Section 18C(2) in The Maharashtra Co-Operative Societies Act, 1960
(2)An order made under sub-section (1) may provide for all or any of the following matters, namely:-(a)the division of an existing society into two or more societies and |b,e area of operation of each society;(b)the amalgamation of two or more existing societies into one society and the area of its operation;(c)the dissolution of any existing society;(d)the reorganisation of any existing society and the area of its operation;(e)the removal of the committee of any existing society and the [appointment of an authorised officer or an interim committee of management from amongst the active members of that society], to manage the affairs of the existing society or of the new society or societies, under the control and direction of the State Government, for a period not exceeding two years, as may be specified in the order or until the successor committee of the concerned society is duly constituted, whichever is earlier:[* * *] [These provisos were deleted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 11(b), (w.e.f. 14-2-2013).](f)in the case of an existing federal society, the transfer of any of its member societies as member of another federal society named in the order;(g)the transfer, in whole or in part, of the assets, rights and liabilities of any, existing society, including the rights and liabilities under any contract made by it to one or more societies and the terms and conditions of such transfer;(h)the substitution of any such transferee for the existing society, or the addition of any such transferee, as a party to any legal proceeding or any proceeding pending before an officer or authority, to which the existing society is a party; and the transfer of any proceedings pending before the existing society or its officer or authority to any such transferee or its officer or authority;(i)the transfer or re-employments of any employees of the existing society to, or by, such transferee and the terms and conditions of service applicable to such employees after such transfer or re-employment: 'Provided that, the terms and conditions of any such employee shall not be made less favourable than those applicable to him while in the service of the existing society, except with the previous approval of the State Government;(j)the application of the by-laws of the existing society to one or more societies without any modifications or with such modifications as may be specified in the order;(k)all incidental, consequential and supplementary matters as may be necessary or expedient to give effect to the order made under this section.
