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[Cites 0, Cited by 0] [Section 29B(2)] [Section 29B] [Entire Act]

State of Odisha - Subsection

Section 29B(2)(i) in The Orissa Co-operative Societies Rules, 1965

(i)If any operational deficit is found to have been caused due to any failure on the part of a member or President of the Committee of the Society during any review of such deficit by the General Body under Clause (i) of Sub-Section (2) of Section .29, which is not allocable on any member of the Society under the said clause, the General Body may give a directive to the Committee or the Chief Executive whomsoever, it may deem proper to recover such deficit or portions thereof from such member as may be specified in the directive by instituting legal proceedings or advise the Registrar to take such action as the Registrar may deem proper against the Committee or the member or President thereof, under the appropriate provisions of the Act.