Section 77(2) in The Orissa Co-operative Societies Rules, 1965
(2)Where a dispute has been instituted in the name of a wrong person, where all the defendants have not been included, the Registrar or the person invested by the State Government with the powers in that behalf or the Arbitrator deciding the dispute may, at any stage of the hearing of the dispute, is satisfied, that the mistake was bona fide, order any other person to be substituted or added as a plaintiff or a defendant upon such terms as he thinks just.
