Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Bihar Co-Operative Societies (Amendment) Act, 2010 22 of 2010 [30 April 2010] CONTENTS 1. Short Title, Extent And Commencement 2. Amendment Of Section 8 Of The Bihar Act, Vi, 1935 3. Addition Of A New Section 11B After Section 11A Of The Bihar Act Vi Of 1935 Bihar Co-Operative Societies (Amendment) Act, 2010 22 of 2010 [30 April 2010] An Act to amend the Bihar Co-operative Societies Act, 1935 [Bihar Act VI of 1935]. WHEREAS there is immense potential of Fishery development in the State of Bihar, AND WHEREAS the State Government has launched various schemes to augment fishery production by introduction of technology and imparting training to the traditional fisherman, AND WHEREAS the policy of the State Government is to settle sairats comprised of water bodies with traditional fisherman Co-operative Society, AND WHEREAS it is felt necessary to reorganise the structure of Fishermen Co-operative Societies to enable better management for enhanced production which will ultimately add to GSDP of the State, Be it enacted by the Legislature of the State of Bihar in the Sixty One year of the Republic of India as follows:- 1. Published in Bihar Gazette (Ex. ord.) No. 306, dated 30 April, 2010. 1. Short Title, Extent And Commencement :- (i) This Act may be called The Bihar Co-operative Societies (Amendment) Act, 2010. (ii) It shall extend to the whole of the State of Bihar. (iii) It shall come into force on such day as the State Government may appoint by publication in Official Gazette. 2. Amendment Of Section 8 Of The Bihar Act, Vi, 1935 :- I n the said Act after sub-section (1a) of Section 8 a new sub- section (1b) shall be inserted as follows, namely- "(1b) Notwithstanding anything contrary contained in Bihar Co- operative Societies Act, 1935 or any other Bihar Act or Rules framed thereunder or bye-laws of a Co-operative Society or class of Co-operative Societies or any order issued by the State Government or Registrar of Co-operative Societies, there shall be only one registered Fishermen Co-operative Society in a Block with its area of operation extending over the whole Geographical limit of the Block." 3. Addition Of A New Section 11B After Section 11A Of The Bihar Act Vi Of 1935 :- In the said Act after Section 11A a new Section 11B shall be added as follows; namely:- "11B Notwithstanding anything contrary contained in any provision of Bihar Act VI of 1935 or any other Act, Rules made thereunder and Bye-laws of a registered Co-operative Society or class of Co- operative Societies, any order issued by the State Government or Registrar, Co-operative Societies, all existing Fishermen Co- operative Societies at block level, area of operation being confined to the Geographical limit of the Block shall stand merged in one Co- operative Society and shall be deemed to be registered as a new Co- operative Society under Bihar Act VI of 1935, and the Registrar, Co-operative Societies shall issue registration certificate: Provided that on such reorganisation, all members of the existing Co-operative Society or Societies registered under Bihar Act VI of 1935 or Bihar Self Supporting Co-operative Societies Act, 1996 shall be deemed to have become members of such reorganized Society and shall have all rights and liabilities as members of the said Society: Provided further that on such reorganisation, for managing the affairs of the new Society and all such affiliating Societies of which the Fishermen Co-operative Society is a member, the Registrar/Government shall constitute an ad hoc Managing Committee for a period not exceeding one year, within which the new Managing Committee shall be constituted after elections."