Section 15B in The Orissa Co-operative Societies Act, 1962
15B. Promotion of subsidiary organisation.
(1)Any Society may, by resolution passed by a majority,of members present and voting at its general body meeting, promote one or more subsidiary organisations for the furtherance of its stated objectives, and such organisation or organisations may be registered under any law for the time being in force.(2)The annual reports and accounts of any such subsidiary organisation shall be placed before the general body meeting of the promoting Society, every year.] [Substituted by Orissa Act No. 28 of 1991, Section 10 dated 31.12.1991, w.e.f. 1.5.1993.]Chapter-III Members of the Co-Operative Societies and their Rights and Liabilities
