Section 24 in The Orissa Self-Help Co-operatives Act, 2001
24. Exercise of rights.
(1)No member of a Co-operative shall exercise the rights of membership, including the right to vote, unless the member has made such payment to the Co-operative in respect of membership or has acquired and continues to have such interest in the Co-operative, including a minimum use of the services of the Co-operative, as may be specified in the articles of association.(2)Within twenty days of closure of the previous financial year, the chief executive shall prepare a list of members with the right to vote, and a list of members without the right to vote with- reasons thereof, valid for the current financial year. The list shall be affixed to the notice board of the Cooperative for information of all members, and any member, not satisfied with the specific instances of inclusion or non-inclusion of members in the lists, may appeal to the board within ten days of the affixation of the lists on the notice board, for re-examination of the records, and the board shall, within forty-five days of closure of the previous financial year, review the lists, finalise them, and have them affixed to the notice board of the Cooperative.
