Section 36 in The Orissa Co-operative Societies Rules, 1965
36. Procedure and notice for the meeting.
(1)The Committee, the Executive Committee or other Sub-Committees, as the case may be, shall meet for the transaction of the business of the Society as often as deemed necessary, provided, however, that the interval in the case of the meeting of the Committee shall not exceed four months.(2)Notice for the meeting of such Committees shall be given in writing to the members of such Committee at least three clear days before the meeting or as longer period as provided in the Bye-Laws, provided that in case of urgency the members of such Committee may meet with the consent of all the members at any time they choose.The Bye-Laws may provide that in case of urgency there may not be sufficient time to convene a meeting, the business may be transacted by circulating papers. Any decision arrived at by circulation shall be placed at the next meeting of the Committee for information or ratification, as the case may be. Should difference of opinion arise in the course of such circulation the matter shall not be decided by circulation but shall be placed before a meeting of the Committee.(3)The notice for the meeting of any Committee shall specify the place, date and hour of the meeting together with a statement of business to be transacted therein, provided that any urgent business though not included in the statement, accompanying the notice may be brought up and considered with the consent of the majority of not less than â…”rd (two third) of the members present at the meting.(4)The Bye-Laws may provide quorum for a meeting of the Committee or Sub-Committee which shall not in any case be less than â…“ of the total number of members of the Committee.(5)[ All question before the Committee shall be decided by a majority of votes and should there be equality of votes, the President or other presiding member shall have a casting vote :Provided that in case of a society which has been assisted by the State or Central Government in any of the manner specified under Sub-Section (1) of Section 31 of the Act, if there is any difference of opinion between nominated and elected members of the Committee, the matter shall be referred by the Committee to the State Government whose decision thereon shall be final and shall be acted upon, as if the same were a decision taken by the Committee.] [Substituted by Orissa Gazette Extraordinary No. 500, dated 23.4.1997.](6)The President of the Committee shall cause minutes of each meeting to be recorded in relevant books and sign the same together with -(a)the names and signatures of the members present at each meeting; and(b)all resolutions and proceedings at their meeting.
