Section 158(3) in The Orissa Co-operative Societies Rules, 1965
(3)It shall be duty of the Council-(i)to exercise general superintendence on the activities of the Cooperative Department and to recommend to Government on such matters as in their judgement may be calculated to ensure progress in the Co-operative movement;(ii)to advise Government regarding Scheme framed by the Co-operative Department from time to time of the progress of the movement;(iii)to advise Government on the working of the laws relating to Society and to suggest any amendment or modifications as they deem necessary;(iv)to review annually the Co-operative Movement in Orissa and forward it to Government for their information; and(v)to perform such other duties as may be assigned to it by Government.
