Section 16(2) in The Orissa Co-operative Societies Act, 1962
(2)[ No Society shall, without sufficient cause, refuse admission as a member to any person who is duly qualified therefor and the decision refusing admission shall be communicated by the Society to the person concerned with reasons for such refusal within [ninety days] [Substituted by Orissa Act 25 of 1975, Section 2 dated 16.5.1975.] from the date of the application for membership failing which such person shall be deemed to have been admitted as a member of the Society with effect from the date following the date of expiration of the said period of [ninety days] [Substituted by Orissa Act 28 of 1991, Section 12 (b), 12 (c) dated 31.12.1991, w.e.f. 11.9.1992.].(2-a) Where a person is deemed to have been admitted as a member of a Society in pursuance of the preceding sub-section, the Society may file an application before the Registrar within sixty days from the date with effect from which such person is deemed to have been admitted as a member for cancellation of the membership, whereupon the Registrar shall, after making such enquiry as he deems fit, pass such order as he thinks proper.] [Substituted by Orissa Act No. 4 of 1997, Section 2 dated 23.5.1997.]
