Section 65(5) in The Orissa Co-operative Societies Act, 1962
(5)Where the Registrar or any person authorised by him is, in the course of an inquiry under Sub-Section (1) or Sub-Section (2), satisfied that the books and records of a Society are likely to be tampered with or the funds and property of the Society are likely to be misappropriated or misapplied, he may issue an order directing a person to seize and take possession of such books, records, funds or property and the officer or officers of the Society responsible for the custody of such books, records, funds or property shall give delivery thereof to the person as directed and in the event of such person being prevented from making the seizure the provisions of Sub-sections (2) and (3) of Section 33 shall, mutatis mutandis apply.
