Section 18 in The Manipur Co-operative Societies Act, 1976
18. Power to direct amalgamation, division and reorganisation in public interest etc.
(1)Where the Registrar is satisfied that it is essential in the public interest or in the interest of the co-operative movement, or for the purpose of securing the proper management of any society, that two or more societies should amalgamate or any society should be divided to form two or more societies or should be reorganised, then notwithstanding anything contained in the last preceding section but subject to the provisions of this section, the Registrar may, after consulting such federal society at he thinks necessary provide for the amalgamation, division or reorganisation of those societies into a single society, or into societies with such constitutions, property, rights, interests and authorities, and with such liabilities, duties and obligations, as may be specified in the order.(2)No order shall be made under this section, unless-(a)a copy of the proposed order has been sent in draft to the society or each of the societies concerned;(b)the Registrar has considered and make such modifications in the draft order as may seem to him desirable in the light of any suggestions and obligations which may be received by him within such period (not being less than two months from the date on which the copy of the order as aforesaid was received by the society) as the Registrar may fix in that behalf, either from the society, or from any member or class of members thereof, or from any creditor or class of creditors.(3)The order referred to in sub-section (1) may contain such incidental, consequential and supplemental provisions as may, in the opinion of the Registrar, be necessary to give effect to the amalgamation, division or re-organisation.(4)Every member or creditor of each of the societies to be amalgamated, divided or reorganised, who has objected to the scheme of amalgamation, division or reorganisation, within the period specified, shall be entitled to receive, on the issue of the order of amalgamation, division or reorganisation, his share or interest if he be a member, and the amount in satisfaction of his dues, if he be a creditor.(3)On the issue of an order under sub-section (1), the provisions of sub-sections (2), (3) and (4) of Section 17 shall apply to the societies so amalgamated, divided or reorganised as if they were amalgamated, divided or reorganised under that section, and to the society amalgamated, divided or reorganised.
