Section 28A(4) in The Orissa Co-operative Societies Act, 1962
(4)[ The Election Officer shall, within seven days from the date of receipt of an intimation under Sub-section (3), or forthwith upon his own information as to the date of expiry of the term as referred to in that Subsection -(a)fix the date of the election and publish it in the prescribed manner so, however, that in no case, the intervening period between the date of such publication and the date of election so fixed shall be less than two months; and(b)direct the Chief Executive of the Society to prepare the forms of notice and deliver them to him on or before a date to be specified in that direction.
