Section 26(3) in The Orissa Co-operative Societies Rules, 1965
(3)(a)The representative smaller General Body shall consist of the Government nominees, if any, and the elected representatives of the individual and non-individual members of the Society respectively :Provided that the total number of members of the representative smaller General Body shall, in no case be less than fifty and more than one hundred.(b)The number of representative to be elected by the individual and non-individual members shall bear such proportions to their total members respectively, as may be decided from time to time by the Committee, so as to ensure equitable representation of all classes of members of the Society.(c)In every case where a Society is required to constitute a representative smaller General Body in accordance with the provisions of Section 27, the Chief Executive of the Society shall hold elections and constitute the said body within four months from the date of coming into force of the Orissa Cooperative Societies (Amendment) Rules, 1997.(d)The voting at the elections shall be by means of secret ballot and polling shall take place simultaneously at such places as may be decided by the Committee having regard to the convenience of the members to exercise their right of voting.(e)The procedure as laid down in Orissa Co-operative Societies (Elections to the Committees) Rules, 1992 relating to the election of members of the Committee shall, apply mutatis and mutandis to the election of representatives to the smaller General Body.(f)The tenure of the representatives to the smaller General Body shall be such as may be fixed by the Committee.(g)A representative to the smaller General Body shall cease to be so, if he ceases or resigns from the membership of the Society or dies or refuses in writing to function as such and upon such cessation another representative shall be elected in his place.(h)The reference to the General Body of a Society wherever occurring in the Act, Rules and the Bye-Laws, shall mean a reference to a representative smaller General Body in every case where such a smaller Body has been constituted for a Society.
