Section 38(2) in The Orissa Co-operative Societies Rules, 1965
(2)Unless specially permitted by the Registrar the Paid-Secretary of a Society shall be disqualified from becoming a member of the Committee of Society or its Financing Bank -(i)in any contract made with the Society; or(ii)in any sale or purchases made by the Society privately or any action; or(iii)in any contract or transaction of the Society (other than an investment borrowing) involving financial interests.
