Section 19 in The Orissa Co-operative Societies Act, 1962
19. [Exercise of membership rights. [Substituted by Orissa Act 28 of 1991, Section 15 & Section 16 dated 31.12.1991, w.e.f. 11.9.1992.]
- [(1)] [Substituted by Orissa Act No. 19 of 1983, Section 7-See O. Gazette Extraordinary dated 11.10.1983.] No member of a Society shall be entitled to exercise his rights as such unless he has made such payments to the Society in respect of membership, acquired such interest in the Society or fulfilled such obligation of members, as is required by this Act or as may be provided in Rules and Bye-Laws.](2)[] [Renumbered 1 & 2 Inserted by O. Act 1 of 2008 Section 8 (O.G.E. No. 654 dated 20.3.2008).] Save as provided in Sub-section (1), a member of a Primary Agricultural Credit Co-operative Society, Large-seized Adivasi Multipurpose Co-operative Society, Service Co-operative Society and Farmers' Service Co-operative Society shall not have the right to vote unless he has deposited such amount for such period as may be specified by the Registrar from time to time.[Provided that the provisions of this Section shall not apply to the members of the Committee of the Primary Societies who shall, be deemed to be members of the Central Society or as the case may be the Apex Society in accordance with the provisions of Sub-section (1-a) of Section 16.] [Inserted by Orissa Act No. 4 of 1997, Section 3 dated 19.5.1997.]
