Section 80 in The Punjab Co-operative Societies Rules, 1963
80. Special Rule. [Sections 85 (i) and 85 (2) (ii) and (xxxv)]
- [Notwithstanding anything contained in these rules, the procedure contained in this rule shall apply to a co-operative society whose working capital exceeds Rs. 50,000.] [Operational part of sub-rule (1) substituted by Punjab Government Gazette Not. dated March 4, 1971 (Section 3(1)](i)[ At least fifteen days' clear notice, specifying the date, place, time and agenda for a meeting of a general body/committee and at least seven days' clear notice for a meeting of any smaller body set up by either of them, whether convened by the Registrar, the President or otherwise, shall be given to all the members of the general body/committee or smaller body, as the case may be:] [Clause substituted by Punjab Government Gazette Notification dated September 3, 1965 [(Section 4(1)]]Provided that a shorter notice may be given to all the members of the general body/committee or smaller body, as the case may be, with the permission of the Registrar or under his direction.(i-a) The Registrar may, of his own motion or on a reference made to him, decare the proceedings of the meeting referred to in clause (i) as invalid, if he is satisfied that the meeting was held without proper notice or without all the members having received the notice for the meeting or if the meeting was not conducted at the appropriate place and time; and(ii)No matter shall [except with the permission or directions of the Registrar, be considered either in a meeting of a general body/committee or in a meeting of any smaller body, set up by either of them, unless that matter is specifically included in the agenda which is circulated to all members at least fifteen clear days or seven days in advance, respectively,] [Clause substituted by Punjab Government gazette Notification dated September 3, 1965 (Section 4 (2)](iii)Should a difference of opinion in respect of any matter arise between a nominated member of the committee and other members thereof the opinion of the nominated member shall be recorded in the minutes of the proceedings of the meeting in the words of the nominated member and the proceedings shall also be got signed from the nominated member. As required by sub-section (4) of section 26 the chairman shall, as soon as possible, make a reference to the Government and if no reference is made within seven days of the date of the meeting, the Registrar may, on receipt of a report from a nominated member, make a reference to the Government for getting its decision,(2)[...............] [Sub-rule deleted by the Punjab Government Gazette Notification dated March 4, 1971 (Section 3(2)][80A. Bar on voting by Government nominated Members on certain matters. The members nominated by the Government to the committee of a Co-operative Society under clause (a) of sub-section (2) of Section 26 shall not vote in the election of office-bearers of that Co-operative Society.] [Rule added by Punjab Government Gazette Notification dated March 4, 1971 [(Section 4)]]
