Section 27 in The Orissa Co-operative Societies Act, 1962
27. Final authority in a Society.
- The final authority in a Society shall vest in the general body of members :[Provided that where the area of operation or the membership of a Society exceeds such limits as may be prescribed, a representative smaller General Body shall be constituted in the manner prescribed which shall exercise all the powers of the General Body except the power of electing office-bearers] [Substituted by Orissa Act 28 of 1991, Section 19 (a) dated 31.12.1991, w.e.f. 14.11.1995.] [* * *] [Omitted Orissa Act No. 7 of 1996, Section 6 dated 22.4.1996.] ;Provided further that nothing in this section shall affect any powers conferred on a committee or any officer of a Society by the rules of the Bye-Laws.
