Section 22A(2) in The Orissa Co-operative Societies Rules, 1965
(2)The requisition referred to Clause (a) of Sub-rule (1) shall be placed before the General Body alongwith grounds for the proposed expulsion through the Committee and the Committee shall, as soon as it receives it and in no case, later than ten days of the date of receipt thereof, call upon the member proposed to be expelled to furnish his representation, if any against the proposed expulsion within such time not exceeding fifteen days as may be specified in the notice to be issued to the member in that behalf.
