Section 28A(3) in The Orissa Co-operative Societies Act, 1962
(3)[ The Chief Executive of the Society, by whatever designation called, shall intimate the due date of expiry of the term of office of -(i)the outgoing Committee; or(ii)where the Committee is removed under Section 32, the Committee, or the Administrator or Administrators, of the Society appointed under the said section,to the concerned Election Officer atleast three months prior to the said date :Provided that no such intimation shall be sent in a case covered under Clause (ii) without the previous approval of the Registrar.(3-a)(i) The Registrar shall be the ex officio Chief Electoral Officer of the Co-operative Societies in the State.(ii)The Chief Electoral Officer shall have powers of general superintendence and control over the conduct of election by the Election Officers and he may issue any directive to any one for ensuring smooth conduct of elections free from any corrupt practice, prohibited act, disorderly conduct and misconduct, subject to the provisions of this Act and Rules.Explanation. - For the purposes of this Clause, the expressions "corrupt practice", "prohibited act," "disorderly conduct" and "misconduct" shall have the meanings respectively assigned to them in Schedule III.(iii)The Election Officer may appoint such number of Presiding, Polling and other Officers as he may deem necessary for conducting the elections in the manner prescribed; and the officers so appointed shall perform the duties entrusted to them subject to the provisions of this Act and Rules and such directive as the Election Officer may issue in conformity with the said provisions;]
