Section 9 in The Orissa Self-Help Co-operatives Act, 2001
9. Location of registered office.
(1)Every Co-operative shall intimate to the Registrar the full address of its registered office, within ninety days of being registered as a Co-operative.(2)Every Co-operative shall display in full the address of its registered office in legible characters in a conspicuous position -(a)at every office or place where it carries on business;(b)in all notices and other official publications;(c)on all its contracts, business letters, orders for goods, invoices, statements of account, receipts and letters of credit; and(d)on all bills of exchange, promissory notes, endorsements, cheques and orders for money it signs or that are signed on its behalf;(3)A Co-operative may, by a resolution being passed in the general body meeting change the address of its registered office :Provided, however, that it shall inform such change to its creditors, the Registrar and to any Secondary Co-operative (s) to which it may be affiliated, within fifteen days of the resolution being passed.(4)The Registrar shall, within fifteen days of receiving such information from a Co-operative, take on record, in the register of Co-operatives, the full address of the registered office of a Co-operative, and any changes thereof.
