Section 27(2) in The Orissa Co-operative Societies Rules, 1965
(2)The President shall maintain order in the meeting and shall conduct the proceedings in such manner as may be conducive to expeditious and effective disposal of business. He shall decide all points of orders and his decision upon such points shall be final, subject to their being in conformity with Act, Rules, and Bye-Laws [* * *] [Omitted vide Orissa Gazette Extraordinary No 500, dated 23.4.1997.]. The President may direct any member to withdraw of disorderly conduct and the members so ordered shall immediately withdraw and unless otherwise directed by the President, shall not participate in the deliberations of the meeting and shall not be entitled to vote without the permission of the President. In the event of disorder, he may suspend the meetings and adjourn it to such date and time he may fix.
