PALLASSANA RURAL CREDIT CO-OPERATIVE SOCIETY LTD. Vs. JOINT REGISTRAR (GENERAL), OFFICE OF THE CO-OPERATIVE SOCIETIES

JUDGEMENT

(1.) The request of the petitioner society for permission to start a branch office was rejected as per Ext.P9 order for the reason that, the pledged ornaments are to be kept in the joint custody of the Secretary and the Clerk, that presently there is only one Secretary, one Clerk and one Senior Clerk in the Society and therefore, a new branch cannot be permitted.

(2.) Learned Senior Government Pleader, after referring to the provisions of the by-laws, submits that in terms of the by-laws, joint custody is to be with the Secretary and the Appraiser. It is not in dispute that, as of now, the society has only one Secretary and one Appraiser.

(3.) At this stage, the learned counsel for the petitioner submits that the society proposes to fix a time schedule at the proposed branch office and therefore, the same Secretary and Appraiser would be sufficient for such functioning. It is for the authorities to consider the above aspects.