Section 9(1) in The Orissa Co-operative Societies Rules, 1965
(1)The applicants for the registration of a Society shall select an organiser for communicating with the Registrar in regard to the registration and such organiser shall furnish such information in regard to the proposed Society, on behalf of the applicants as mentioned in Section 6 (1) of the Act, as the Registrar may from time to time require.[(1-a) The applicants while applying for registration of a Society, shall furnish a duplicate set of their application alongwith all enclosures to the Registrar which shall be endorsed to the Apex or Central Society concerned for making consultation referred to in Section 7;] [Inserted vide Orissa Gazette Extraordinary No 500, dated 23.4.1997.]
