Section 14A(3) in The Orissa Co-operative Societies Rules, 1965
(3)Where [the committee of] [Substituted by Orissa Gazette Extraordinary No. 500, dated 23.4.1997.] a Society files an objection to the proposed amendment, such an objection shall be duly considered by the Registrar and if the Committee desires to be heard, it shall be given an opportunity of being heard. The Registrar may, after considering the representation of the Society, register the amendment.]
