Section 72(2) in The Orissa Co-operative Societies Act, 1962
(2)The Registrar may, of his own motion, make an order directing the winding up of a Society-(a)[ its membership has fallen below the minimum number required for its registration; or] [Substituted by Orissa Act No. 28 of 1991, Section 39(a) dated 31.12.1991, w.e.f. 1.5.1993.];(b)where the Society has not commenced working within a period of eighteen months from the date of its registration or has ceased to work.[(2-a) Except on the basis of a resolution specified in Sub-Section (1) no order directing the winding up a Society under this Section shall be passed without giving an opportunity to the Society to state objections, if any, to the proposed winding up, through its Chief Executive, within thirty days from the date of issue of a notice by the Registrar in that regard.] [Inserted by Orissa Act No. 28 of 1991, dated 31.12.1991, force w.e.f. 1.5.1993.]
