Section 158 in The Orissa Co-operative Societies Rules, 1965
158. The State Co-operative Council.
(1)The State Government shall constitute a State Co-operative Council consisting of -(i)Minister of Co-operation, who shall be the President;(ii)Minister of State, Co-operation, if any;(iii)Deputy Minister, Co-operation if any;(iv)Agricultural Production Commissioner;(v)The Secretary to State Government in the Department of Co-operation;(vi)Registrar of Co-operative Societies;(vii)Two Members of the Orissa Legislative Assembly to be elected for the purpose;(viii)President of the Orissa State Co-operative Bank;(ix)President of the Orissa State Co-operative Union;(x)President of the Orissa State Co-operative Land Development Bank;(xi)President of the Orissa State Co-operative Marketing Federation;(xii)For non-official Co-operators to be nominated by the State Government from the Co-operative Societies;(xiii)Such additional members not exceeding three as the Council, with the approval of the State Government may co-opt.(2)The term of office of members of the Council and the President thereof shall be three years and may be extended by Government for a period not exceeding one year.(3)It shall be duty of the Council-(i)to exercise general superintendence on the activities of the Cooperative Department and to recommend to Government on such matters as in their judgement may be calculated to ensure progress in the Co-operative movement;(ii)to advise Government regarding Scheme framed by the Co-operative Department from time to time of the progress of the movement;(iii)to advise Government on the working of the laws relating to Society and to suggest any amendment or modifications as they deem necessary;(iv)to review annually the Co-operative Movement in Orissa and forward it to Government for their information; and(v)to perform such other duties as may be assigned to it by Government.(4)The Council shall make regulations not inconsistent with the act, the Rules made thereunder or an other Law as to -(a)procedure and conduct of business at meeting of the Council;(b)the manner in which their decision may be ascertained otherwise than in meeting;(c)delegation of powers of the Council to individual members;(d)books and accounts to be kept by the Council;(e)generally the conduct of all proceedings and business of the Council.(5)The Council shall meet at least twice during the Co-operative Year transaction of business.
