Section 15 in The Orissa Co-operative Societies Rules, 1965
15. Manner of giving notice of the Resolution under Sub-Section (5) of Section 14.
- When a Society has passed any resolution under Sub-Section (1) or Sub-Section (2) [* * *] [Omitted vide Orissa Gazette Extraordinary No. 500, dated 23.4.1997.] of Section 14 the Society concerned shall give a notice of the resolution to all its members and creditors whose interest will be affected by the amalgamation or transfer of assets and liabilities or division of Societies, in the following manner, namely :(a)a copy of the notice shall unless otherwise provided in the Bye-Law be sent under certificate of posting or delivery in person to each of the members and creditors;(b)a copy of the notice shall be sent to the Registrar;(c)a copy shall be exhibited in the office of the Society.
