Section 31(2) in The Orissa Co-operative Societies Rules, 1965
(2)The annual budget of a Society for a Co-operative year shall be prepared by the Committee and approved by the General Body prior to the commencement of the Co-operative year;Provided that no such budget of -(a)a Primary Agricultural Credit Co-operative Society, Service Cooperative Society, Farmers Service Co-operative Society and a Large sized Adivasi Multipurpose Co-operative Society;(b)a Central Co-operative Bank;(c)a Co-operative Agricultural and Rural Development Bank; shall be approved except with the prior concurrence of the respective Central Co-operative Bank in respect of Societies specified in clause (a), and the Orissa State Co-operative Bank in respect of the Bank specified in Clause (b), and the Orissa State Co-operative Agricultural and Rural Development Bank in respect of a Bank specified in Clause (c).
