Section 115(13) in The Orissa Co-operative Societies Act, 1962
(13)Any person required under this Act, Rules or the Bye-Laws to hold or conduct elections for constituting a successor-Committee of an outgoing Committee or a Committee ceasing to exist or standing dissolved in accordance with the provisions of this Act or for filling up a vacancy in an existing Committee in the manner and within the time prescribed, wilfully avoiding to take action as aforesaid shall be punishable with fine which may extend to [eighteen thousand rupees] [Substituted vide O.G.E. No. 1832 dated 27.12.2004 Section 15(O.A. No. 11 of 2004).], or imprisonment which may extend to one year, or with both.
