooperative societies.
(1)Any two or more cooperative societies having similar objectives may, by special resolutions passed in the respective General Assembly, decide to amalgamate themselves and form a new cooperative society.(2)Where special resolutions are passed under sub-section (1) each cooperative society shall give notice thereof together with a copy of the resolution passed by it to all its members and creditors and any member other than those who voted in favour of the proposed amalgamation and any creditor shall, during a 1 period of thirty days from the date of service of notice upon him, shall have the option of withdrawing his shares, deposits or loans from the Cooperative Society, as the case may be, subject to the discharge of his obligations to the cooperative society concerned.(3)Any member or creditor who fails to exercise the option within the period specified in sub-section (2) shall be deemed to have assented to the amalgamation.(4)The special resolution passed under sub-section (1) shall not take effect until-(a)all claims of the members and creditors of each cooperative society who have exercised the option under sub-section (2) have been met in full or otherwise satisfied;(b)information of the intended amalgamation and settlement of claims of members and creditors is sent to the Registrar and his approval 15 obtained; and(c)the certificate of registration and the original bye-laws of the cooperative society which is formed as a result of amalgamation, signed and sealed by the Registrar, is issued under Section 11.(5)When two or more cooperative societies amalgamate themselves into a new cooperative society under this section the registration of the cooperative society, so amalgamated, shall stand cancelled and they shall be deemed to have been dissolved and shall cease to exist as corporate bodies, and the Registrar shall delete the name of the cooperative societies so amalgamated from the register of cooperative societies.(6)When two or more cooperative societies amalgamate themselves into a new cooperative society under this section, all e members of the cooperative societies who have assented or deemed to have assented to the amalgamation shall be deemed 0 have become members of the new cooperative society notwithstanding anything contained in this Act.
