Section 8 in The Orissa Self-Help Co-operatives Act, 2001
8. Name of a Co-operative.
(1)A Co-operative may not be registered with exactly the same name as another Co-operative already registered under this Act or the Co-operative Societies Act ;Provided that where the articles of association of a Secondary Cooperative require all its member Co-operatives to use a common name, the name of each such member Co-operative shall have its location or other distinguishing feature included in the name at the beginning or end of the common name.(2)Every Co-operative shall display it full name, in legible characters in a conspicuous position, -(a)at its office or place at which it carries on the business;(b)in all notices and other official publications;(c)on all its contracts business letters, orders for goods invoices, statement of account, receipts and letters of credit; and(d)on ail bills of exchange, promissory notes, endorsement, cheques and orders for money it signs or that are signed on its behalf.(3)Every Co-operative shall display its full name in legible characters on its common seal.(4)A Co-operative with limited liability shall have as a suffix to, or as part of its name, the expression "limited".(5)Nothing in Sub-section (2) shall prevent a Co-operative from displaying any shorter name more consciously than the full name, by which it is popularly known and which, too, is included in the articles of association.(6)A Co-operative may, by an amendment to it articles of association, change its name :Provided, however, that before changing its name it shall send notice of such intention to the Registrar, along with the proposed name(s), and the Registrar shall, within thirty days of receiving such notice inform the Cooperative if such name is already in use by another Co-operative.(7)Where a Co-operative changes its name, the Registrar shall enter the new name of the Co-operative on the register of Co-operatives in place of the former name and issue a certificate to this effect.(8)The change of name of a Co-operative shall not affect any rights, obligations or liabilities of the Co-operative or of any of its members or past members or render defective any legal proceedings by or against it. Any legal proceedings which might have been continued or commenced by or against the Co-operative by its former name shall be continued in its new name(9)A Co-operative which changes its name shall publish such change of name through a popular newspaper widely circulated in the district in which its registered office is located.
