Section 77(1) in The Orissa Co-operative Societies Rules, 1965
(1)In these proceedings the Registrar or the person or the Arbitrator to whom the dispute is transferred or referred for disposal under Clauses (a), (b) or (c) of Sub-section (1) of Section 70, as the case may be, shall fix the date, hour and the place of hearing of the dispute and issue summons or notices in the manner laid down in Rule 150 to the parties concerned in the form specified by the Registrar at least seven days before the date fixed for hearing of the dispute.
