Section 57 in The Orissa Co-operative Societies (Elections to the Committees) Rules, 1992
57. Election disputes.
- Subject to the provision of Section 28-B, disputes regarding any matter relating to election of the President or Members of the Committee of a society may be raised before any authority competent in that regard under the Act and in that case the provisions of the rules under Chapter VII of the Orissa Co-operative Societies Rules, 1965 shall mutatis mutandis apply in respect of such disputes.
