Section 23(3) in The Orissa Co-operative Societies Rules, 1965
(3)(i)Subject to the provisions of the Act, the Rules and the Bye-Laws of the Society, a member may withdraw or resign from the Society after giving 3 months notice to the Secretary of the Society of his intention to resign from membership of his Society.(ii)No resignation of a member shall be accepted unless the member has paid in full his duties, if any, to the Society and has also cleared his liability, if any, as surety for any other member.(iii)Any member, whose resignation has been accepted by the Society may demand refund of the share capital held by him. The Society shall, subject to the provision of the rules and Bye-Laws, refund the amount to the said member.
