Section 53A in The M.P. Co-Operative Societies Act, 1960
53A. Taking over of charge.
- [(1) If-(i)the committee of a society is reconstituted at a general meeting of the society under Section 49; or(ii)the term of the committee of a society expires in pursuance of an order issued under clause (iii) of sub-section (7-A) of Section 49; or(iii)the committee of a society is removed or suspended or ceases to function under Section 53; or(iv)the society is ordered to be wound up under Section 69,the person or persons entitled to receive the charge of the committee or society, as the case may be, shall assume charge-(a)from the date of election of a committee at the general meeting in case of (i) above;(b)from the date of order issued by the State Government under clause (iii) of sub-section (7-A) of Section 49 in case of (ii) above;(c)from the date of order of the Registrar appointing him/them to manage the affairs of the society in case of (iii) above, and(d)from the date of order of the Registrar appointing a liquidator in case of (iv) above;and outgoing members of the committee shall be bound to handover charge, the records and property of the society to those assuming charge on the date as herein provided.(2)The person entitled to receive charge of the committee or society, as the case may be, under sub-section (1) shall be deemed to have assumed charge of his office as from the date mentioned in sub-section (1), whether such charge has been actually handed over or not.] [Substituted by M.P. Act No. 14 of 1990 [w.e.f. 26-4-1990]]
