Section 29B(2) in The Orissa Co-operative Societies Rules, 1965
(2)(i)If any operational deficit is found to have been caused due to any failure on the part of a member or President of the Committee of the Society during any review of such deficit by the General Body under Clause (i) of Sub-Section (2) of Section .29, which is not allocable on any member of the Society under the said clause, the General Body may give a directive to the Committee or the Chief Executive whomsoever, it may deem proper to recover such deficit or portions thereof from such member as may be specified in the directive by instituting legal proceedings or advise the Registrar to take such action as the Registrar may deem proper against the Committee or the member or President thereof, under the appropriate provisions of the Act.(ii)The Chief Executive shall comply with the directives forthwith and in no case, later than a period of one month from the date of the meeting of the General Body in which the directive is given.(iii)If any operational deficit is found allocable on any member or members of the Society and is allocated accordingly during any review of such deficit by the General Body under Clause (i) of Sub-Section (2) of Section 29, the deficit allocated shall be deemed to be dues payable to the Society by the member concerned and shall be realised, if not paid by the member within a period of three months from the date of such allocation, by instituting legal proceedings by the Chief Executive within a period of one month from the date of expiry of the aforesaid three months.]
