Section 14(iii) in The Orissa Co-operative Societies Rules, 1965
(iii)every application made to the Registrar for the registration of an amendment shall be signed by the [Chief Executive of the Society] [Substituted vide Orissa Gazette Extraordinary No. 500, dated 23.4.1997.] if any, and three members of the Committee of which the President shall be one and shall contain the following particulars, namely ;
