Section 65(3)(d) in The Orissa Co-operative Societies Act, 1962

[Cites 0, Cited by 0] [Section 65(3)] [Section 65] [Entire Act]

State of Odisha - Subsection

Section 65(3)(d) in The Orissa Co-operative Societies Act, 1962

(d)if he has reasons to believe that the continuance of any officer of the Society in office will be detrimental to the interests of the Society, he may, by order assigning reasons therefor, suspend such officer or member from holding the office during the pendency of the enquiry:

Legal Document View

Unlock Advanced Research with PRISMAI

State of Odisha - Subsection

Section 65(3)(d) in The Orissa Co-operative Societies Act, 1962