Section 17 in The Orissa Co-operative Societies Act, 1962
17. Affiliation to the State Co-operative Union.
- Notwithstanding anything in Section 16 in respect of the membership in the State Co-operative Union such of the Societies shall be bound to affiliate themselves to and become members of the Union as may be subject to the rules made in that behalf, be declared from time to time by the State Government, having regard to their income and activities and the number and nature of their members to be liable to become such members of the Union :Provided that if any such Society as aforesaid fails to comply with the requirements of this Sub-section within such time as may be prescribed, the Registrar shall have the power to declare such Society to have become affiliated to and member of the Union and thereupon the Society shall remain subject to all the obligations and entitled to all rights and privileges as a member of the Union and be liable to pay all fees and contributions in accordance with the Bye-Laws of the Union.[Provided further that the Co-operative Credit Societies shall not be bound to affiliate themselves to and become members of the State Co-operative Union.] [Inserted by Orissa Act 1 of 2008 Section 6, Section 7 & Section 21 (O.G.E. No. 654 dated 20.3.2008).]
