Section 20(3) in The Orissa Co-operative Societies Rules, 1965
(3)The obligations referred to in Sub-rule (1) shall, include, inter alia the following :(i)[ * * *](ii)to avail and render such minimum services to the Society every year, as may be provided in the Bye-Laws;(iii)to abide by such cede of conduct as may be formulated by the General Body;(iv)not to undertake or carry on any business as is likely to be prejudicial to the business or interests of the Society;(v)not to withdraw or resign from the membership of the Society within one year of the date of his admission as member;(vi)to undergo Such Co-operative educational courses as may be decided by the Committee;(vii)to furnish such information to the Society as are required under the Act, Rules and the Bye-Laws;(viii)to attend the meetings of the General Body unless any absence in that regard is permitted or condoned by the General Body; and(ix)to abide by the Co-operative Principles in all his dealings with the Society or any other Society.]
