Section 10 in The Orissa Self-Help Co-operatives Act, 2001
10. Transfer of assets and liabilities.
(1)A Co-operative may, by a special resolution, decide to transfer its assets and a liabilities, in whole or in part, to any other Co-operative which agrees, by a Special resolution, to receive such assets and accept such liabilities.(2)Where special resolutions are passed under Sub-section (1), each Co-operative shall give notice thereof together with a copy of the resolution passed by it to all its members and creditors, and notwithstanding any provision in the articles of association or contract to the contrary, any member other than one who voted in favour of the proposed transfer of assets and liabilities and any creditor shall, during a period of thirty days from the date of issue of the notice upon him/her, have the option of withdrawing the shares, deposits or loans from the Co-operative, as the case may be, subject to the discharge of his/her obligation to the Co-operative.(3)Any member or creditor who does not exercise his/her option within the period specified under Sub-section (2) shall be deemed to have assented to the resolution.(4)The special resolutions passed under Sub-section (1) shall not take effect until -(a)all claims of the members and creditors of each Co-operative who have exercised the option under Sub-section (2) have been met in full or otherwise satisfied; and(b)information about the transfer of assets and liabilities has been sent by the Co-operative concerned to the Registrar and his/her acknowledgement of receipt of the information received.(5)When special resolutions passed under Sub-section (1) take effect, the resolution shall be sufficient conveyance to vest the assets and liabilities in the transferee without any further assurance.(6)When a Co-operative transfers the whole of its assets and liabilities to any other Co-operative, under this section, the registration of the former Co-operative shall stand cancelled and it shall be deemed to have been dissolved and the Registrar shall delete the name of the Co-operative from the register of Co-operatives.
