Section 28B in The Orissa Co-operative Societies Act, 1962
28B. [ Election process not to be held up. [Inserted by Orissa Act No. 28 of 1991, Section 21 dated 31.12.1991, w.e.f. 11.9.1992.]
- Notwithstanding anything contained in this Act and Rules, election process of a Society, once started, shall not be held up, and no matter relating to election of the President or members of the Committee shall be called in question before any authority under this Act until the declaration of the result of such election.] [Inserted by Orissa Act No. 4 of 1997, Section 5 dated 19.5.1997.][Provided that the Government shall have power to withhold the election process of any Co-operative Society [other than a Co-operative Credit Society] [Added vide O.G.E. No. 1832 dated 27.12.2004, Section 4 (O.A. No. 11 of 2004).] at any stage with reasons to be recorded in writing.]
