Section 76 in The Orissa Co-operative Societies Rules, 1965
76. Appointment of guardian.
- The Registrar, the Arbitrator or other person invested with powers to decide the dispute may, in the absence or in the case of a natural guardian to act as such appoint any person to be the guardian or next friend of a minor as and when any occasion arises and further direct that the cost to be incurred by such a guardian or next friend in the performance of his duties as such shall be borne by any one or more of parties to the dispute.
