Section 146 in The Orissa Co-operative Societies Rules, 1965
146. Opening of branches.
- A Society may open branches at any place within the area of operation by a resolution of the committee and with the prior permission of Registrar obtained in writing, provided that such permission of the Registrar is not required if such branches are situated in the same city, town or village where the registered office of the Society is opened for a temporary period, not exceeding 30 days at the place within the area of operation, for affording facilities to the public and the Societies on the occasion of an exhibition, conference, mela and such other occasions provided that the Registrar shall be informed by the bank of its intention to open such branches.
