Section 30A(1) in The Orissa Co-operative Societies Act, 1962
(1)If the Committee does not convene a special meeting of the General Body on requisition under Section 30, it shall stand dissolved from the date following the date by which such meeting was due, and upon such dissolution.(a)the office bearers shall be deemed to have vacated their office - and the management of the Society shall vest in the Registrar on the date of the dissolution; and(b)thereafter, the provisions of Clause (ii) of Sub-section (1-b) of Section 28 in regard to management of the affairs of the Society and constitution of its Committee shall apply.
