Section 138(1) in The Orissa Co-operative Societies Rules, 1965
(1)In regard to the sums payable to Government the Principal Officer of the area in whose jurisdiction the cause of action arose; may of his own motion take any steps which he may deem necessary in matter of such recovery in accordance with the Act and Rules thereunder without any applications having been made to him in that behalf under Rule 98 and Rule 99.
