Section 3(1) in The Orissa Self-Help Co-operatives Act, 2001
(1)Where not less that ten individuals, each being member of family, intend to form a Co-operative or, two or more Co-operatives registered under this Act, wish to form into Secondary Co-operative or a society registered under the Co-operative Societies Act intend to convert itself into a Co-operative under this Act, they shall frame articles of association for this purpose in accordance with Schedule A :Provided that after registration of the Co-operative, any member of the family may be admitted as member of the Co-operative subject to provisions of Section 16 of this Act.
