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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Punjab - Subsection

Section 58(2) in Punjab Self-Supporting Co-operative Societies Act, 2006

(2)If any dispute touching the constitution, management or business of a self-supporting co-operative society arises: -
(i)between a self-supporting co-operative society and any other self-supporting co-operative society or between a self-supporting co-operative society and liquidator of another self-supporting co-operative society or between the liquidator of one self-supporting co-operative society and liquidator of another self-supporting co-operative society, the same shall be referred to the Co-operative Tribunal.
(ii)between a self-supporting co-operative society and any co-operative society or between a self-supporting co-operative society and liquidator of a co-operative society, the same shall be referred to the Registrar.
Explanation -For the purpose of this sub-section, a dispute shall include-
(i)a claim by a self-supporting co-operative society for any debt or other amount, due to it from a member, past member, the nominee, heirs or legal representatives of a deceased member, whether such debt or other amount due, is admitted or not;
(ii)a claim by a surety against the principal debtor where the self-supporting co-operative society has recovered any amount from the surety in respect of any debt or other amount due to it from the principal debtor as a result of the default of the principal debtor whether such debt or other amount due is admitted or not:
(iii)a claim by a self-supporting co-operative society against a member, past member, or the nominee, heir or legal representative of a deceased member for the delivery of possession of land or other immovable property resumed by such society for breach of the conditions of assignment or allotment of such land or other immovable property; and
(iv)any dispute arising in connection with the election of Directors or delegates or representatives or President or Vice-President and other office bearers of the self-supporting co-operative society:
Provided that no dispute under this clause shall be entertained during the period commencing from the announcement of the election programme till the declaration of the results.