Section 77 in The Orissa Co-operative Societies Rules, 1965
77. Procedure for settlement of dispute.
(1)In these proceedings the Registrar or the person or the Arbitrator to whom the dispute is transferred or referred for disposal under Clauses (a), (b) or (c) of Sub-section (1) of Section 70, as the case may be, shall fix the date, hour and the place of hearing of the dispute and issue summons or notices in the manner laid down in Rule 150 to the parties concerned in the form specified by the Registrar at least seven days before the date fixed for hearing of the dispute.(2)Where a dispute has been instituted in the name of a wrong person, where all the defendants have not been included, the Registrar or the person invested by the State Government with the powers in that behalf or the Arbitrator deciding the dispute may, at any stage of the hearing of the dispute, is satisfied, that the mistake was bona fide, order any other person to be substituted or added as a plaintiff or a defendant upon such terms as he thinks just.
