Section 99(1) in The Orissa Co-operative Societies Rules, 1965
(1)The application shall be made in the form specified by the [Auditor-General] [Substituted by Orissa Gazette Extraordinary No. 500, dated 23.4.1997.] and shall be signed by the decree-holder. The decree-holder may indicate whether he wishes to proceed in the first instance against the immovable property or to secure the attachment of movable property.
