Section 6A in The Orissa Co-operative Societies Rules, 1965
6A. [ [Inserted by SRO No. 1035-dated 5.10.1979, See Orissa Gazette Extraordinary No 1979 - dated 25.10.1979.]
A Primary Co-operative Society operating in any area declared under Sub-paragraph (2) of Paragraph 6 of the 5th Schedule to the Constitution of India at scheduled area by the President shall not be registered as Large Size Multipurpose Co-operative Society unless its purpose are(a)to provide agricultural credit to the Tribals and others within its area of operation;(b)to provide agricultural inputs to members;(c)to provide credit for collection of minor forest produce to its members;(d)to provide facilities for collection, storage, marketing and processing of agricultural and minor forest produce;(e)to supply essential commodities to the members; and(f)to conduct such other activities for the benefit of Tribals as decided by the State Government from time to time.]
