Section 30C(1) in The Orissa Co-operative Societies Rules, 1965
(1)Any individual member of Marketing Society to be eligible to be chosen or to continue as a representative of the individual members in the committee of the said Society should have marketed his produces through under Section 28 (2)(b) either directly or through a Primary Credit Society in the following manner:(a)when an individual desired to contest in the election to the Committee of a Marketing Society, he shall file an affidavit duly sworn before a Magistrate, indicating the total extent of acreage of land owned by him in his personal capacity and his interest, if any, in his joint family property, alongwith the class of land in the form to be prescribed by Registrar two months prior to the date of expiry of the committee. Delay in the filing of the affidavit may be condoned by the Election Officer for justifiable reason for a period of 15 days. Any individual member can take copies of this affidavit at his own cost, to be fixed by the Registrar;Explanation. - Class of land means class of lands as defined under Orissa Land Reforms Act, 1960.(b)all the individual members continuing to be the members of the Committee of a Marketing Society at the time of enforcement of the Orissa Co-operative Societies (Second Amendment) Ordinance, 1970, shall file an affidavit within one month of the coming into effect of these rules to the Secretary or to Executive Officer of the Marketing Society in the prescribed form with the details as narrated in Sub-clause (a) above, in pursuance of Sub-secs. (2-a) and (2-b) of Section 28 of the Orissa Co-operative Societies (Second Amendment) Ordinance, 1970;(c)such of the individual members who have filed their affidavits prescribed under Clause (a) are eligible to stand for election from individual members constituency unless otherwise disqualified;(d)the Secretary of the Society shall send a statement to the Election Officer, 15 days prior to the polling date indicating the value of the produce marketed by these, who have filed on affidavit alongwith the attested true copies of their affidavits for the use of the Election Officer at that time of scrutiny;(e)the individual member to be eligible to be selected or to continue as a member of the Committee of a Marketing Society shall have to market or marketed his produces at the following rate in the preceding two Co-operative Years :(i)member owning lands within 5 standard acres, produces worth the value of 2 quintals of paddy;(ii)member owning lands within 5 to 7 half's standard acres; produces worth the value of 9 quintals of paddy of each additional standard acre of land above 5 standard acres;(iii)member owning lands above 7 half standard acres, produces worth the value of 3 quintals of paddy per each additional standard acre of land above 7 one-forth standard acres.
