Section 67(1)(c) in The Orissa Co-operative Societies Rules, 1965

[Cites 0, Cited by 0] [Section 67(1)] [Section 67] [Entire Act]

State of Odisha - Subsection

Section 67(1)(c) in The Orissa Co-operative Societies Rules, 1965

(c)

(i)he may notwithstanding any rule or Bye-Laws specifying the period of notice for a meeting of the Committee of the Society, require the officers [or the office bearers] [Inserted vide Orissa Gazette Extraordinary No. 500, Dated 23.4.1997.] of the Society to call a meeting of the Committee at such time and place at the head quarters of the Society or any branch thereof and to consider such matters as may be directed by him and where the officers [or the office bearers] [Inserted vide Orissa Gazette Extraordinary No. 500, Dated 23.4.1997.] of the Society refuse or fad to call such a meeting he shall have power to call it himself :

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State of Odisha - Subsection

Section 67(1)(c) in The Orissa Co-operative Societies Rules, 1965