Section 54(2) in The Orissa Co-operative Societies Rules, 1965
(2)A member of a Society which has one of its objects the advance of loans to its member, shall before the completion of each such transaction, furnish to the Society, full, true and accurate information regarding any sale, mortgage or transfer in any form whatsoever of his immovable property or any proportion or share thereof and regarding any loan proposed to be incurred from any person other than the Society on the security of such property or otherwise including the amount and the object of such loan.
