Section 13(3) in The Orissa Co-operative Societies Rules, 1965
(3)Any member or creditor desiring to exercise his option under Sub-Section (2) of Section 11 shall inform the Society accordingly in writing and when he does not propose to withdraw his entire shares or deposits, the member or creditor shall clearly indicate in writing extent of his withdrawal. The Society shall examine and draw up a scheme for orderly payment of all claims in an equitable manner including shares, the value of which shall be ascertained in accordance with the provision of Sub-rule (2). The scheme may also provide for settlement of claims by mutual agreement. [* * *] [Omitted vide Orissa Gazette Extraordinary No. 500, dated 23.4.1997.].
