Section 27(1) in The Orissa Self-Help Co-operatives Act, 2001
(1)There shall be a general body for every Co-operative consisting of all the members of such Co-operative :Provided that where the general body of a Co-operative decides that the size, spread requires a smaller body for more effective decision making, its articles of association may provide for a smaller body called representative general body, to be formed taking some members as representatives in such a democratic manner, with such functions and powers, and such relationship with members, as may be specified in the articles of association.
