Section 82A in The Orissa Co-operative Societies Rules, 1965
82A. [ Reference of dispute to Tribunal. [Inserted vide A & C Department Notification No. 1807-D. 1.2.1986 - See Orissa Gazette Extraordinary No. 137, dated 5.2.1986.]
(1)Reference of every dispute under Section 67-B shall be in writing and be presented to the member or the concerned member, where the Tribunal consists of two members, of the Tribunal or to such officer as such member or, as the case may be, the concerned member appoints in this behalf.(2)The plaint of the dispute shall contain a statement of the subject-matter of the dispute and the relief claimed and the grounds therefor.(3)Provisions of Rules 72, 73, 74(1), 75(2), 77, 78, 79, 80, 81, and 82 shall mutatis mutandis apply in respect of a dispute referred to the Tribunal under Section 67-B.]
