Section 4(10) in The Orissa Self-Help Co-operatives Act, 2001
(10)Where a Co-operative Society, which is a member of a Central/ Apex Co-operative Society, is registered as a Co-operative under this Act, the Co-operative may continue to receive services from the Central/Apex Co-operative Society and to participate in its affairs for a period of one year from the date of its registration under this Act, at the end of which period, its membership in that Central/Apex Co-operative Society shall cease, unless, by then, such Central/Apex Co-operative Society, too is registered as Secondary Co-operative under this Act :Provided that in all matters governing the internal functioning of the Co-operative, this Act shall prevail, whereas in matters governing the relationship including the recoveries of dues of the Co-operative with the Central/Apex Co-operative Society to which it is affiliated, the Co-operative Societies Act shall prevail ;Provided further that even on cessation of membership, the Co-operative may continue to receive such services, and have such business relations as are mutually agreed upon, and permissible under the Co-operative Societies Act.
