Section 35 in The Orissa Co-operative Societies Rules, 1965
35. [ Meeting of the Committee. [Substituted by Orissa Gazette Extraordinary No. 500, dated 23.4.1997.]
(1)The meeting of the Committee shall be called by -(i)the President;(ii)the Chief Executive under the authority of the President;(iii)the Chief Executive on the requisition from -(a)the Registrar on the person authorised by him;(b)the Financing Bank of the Society;(c)the Apex Society to which the Society is affiliated and indebted;(d)the two-thirds of the elected members of the Committee.(2)If the meeting of a Committee is not called by the Chief Executive of the Society within the time specified in the requisition made under Sub-rule (1), the Registrar or the person authorised by him shall have the power to call such meeting and such meeting shall be deemed to be a meeting convened in accordance with the Bye-Laws.]
