Section 150(7) in The Orissa Co-operative Societies Rules, 1965
(7)When the person whose evidence is required is unable from sickness or infirmity to attend before the officer or person issuing the summons or notice or is a person whom by reason of rank or sex it may not be proper to summon, the officer or person issuing the summons may, of his own motion or on the application of the person whose evidence is required, dispense with his appearance and examine him at his place of abode or business or cause him to be so examined by a person specially deputed by him for the purpose.
