Section 116 in The Orissa Co-operative Societies Act, 1962
116. Cognizance of offence.
(1)No Court inferior to that of a Magistrate of the first class shall try any offence under this Act.(2)[ Offences specified in Sub-secs. (5)(a), (6), (10), (11), (12), (13) and (15) of Section 115 shall be cognizable.(3)Without prejudice to the provisions of any other law for the time being in force, in regard to the institutions of prosecutions, the Registrar, [Auditor General] [Substituted by Orissa Act 28 of 1991 Section 52, dated 31.12.1991, force w.e.f. 11.9.1992.] or any member of the concerned Society, shall be the person competent to institute prosecution for any offence under this Act.][Provided that where any member of the concerned society intends to institute prosecution against,-(i)the Registrar, he shall obtain prior approval of the State Government, and(ii)any officer subordinate to the Registrar, he shall obtain prior approval of the Registrar.]Chapter-XV Miscellaneous
