Section 6 in The Orissa Self-Help Co-operatives Act, 2001
6. Articles of association.
(1)The members constituting a Co-operative, shall have a set of articles of association, not contrary to the provisions of this Act, and the affairs of the Co-operative shall be managed in accordance with the terms, conditions and procedure specified in the articles of association.(2)Except on such specific matters as provided under this Act, the functioning of every Co-operative shall be regulated by its articles of association.(3)The articles of association may contain such matters as decided by the members and shall be specific on all matters specified in Schedule A.
