Section 123A(2) in The Orissa Co-operative Societies Act, 1962
(2)(a)In the event of a failure to comply with any directive or finding, es the case may be, made or issued under Sub-Section (1), the Government may direct the Registrar to take such remedial measures including the removal of the concerned Committee or Committees as the Registrar may deem proper, for securing proper compliance of the directive or finding, as the case may be, and thereupon, the Registrar shall take such measures forthwith :Provided that no such measures shall be taken by the Registrar, without giving an opportunity of being heard to the Society or Societies or the Committee or Committees thereof, as the case may be, which are likely to be affected by the measures; and in every case where any Committee is removed under this Subsection, the management of the Society shall vest in the Registrar on and from the date of such removal, and upon such vesting, the provisions of Clause (ii) of Sub-Section (1-b) of Section 28 shall, mutatis mutandis, apply in regard to the management of the affairs of the Society and constitution of the Committee thereof.(b)Any measure taken by the Registrar under Clause (a) shall be deemed to be a measure duly taken by the concerned Society or Societies, or the Committee or Committees thereof, as the case may be.
