AIR 1996 BOMBAY 382 ::(1997) 2 Bom CR 515

Bombay High Court

Hon'ble Judge(s): P. S. Patankar, R. M. S. Khandeparkar , JJ

Multi-State Co-operative Societies Rules (1985) , Sch. Para.2, Sch. Para.3, Sch. Para.4, Sch. Para.5, Sch. Para.6, Sch. Para.7— Goa State Co-operative Bank (Specified Society) - Coming to be governed by Multi-State Cooperative Societies Act after declaration of Goa as State - Elections to its Board of Directors - Procedure under Paragraphs 2 to 7 is to be followed and not under the Specified Societies Rules. Multi State Co-operative Societies Act (57 of 1984) , S.9, Sch. Para.2, Sch. Para.3, Sch. Para.4, Sch. Para.5, Sch. Para.6, Sch. Para.7— The Goa State Co-operative Bank Ltd. was a Specified Co-operative Society governed by the Goa, Daman and Diu Specified Cooperative Societies Elections to Committees Rules, 1978. However, on 30th May, 1987, Goa was declared as a State and Daman and Diu remained as Union Territories. The Bank came to be governed by the Multi-State Cooperative Societies Act, 1984. The General Body of the Bank passed the resolution and pursuant thereto the bye-laws were amended which included that procedure contemplated by Paragraphs 2 to 7 of the Multi-State @page-Bom383 Co-operative Societies Rules may be followed. The amendment of bye-laws was approved by the Central Registrar of Cooperative Societies. Held, that elections to the Board of Directors of the Bank are to b....