Section 7 in The Orissa Co-operative Societies Rules, 1965
7. Alteration in draft Bye-Laws by Registrar.
- The Registrar may, before registering a Society -(a)call for such information or make such enquiry as he may deem necessary; and(b)make such alteration in the draft Bye-Laws submitted with the application for registration as he may deem fit, provided that before making such alterations the Registrar may give an opportunity to the organiser to be heard.
