Section 12A(2) in The Orissa Co-operative Societies Rules, 1965
(2)The Registrar while approving the proposal referred to under Clause (b) of Sub-rule (1), shall consult with the Financing Bank to which the society is indebted and consider the opinion received from such Bank:Provided that where no opinion is received from such bank within a period of fifteen days from the date of reference by the Registrar, it shall be deemed that such Bank has agreed to the action proposed to be taken by the General Body of the Society.
