Section 22 in The Orissa Co-operative Societies Rules, 1965
22. [ Manner of exercising vote. [Substituted vide Orissa Gazette Extraordinary No 500, dated 23.4.1997.]
- The representative of the member society who will exercise his vote at any election of another Society in absence of the President and Vice-President of the Society as provided under Clause (a) of the proviso to Sub-Section (1) of Section 21 of the Act, shall be specified by the General Body as soon as may be after the elections to the Managing Committee of the member Society is completed.] [Substituted vide Orissa Gazette Extraordinary No. 500, dated 23.4.1997.]
