Section 98(2) in The Orissa Co-operative Societies Rules, 1965
(2)If the defaulter resides or the property be proceeded against is situated or held outside the jurisdiction of the Principal Officer shall transfer the application to the Principal Officer of the area within whose jurisdiction the defaulter resides or such property is situated or held, after verifying the correctness of the particulars set forth in the application with the records, if any, of his office.
