Section 26(1) in The Orissa Co-operative Societies Rules, 1965
(1)General Body in relation to a Society shall consist of all members excluding the nominal members in the case of a Primary Society and the President or Vice-President or representative, as the case may be, of member Societies, individual members, deemed members as per provisions of Sub-Section (1-a) of Section 16 of the Act, the Government nominees and the heads of the local authorities or other body corporates, if any, in the case of Central or Apex Societies.
