O. Chinnappa Reddy, J. - (1.) The Civil Appeal, the Special Leaves Petitions and the Writ Petitions were heard together. There were some points common to all the cases and some special only to a few of the cases. It is unnecessary to state the facia of any of the cases in detail. Before the pissing of the U.P. Cooperative Societies Act 1965, the Cooperative Societies Act 1965, the Cooperative Societies Act 1912 was in force and various Cooperative Societies including Cooperative Banks were registered under that Act. In 1965 the U.P. Cooperative Societies Act 1965 was passed to consolidate as and amend She Jaw relating to Cooperative Societies, in Utter Pradesh. The statement of objects and reasons shows that the effort was to reorient the policy of the State towards cooperation and to adopt cooperative techniques in various spheres of development activity. Experience had shown that it was also necessary to introduce some provisions to entrust additional function and responsibilities to Cooperative Societies but in the same time it was necessary to give proper guidance and exercise effective supervision and control. It was expressly stated that one of the principal objects of the Act was to enable the weaker section of the public to benefit from Cooperatives. Therefore, provision was made for State aid to Cooperative Societies in various forms while at the same time providing for a proper machinery for supervision and guidance.
(2.) Cooperative Society is defined as meaning a Society registered or deemed to be registered under the Act. An apex society, apes level society or State level Cooperative Society is defined as meaning U.P State Cooperative Land Development Bank Ltd. and such other State level Cooperative Banks, including any other Central Cooperative Society with an area of operation covering the whole of Uttar Pradesh and fulfilling certain prescribed conditions. A Central Society or Central Cooperative Society is defined as meaning a Cooperative Society which has other Cooperative Societies as its ordinary members and is not a primary Cooperative Society. A primary Society is defined as a Cooperative Society whose ordinary membership is not open to any other Cooperative Society. A Credit Society is defined as a Society which has as its primary object the raising of funds to be lent to its members. A financing bank or central bank is defined to mean a Cooperative Society whose main object is to land money to Cooperative Societies which are its ordinary members. Committee of Management is defined to mean the Committee of Cooperative Society by whatever name called to which the management of the affairs of the Society is entrusted under Section 29 of the Act.
(3.) Chapter II of the Act deals with Registration of Cooperative Societies. Chapter III deals with "Members of Cooperative Societies and their Rights and Liabilities". Chapter IV deals with Management of Societies.;