Section 43(2) in The Orissa Co-operative Societies Rules, 1965
(2)The State Co-operative Union shall in addition to the functions enumerated in Sub-rule (1) perform following functions :(i)maintain the Co-operative education fund created under Section 56-A;(ii)represent the interest and welfare of all types of Societies in the State;(iii)promote new forms of Co-operative enterprises and for this purpose frame model bye-laws and regulations;(iv)undertake experimental project towards the application of Cooperative ideology;(v)liaise on behalf of and amongst Societies; and(vi)serve a Data Bank and Clearing House on Co-operative;].Chapter-V Properties and Funds of the Society
