Section 19 in The Orissa Co-operative Societies Rules, 1965
19. Affiliation to State Co-operative Union.
(1)The State Government may declare from time to time requiring any of the following types of Societies to get affiliated to the State Co-operative Union under Section 17 -(i)all Apex Societies;(ii)all Central Co-operative Banks;(iii)all Regional Co-operative Marketing Societies;(iv)wholesale Co-operative Stores;(v)[* * *] [Deleted vide Orissa Gazette Extraordinary No 500, dated 23.4.1997](vi)such other Societies as may be considered fit by the State Government having regard to their income and activities and number and nature of their members.(2)[(i) A Society declared under Sub-rule (1), shall get affiliated to the State Co-operative Union within thirty days of the date of such declaration.(ii)In case a Society fails to affiliate itself accordingly, the Registrar shall, by an order in writing, to be passed within 15 days from the date of expiry of the aforesaid period of thirty days, shall declare it to have become affiliated to and a member of the Union.](3)The order of the Registrar under Sub-rule (2) shall be communicated to the Society by Registered Post and to the Union.
