Section 153 in The Orissa Co-operative Societies Rules, 1965
153. Inspection of Books and obtaining copies thereof.
(1)A member of the Co-operative Society or any person subordinate to him may inspect the following documents in the office of the Registrar on payment of fee of [Rs. 5.00] [Substituted vide Orissa Gazette Extraordinary No. 2182, Dated 26.11.2002.] on each occasion -(i)Application for registration of Societies;(ii)Certificate of Registration;(iii)Bye-Laws of Societies;(iv)Amendment of Bye-Laws;(v)Order directing the winding up of a Society;(vi)Order cancelling the registration of Society;(vii)Audit Certificate;(viii)Annual balance-sheet;(ix)Order of supersession of a Committee;(x)Order of removal of a member;(xi)Registrar of Societies.(2)Certified copies of any document which any person has a right under Sub-rule (1) to inspect shall be supplied on payment of a fee of -(i)[Rs. 20.00] [Substituted vide Orissa Gazette Extraordinary No. 2182, Dated 26.11.2002.] for the Bye-Laws if it is a printed copy;(ii)a sum calculated at the rate of [four rupees] [Substituted vide Orissa Gazette Extraordinary No. 2182, Dated 26.11.2002.] for each hundred words of the copy extract of any other document. Four figures shall be counted as a word.
