Section 158(1) in The Orissa Co-operative Societies Rules, 1965
(1)The State Government shall constitute a State Co-operative Council consisting of -(i)Minister of Co-operation, who shall be the President;(ii)Minister of State, Co-operation, if any;(iii)Deputy Minister, Co-operation if any;(iv)Agricultural Production Commissioner;(v)The Secretary to State Government in the Department of Co-operation;(vi)Registrar of Co-operative Societies;(vii)Two Members of the Orissa Legislative Assembly to be elected for the purpose;(viii)President of the Orissa State Co-operative Bank;(ix)President of the Orissa State Co-operative Union;(x)President of the Orissa State Co-operative Land Development Bank;(xi)President of the Orissa State Co-operative Marketing Federation;(xii)For non-official Co-operators to be nominated by the State Government from the Co-operative Societies;(xiii)Such additional members not exceeding three as the Council, with the approval of the State Government may co-opt.
