Section 116(3) in The Orissa Co-operative Societies Act, 1962
(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
