Section 19(1) in The Orissa Co-operative Societies Rules, 1965
(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.
