Section 31(3) in The Orissa Co-operative Societies Act, 1962
(3)[ A person nominated to the Committee of a Society under Sub-Section (1) shall not be eligible to [vote at or] [Inserted by Orissa Act No. 19 of 1983 Section 11-See O. G. E. dated 11.10.1983.] contest any election for the office of the President or any other office-bearer of the Committee of a Society.]
