Section 141(6) in The Orissa Co-operative Societies Rules, 1965
(6)Manner of sale - The sale shall be by public auction to the highest bidder provided that it shall be open to the Sale Officer to decline to accept the highest bid who, when the price offered, appears to be unduly low or for other reasons, to be recorded by him in writing and provided also that the Sale Officer may, in his discretion adjourn the sale to a specified day and hour, recording his reasons for such adjournment. Where a sale is adjourned for a longer period than 15 days or where there is a series of short adjournment which taken together in the aggregate amount to more than 15 days, a fresh proclamation under Sub-rue (5) shall be made unless the mortgagors consent to waive it in writing in the presence of two witnesses. The time and place of sale shall be fixed by the Principal Officer and the sale shall be held after expiry of not less than 30 days calculated from the date on which notice of the proclamation was affixed in the office of the Principal Officer of the area and the place of sale shall be the village, where the property is situated or such adjoining prominent place of public resort as may be fixed by the Sales Officer.
