Section 36(5) in The Orissa Co-operative Societies Rules, 1965
(5)[ All question before the Committee shall be decided by a majority of votes and should there be equality of votes, the President or other presiding member shall have a casting vote :Provided that in case of a society which has been assisted by the State or Central Government in any of the manner specified under Sub-Section (1) of Section 31 of the Act, if there is any difference of opinion between nominated and elected members of the Committee, the matter shall be referred by the Committee to the State Government whose decision thereon shall be final and shall be acted upon, as if the same were a decision taken by the Committee.] [Substituted by Orissa Gazette Extraordinary No. 500, dated 23.4.1997.]
