Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh Co-Operative Societies (Amendment) Act, 2010 1 Of 2010 [16 February 2010] CONTENTS 1. Short title and commencement 2. Amendment of section 29 of U.P. Act. No. 11 of 1966 3. Repeal and Saving Uttar Pradesh Co-Operative Societies (Amendment) Act, 2010 1 Of 2010 [16 February 2010] In Pursuance of the provisions of clause (3) of Article 348 of the Constitution, the Governor is pleased to order the publication of the following English translation of the Uttar Pradesh Sahakari Samiti (Sanshodhan) Adhiniyam, 2010 (Uttar Pradesh Adhiniyam Sankhya 1 of 1010) as passed by the Uttar Pradesh Legislature and assented to by the Governor on February 15, 2010. [As passed by the uttar Pradesh Legislature] An Act further to amend the Uttar Pradesh Co- Orerative Societies Act. 1965. It is hereby enacted in the Sixty-first year of the Republic of India as follows:- 1. Short title and commencement :- This Act may be called the Uttar Pradesh Co-operative Societies (Amendment) Act, 2010 (2) It shall be deemed to have come into force on September 20, 2009 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 hereinafter referred to as the principal act, in sub-section (7) for the words "one year and six months" wherever occurring the words "two year and six months" shall be substituted. 3. Repeal and Saving :- (1) The Uttar Pradesh Co-operative Societies (Amendment) Ordinance, 2009 in hereby repealed. (2) Notwithstanding such repeal anything done or any action taken under the provisions of the principal act as amended by the ordinance referred of the principal act as amended by the ordinance referred to in sub- section 91) shall be deemed to have been done or taken under the corresponding provisions of the principal Act as amended by this Act as if the provisions of this Act were in force at all material times. Statement of Objects and Reasons The Uttar Pradesh Co- operative Societies 9Second Amendment) Act, 2007 (U.P. Act No. 46 of 2007) was enacted to amend the Uttar Pradesh Co-operative Societies Act, 1965 (U.P. Act No. 11 of 19660 to provide inter alia for reducing the term of Committees of Management and the members thereof from five years two years, empowering the registrar to postpone any election whenever he is satisfied that circumstances exit which render it difficult for him to hold the elections on the fixed date and to appoint an administrator or Committee of Administrators after the expiry of the term of such Committee of Management and arranging for re- constitution of the Committee of Management by the Administrator or Committee of Administrations in accordance with the provisions of the said Act of 1965 with in a period of six months from the date of their appointment, Thereafter the said period was extended from six months to one year and six months by U.P. Act No. 3 of 20008. The election of most of the primary Co-operative societies was completed but the elections of the most of the central and apex societies could not be completed. Completion of the elections of all the Co-operative Societies was to take time. It was, therefore, decide to amend the said Act of 1965 to extend the said period from one year and six months to two years and six months. Since the State Legislature was not in session and immediate legislative action was necessary to implement the aforesaid decision. The Utter Pradesh Co-operative Societies (Amendment) ordinance, 2009 (U.P. Ordinance No. 8 of 2009) was promulgated by the governor on September 20, 2009 This Bill is introduced to replace the aforesaid Ordinance. By order, P. V. Kushwaha Sachiv