Section 70(1) in Karnataka Co-Operative Societies Act, 1959
(1)Notwithstanding anything contained in any law for the time being in force, if any dispute touching the constitution, management, or the business of a co-operative society arises,-(a)among members, past members and persons claiming through members, past members and deceased members, or(b)between a member, past member or person claiming through a member, past member or deceased member and the society, its committee or any officer, agent or employee of the society, or(c)between the society or its committee and any past committee, any officer, agent or employee, or any past officer, past agent or past employee or the nominee, heirs, or legal representatives of any deceased officer, deceased agent, or deceased employee of the society, or(d)between the society and any other co-operative society, [or a credit agency] [Inserted by Act 2 of 1975 w.e.f. 17.07.1975.]such dispute shall be referred to the Registrar for decision and [no civil or labour or revenue court or Industrial Tribunal] [Substituted by Act 2 of 2000 w.e.f. 20.06.2000 by notification. Text of the notification is at end of the Act.] shall have jurisdiction to entertain any suit or other proceeding in respect of such dispute.
