Section 95 in The West Bengal Co-Operative Societies Act, 1983
95. Disputes to be referred to Registrar. -
(1)Any dispute concerning the business of a co-operative society capable of being the subject of civil litigation or any dispute relating to the affairs of a co-operative society (other than a dispute relating to the disciplinary action taken by a co-operative society against the paid employees of the co-operative society or the terms and conditions of service of the paid employees of the co-operative society) shall be referred in the prescribed manner to the Registrar, if the parties thereto are among the following:-(a)a co-operative society or its board or an officer ( past or present), agent, employee or liquidator of a co-operative society; or(b)a member or a past member or a person claiming through a member or a past member or on behalf of a deceased member of a cooperative society or a financing bank of a co-operative society; or(c)a surety of a member or past member or deceased member of cooperative society, whether such surety is or is not a member of the co-operative society; or(d)any other co-operative society or any person including any financing bank having transaction with a co-operative society or any liquidator of a co-operative society.(2)Any dispute mentioned in sub-section (1) other than a dispute relating to recovery of money shall be referred to the Registry ¦ within two months from the date on which the cause of action arises.(3)Notwithstanding anything contained in this section or in any other law for the time being in force, the Registrar may admit any dispute after the expiry of the period of limitation provided in sub-section (2) if the applicant satisfies the Registrar that he had sufficient cause for not referring the dispute within such period of limitation, and the dispute so admitted shall not be barred by limitation.
