Section 48(10) in The Orissa Self-Help Co-operatives Act, 2001
(10)Any transactions or payment, contrary to the provisions of this Act or the articles of association, deficiency to the assets of the Co-operative, by breach of trust, wilful negligence, or otherwise, misappropriation, fraudulently or unauthorised retention of money or other property belonging to the Cooperative, caused by any present or past employees, member or the director of the Co-operative, shall be treated as an offence under this Act and in addition,to the punishment as deemed proper, under the general law of the land, the Court may pass order for recovery of such dues or property of the Co-operative.
