Section 33(1) in The Orissa Co-operative Societies Act, 1962
(1)If the Committee of a Society is reconstituted at a general meeting of the Society or is removed by the Registrar under Section 32 or if the Society is ordered to be wound up under the Section 72 and the outgoing members of the Committee refuse to hand over charge of the records and property of the Society to the new Committee or the Administrators or the Society appointed under Section 32 or the Liquidator, as the case may be, such Committee, Administrators, Society or Liquidator, as the case may be, may apply through the Registrar or any person empowered by the Registrar to the Sub-divisional Officer having jurisdiction for securing such records and property.
