Section 151 in The Orissa Co-operative Societies Rules, 1965
151. Legal practitioners not to appear in proceedings under this Act.
- Legal practitioners shall not be entitled to represent parties in proceedings under the Act or the Rules except -(i)before the Registrar [Tribunal] [Substituted by S.R.O.No 1127/78.] or the State Government;(ii)in appeal and revisions;(iii)with the permission of the Presiding Officer, before whom the proceedings are taken.
