Section 133A(iii) in The Orissa Co-operative Societies Act, 1962
(iii)if so required by the Reserve Bank of India in writing in the public interest or for preventing the affairs of the bank being conducted in a manner detrimental to the interest of the depositors or for securing the proper management thereof, [the Registrar shall, within one month from the date of receipt of such writing, shall pass an order] [Substituted by Orissa Act 1 of 2008 Section 24 (O.G.E. No. 654 dated 20.3.2008).] for the removal of the Committee of the Bank and for appointment of an Administrator therefor, for such period not exceeding five years in the aggregate, as may, from time to time, be specified by the Reserve Bank;
