Section 158(4) in The Orissa Co-operative Societies Rules, 1965
(4)The Council shall make regulations not inconsistent with the act, the Rules made thereunder or an other Law as to -(a)procedure and conduct of business at meeting of the Council;(b)the manner in which their decision may be ascertained otherwise than in meeting;(c)delegation of powers of the Council to individual members;(d)books and accounts to be kept by the Council;(e)generally the conduct of all proceedings and business of the Council.
