Section 13 in Haryana Agricultural Credit Operations and Miscellaneous Provisions (Banks) Act, 1973
13. Disputes between bank and co-operative society.
(1)Notwithstanding anything contained in any other law for the time being in force, any dispute touching the constitution, management or the business of a co-operative society, between a bank financing a co-operative society, and the co-operative society so financed other than disputes regarding the disciplinary action taken by the society or its committee against a paid employee of the society, shall be referred by either of the parties to the dispute to the Registrar for decision.(2)Where any question arises whether, for purposes of the foregoing sub- section, a matter referred to for decision is a dispute or not, the question shall be decided by the Registrar whose decision shall be final.
