Section 134(3) in The Orissa Co-operative Societies Act, 1962
(3)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely :(a)the applicant to whom the order refusing the registration of a Society may be sent by the Registrar;(b)the procedure and conditions for charge in the form and extent of the liability of a Society;(c)the matters in respect of which a Society shall or may make Bye-Laws;(d)the procedure to be followed for amendment of Bye-Laws by a Society;(e)the qualifications or disqualifications of individuals who may be admitted as members of Societies;(f)the provisions for a second or casting vote by the Chairman of a meeting of a Society;(g)the appointment by a Society of one its members to represent and vote on its behalf at a meeting of another Society of which it is a member;(h)the maximum number of shares or portion of the share capital of a Society which may be held by an individual member;(i)the procedure for nomination of a person to whom the share or interest of a member on his death may be transferred or the value thereof may be paid;(j)the mode in which the value of a deceased member's share shall be ascertained;(k)the election of members of committee by the general body of a Society and election of preliminary committee by the applicants for the registration of the Society to conduct the affairs of the Society for certain period;(l)the requisitioning of a general meeting of a Society;(m)the remuneration payable to a new committee or administrators appointed in place of a committee removed by the Registrar;(n)the qualification of employees of Societies;(o)the prohibition against officers of a Society being interested in contracts with the Society;(p)the matters connected with the direct and indirect partnership of the State Government in Societies;(q)the rate at which dividend may be paid by Societies;(r)the payment to be made to the 'Co-operative Education Fund' by a Society out of its net profits and the mode of its investment;(s)the mode of investment of funds of a Society;(t)the objects of the reserve fund of a Society and mode of its investment;(u)the mode of disposal of reserve fund of a Society on its winding up;(v)the extent and conditions subject to which a Society may receive deposits and loans;(w)the restrictions on transactions by a Society with non-members;(x)the restrictions on grant of loans by a Society against its shares;(y)the form and standards of fluid resources to be maintained by Societies accepting deposits and granting cash credits;(z)the levy of audit fees on Societies;(aa)procedure to be followed in proceedings before the Registrar, Arbitrator or other person deciding disputes;(bb)the conditions subject to which assets of a Society shall vest in a Liquidator and the procedure to be adopted in winding up of Society;(cc)the procedure for recovery of amounts due or payable to a Society;(dd)the mode of making attachment before judgement;(ee)the procedure for the distraint and sale of property mortgaged to [Co-operative Agricultural Rural Development Bank;] [Substituted by Orissa Act No. 23 of 1994, dated 4.11.1994.](ff)the manner of registering the address of a Society;(gg)the account books and registers to be kept by a Society and power of Registrar to direct the accounts and books to be written up;(hh)the manner of certification of entries in the book of a Society and of copies of documents kept by it in the course of its business;(ii)the statements and returns to be furnished by Societies to the Registrar, Financing Bank and the Apex Society;(jj)these restrictions on persons appearing as legal practitioners;(kk)the inspection of documents and the levy of fees for granting certified copies thereof;(ll)inspection by Financing Bank and Apex Societies and calling of general meeting and right or free access to books, accounts, securities etc. and to issue summons for their productions;(mm)the furnishing of information by members as to their financial position and alienation of their immovable properties and creditors of members to furnish statement of their claim;(nn)the contents to be included in the audit report;(oo)the fee payable for filing memorandum of appeal or application for revision or review; or(pp)any other matter which has to be or may be prescribed.
