Section 27 in The Orissa Co-operative Societies Rules, 1965
27. President of General Meeting.
(1)The President or in his absence the Vice-President of the Society, if such an appointment is provided in the Bye-Laws shall preside over the meeting of the General Body. If both are absent the members present shall elect one from amongst themselves to be the President of the meeting.(2)The President shall maintain order in the meeting and shall conduct the proceedings in such manner as may be conducive to expeditious and effective disposal of business. He shall decide all points of orders and his decision upon such points shall be final, subject to their being in conformity with Act, Rules, and Bye-Laws [* * *] [Omitted vide Orissa Gazette Extraordinary No 500, dated 23.4.1997.]. The President may direct any member to withdraw of disorderly conduct and the members so ordered shall immediately withdraw and unless otherwise directed by the President, shall not participate in the deliberations of the meeting and shall not be entitled to vote without the permission of the President. In the event of disorder, he may suspend the meetings and adjourn it to such date and time he may fix.(3)The President of the meeting may, at his discretion allow, any other person who is not a member of the General Body to be present at the meeting or to participate in the discussion, but such person shall not be entitled to vote.
