Section 32(2) in The Orissa Co-operative Societies Act, 1962
(2)The Committee or the Administrator or Administrators or the Society so appointed shall, subject to the control of the Registrar and to such instructions as he may from time to time give have power to exercise all or any of the functions of the Committee or of any [office-bearer] [Substituted by Orissa Act No. 28 of 1991, Section 26 (b) dated 31.12.1991, w.e.f. 12.8.1994.] of the Society and take all such actions as may be expedient in the interest of the Society and shall be deemed for all purposes of this Act and the rules and Bye-Laws to be the Committee of such Society.
