Section 65(4) in The Orissa Co-operative Societies Act, 1962
(4)[ When an inquiry is made under this Section, the Registrar shall communicate the report of the inquiry, within three months from the date of commencement thereof, to-(a)the Society, or Societies to which it is affiliated and its Financing Bank; and(b)the Auditor-General alongwith his requisition, if any, for such further investigation of any affair or verification of accounts or recovery of the dues of the Society as may be deemed necessary.]
