Section 17 in The Orissa Self-Help Co-operatives Act, 2001
17. Admission as member.
(1)Admission to membership shall be made, in accordance with the procedure specified in the articles of association. The articles of association shall have provision for constitution of a board by way of election from among its members and such board may be called by any other names as the articles of association provide.(2)Where admission is refused, the decision with the reasons thereof shall be communicated by registered post to such applicant within fifteen days of the date of the decision, or within sixty days from the date of submission of applicant for membership, whichever is earlier.(3)Where an applicant has been refused admission by the board, or has had no response from the board, the applicant may request the board to place the matter for review by the general body. The board shall place the matter before the general body at its next general meeting and the decision of the general body shall be final :Provided that the applicant shall be given an opportunity to be heard by the general body before refusal of admission.
