Section 64 in The M.P. Co-Operative Societies Act, 1960
64. Disputes.
(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] [Substituted by M.P. Act No. 12 of 1994 [w.e.f. 8-5-1994].] 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.(2)For the purposes of sub-section (1), a dispute shall include-(i)a claim by a society for any debt or demand due to it from a member, past member or the nominee, heir or legal representative of a deceased member, whether such debt or demand be admitted or not;(ii)a claim by a surety against the principal debtor where the society has recovered from the surety any amount in respect of any debt or demand due to it from the principal debtor as a result of the default of the principal debtor, whether such debt or demand be admitted or not;(iii)a claim by a society for any loss caused to it by a member, past member or deceased member, any officer, past officer or deceased officer, any agent, past agent or deceased agent, or any servant, past servant or deceased servant, or its committee, past or present, whether such loss be admitted or not;(iv)a question regarding rights, etc., including tenancy rights between a housing society and its tenants or members; and(v)[ any dispute arising in connection with the election of any officer of the society or representative of the society or of composite society : [Substituted by M.P. Act No. 14 of 1976.]Provided that the Registrar shall not entertain any dispute under this clause during the period commencing from the announcement of the election programme till the declaration of the results].(3)If any question arising whether a dispute referred to the Registrar is a dispute, the decision thereon of the Registrar shall be final and shall not be called in question in any Court.
