Section 109(5) in The Orissa Co-operative Societies Act, 1962
(5)[ No appeal against a decision or award requiring payment of an amount of rupees two thousand or more shall be entertained under Clause (j) of Sub-Section (1) unless the appellant deposits fifty per cent of such amount with the appellate authority :Provided that the appellate authority may, for reasons to be recorded in writing, reduce the aforesaid amount in any case.] [Inserted by Orissa Act 19 of 1983 Section 24 (d)-See Orissa Gazette Extraordinary dated 11.10.1983.]Notes - [Transitory provisions - (1) All proceedings relating to disputes connected with election of any officer an apex Society and all appeals against the orders and decisions specified in Clauses (e), (f) (i), (j), (m) and (n) of Sub-Section (1) of Section 109 of the Principal Act, which are pending before any authority on the date of constitution of the Tribunal under Section 67-A of the Principal Act shall stand transferred to and shall be disposed of by Tribunal in accordance with law. [Transitory provisions of Orissa Act 19 of 1982-See Orissa Gazette Extraordinary dated 11.10.1983.]
