Section 93 in The Orissa Co-operative Societies Act, 1962
93. Power of Board or of Trustee to distrain and sell property, etc.
(1)The Board or the Trustee may direct the Committee of a [Co-operative Agricultural and Rural Development Bank] [Substituted by Orissa Act No. 23 of 1994 Section 5, dated 4.11.1994.] to take action against a defaulter, under Section 90, 91 or 92 and if the Committee neglects or fails to do so the Board or the Trustee may take such action.(2)(a)Where such action is taken by the Board, the provision of this Chapter and of any rules made in this behalf shall apply in respect thereto as if all references to the [Co-operative Agricultural and Rural Development Bank] [Substituted by Orissa Act No. 23 of 1994 Section 5, dated 4.11.1994.] or to its Committee in the said provisions were references to the [State Co-operative Agricultural and Rural Development Bank] [Substituted by Orissa Act No. 23 of 1994 Section 5, dated 4.11.1994.] and the Board, respectively.(b)Where such action is taken by the Trustee, the provisions of this act, and of any rules made thereunder shall apply in respect thereto as if all references to the [Co-operative Agricultural and Rural Development Bank] [Substituted by Orissa Act No. 23 of 1994 Section 5, dated 4.11.1994.] or to its Committee in the said provisions were references to the Trustee.
