Section 32(5) in The Orissa Co-operative Societies Act, 1962
(5)If the Registrar, while making an order under Sub-Section (1), is of the opinion that any past or present officer of the Society has been party to, or responsible for the mismanagement thereof or has failed to perform any duty lawfully assigned to him, ha may, by order in writing after giving such officer an opportunity to state his objection, disqualify him from being a member of a Committee in respect of the Society for a period not exceeding three years to be specified in the order and every order made under the Sub-sections shall state the reasons for which it is made and shall be communicated to. the Society and the officer concerned.
