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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(3) in The Orissa Co-operative Societies (Elections to the Committees) Rules, 1992

(3)[ The membership of a Society shall be organized Constituency-wise either on territorial or numerical membership basis as may be determined by the Committee and arrayed in the manner hereinafter provided so that where it is necessary to organize the Constituencies on membership basis, the Constituencies shall be organised chronologically as per the serial numbers of the members in the membership register of the Co-operative Society and where it is necessary to organise the Constituencies on territorial basis, the Constituencies, shall be serially numbered by taking the geographically contiguous areas :Provided that in the case where the Committee has not organised the membership of the Society into Constituencies it shall be lawful for the Election Officer of the Society to organise Constituencies as per the provisions of the Act and the Orissa Co-operative Societies Rules, 1965 and these Rules.
(a)The unreserved Constituencies and the reserved Constituencies meant for Scheduled Tribes (Men and Women) in the case of large-sized Adivasi Multipurpose Co-operative Societies shall be organised in the following manner :
Sl. No. of Constituencies Details of area/Sl. No. of members from....to.... in the membership register Constituencies earmarked as
(1) (2) (3)
1   Unreserved
2   Scheduled Tribes
3   Scheduled Tribes (Women)
4   Unreserved
5   Scheduled Tribes
6   Scheduled Tribes (Women)
7   Unreserved
8   Scheduled Tribes
9   Scheduled Tribes (Women)
10   Unreserved
11   Scheduled Tribes
12   Scheduled Tribes (Women)
13   Unreserved
14   Scheduled Tribes
15   Scheduled Tribes (Women)
(b)The unreserved Constituencies and the reserved Constituencies meant for Scheduled Castes, Scheduled Tribes, Other Backward Classes and Women in the case of Primary Co-operative Societies (Other than largesized Adivasi Multipurpose Co-operative Societies) and Central Co-operative Societies, as the case may be, shall be organised in the following manner :
Sl. No. of Constituencies Details of area/Sl. No. of members from....to.... in the membership register Constituencies earmarked as
(1) (2) (3)
1   Unreserved
2   Scheduled Caste (Men)
3   Scheduled Tribes (Women)
4   Unreserved
5   Other Backward Classes (Men)
6   Women
7   Unreserved
8   Scheduled Tribes (Men)
9   Scheduled Caste (Women)
10   Unreserved
11   Other Backward Classes (Women)
12   Women
13   Unreserved
14   Other Backward Classes (Men)
15   Unreserved
(c)The unreserved Constituencies and the reserved Constituencies meant for Scheduled Castes, Scheduled Tribes, Other Backward Classes and Women in the case of Apex Co-operative Societies, shall be organised in the following manner :
Sl. No. of Constituencies Details of area/Sl. No. of members from....to.... in the membership register Constituencies earmarked as
(1) (2) (3)
1   Unreserved
2   Scheduled Caste (Men)
3   Scheduled Tribes (Women)
4   Unreserved
5   Other Backward classes (Men)
6   Women
7   Unreserved
8   Scheduled Tribes (Men)
9   Scheduled Castes (Women)
10   Unreserved
11   Other Backward Classes (Women)
12   Women
13   Unreserved
14   Other Backward Classes (Men)
15   Unreserved
16   Scheduled Castes (Men)
17   Scheduled Tribes (Men)
18   Unreserved
19   Women
20   Other Backward Classes (Women)
21   Unreserved
Explanation : The term 'Unreserved' shall mean the Constituency which is not reserved for the Scheduled Castes, Scheduled Tribes, Other Backward Classes and Women members of the Co-operative Society.] [Substituted vide O.G.E. No. 1123 dated 14.7.2005][(3-a) The Constituencies shall be arranged in the manner as specified in Sub-rule (3) at the first instance and shall thereafter rotate in the descending order at every subsequent election.] [Inserted vide O.G.E. No. 1123 dated 14.7.2005.]