Section 149 in The Orissa Co-operative Societies Rules, 1965
149. Manner of certifying copies of document or entries in the Books of Society.
- (i) For the purpose of Section 62 (4)(c) and Section 125 (1) and (2), copy of any document or any entry in the books of a Society regularly kept in the course of business shall be -(a)by a member of the committee authorised by the committee in this behalf;(b)[ where the management of the society has vested under Sub-Section (1-b) of Section 28 or when an order has been passed under Sub-Section (1) of Section 32, by the officer or person appointed to manage the affairs of the Society;] [Substituted by Orissa Gazette Extraordinary No. 500, dated 23.4.1997.](c)where an order has been under Section 72 of the Act appointing a Liquidator of the Society, by the Liquidator.(ii)The charges to be levied for the supply of certified copies of documents or entries in the books of a Society shall not exceed the amount fixed in this behalf under Rule 148.(iii)No copy of document or of any entry therein taken under Sub-Section (4)(c) of Section 92 or Section 125 of the Act shall be admissible in evidence unless it contains a certificate in the following form -["I certify the above is a true copy of the"] [Nature of document entry or entries in the Book to be specified.]Signature of the Officer or person.
