Section 3A in The Orissa Co-operative Societies Act, 1962
3A. [ Auditor General. [Inserted by Orissa Act 28 of 1991, Section 3 dated 31.12.1991, force w.e.f. 1.5.1993.]
(1)The State Government may appoint a person to be the Auditor-General of Co-operative Societies for the State, and may, also appoint other persons with such designations as may, subject to rules, if any, be specified in the order in that behalf to assist him.(2)The State Government may, by general or special order, confer on any person appointed to assist the Auditor-General, all or any of the powers of the Auditor-General under this Act to be exercised within such local limits as may be assigned by the Auditor-General.(3)The State Government may also, by order, appoint any Society or local authority to assist the Auditor-General who shall exercise in the prescribed manner such powers of the Auditor-General as may be specified in the said order.(4)Every person, Society or local authority appointed to assist the Auditor-General shall exercise the powers conferred on him or it under Subsection (2) or Sub-section (3), as the case may be, subject to the general superintendence and control of the Auditor-General.]
