Report No. 249

64. Co-operative Societies Act, Act 2 of 1912

Category: Charitable and Religious Institutions; Co-operative Societies

Recommendation: Repeal, in consultation with relevant State(s)

The Act facilitated the formation of co-operative Societies for the promotion of self-help among agriculturists, artisans and persons of limited means, and for that purpose to amend the law relating to co-operative Societies. Co-operative societies are now under List II, Entry 43, and most States have their own co-operative societies Acts now.

Therefore, the Central Government should write to the concerned State Government recommending the review of this law by the State, with a view to repeal. This Act has also been recommended for repeal by the PC Jain Commission Report (Appendix A-5).