Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh Co-Operative Societies (Amendment) Act, 2006 30 of 2006 CONTENTS 1. Short Title 2. Amendment Of Section 29 Of U.P. Act No. 11 Of 1966 Uttar Pradesh Co-Operative Societies (Amendment) Act, 2006 30 of 2006 An Act further to amend the Uttar Pradesh Co-operative Societies Act, 1965 It is hereby enacted in the Fifty-seventh Year of the Republic of India as follows:-- 1. Received the assent of the Governor on October 23, 2006 and published in the U.P. Gazette, Extra, Part 1, Section (Ka), dated 26th October, 2006, pp. 3-4 1. Short Title :- This Act may be called the Uttar Pradesh Co-operative Societies (Amendment) Act, 2006. 2. Amendment Of Section 29 Of U.P. Act No. 11 Of 1966 :- In Section 29 of the Uttar Pradesh Co-operative Societies Act, 1965-- (a) for sub-section (3), the following sub-section shall be substituted, namely:-- "(3) Election to reconstitute the Committee of Management of a Cooperative Society shall be completed in the prescribed manner under the superintendence, control and direction of the Registrar at least fifteen days before the expiry of the term of the Committee of Management and the members so elected shall replace the Committee of Management whose term expires under sub-section (2) : Provided that where for any extraordinary circumstances, the election for members of the Committee of Management has not been completed or could not be completed, the Registrar may, for reasons to be recorded, extend the term of t h e outgoing Committee of Management so however, that any single extension does not exceed three months and the total extension does not exceed six months and it shall be the duty of the Registrar to get the Committee of Management reconstituted before the expiry of the term so extended and the newly reconstituted Committee of Management shall with effect from the date of its reconstitution replace the outgoing Committee of Management which shall cease to function with effect from the said date : Provided further that notwithstanding anything to the contrary contained in any other provisions of this Act, the Administrator or the Committee of Administrators appointed under this section, as it stood before the commencement of the Uttar Pradesh Co-operative Societies (Amendment) Act, 2006 shall continue to exercise the power and perform the duties of the Committee of Management till the Committee of Management is reconstituted under this Act or till December 31, 2006, whichever is earlier.". (b) Sub-sections (5), (6) and (7) shall be omitted.