Section 12(5) in The Orissa Co-operative Societies Act, 1962
(5)[ Where in the case of an Apex Society, Central Society, Co-operative Bank or financing bank or in the case of any other Society assisted by the State or Central Government in any of the forms specified in Sub-section (1) of Section 31, the Registrar is of the opinion that an amendment of the Bye-Laws of any such Society is necessary or desirable in the interest thereof, he may, in the prescribed manner, call upon the society to make such amendment within such period as he may specify in that behalf.
