Section 33B(1) in The Orissa Co-operative Societies Act, 1962
(1)Notwithstanding anything contained in the Act, the Registrar, if so considers necessary in the interest of the co-operative movement in the State, may create a common cadre of employees belonging to such class of societies as may be specified therein and, for that purpose, constitute an appointment Committee or authorise any Apex or Central Society including Central Bank to which such class of societies are affiliated, to exercise the powers of appointment, transfer and discipline in respect of all or any of the categories of employees of such class of societies, as may be specified by him in that behalf :Provided that a society or a class of societies may exercise the powers of discipline in respect of any cadre employee posted under such society or class of societies, as the case may be, to the extent specified in the regulation made under Sub-Section (2).
