Section 33B(4) in The Orissa Co-operative Societies Act, 1962
(4)The Registrar shall have power to require the societies of the concerned class to contribute such sum every year towards expenditures as the appointment Committee so constituted or the Apex or the Central Society including Central Bank so authorised under Sub-Section (1), may incur or has incurred for the purpose. If any society fails to pay the required sum to such authority and within such time as may be specified by the Registrar, the Registrar may, on receipt of information from such specified authority and after such enquiry as he may consider necessary, make an order requiring the concerned society to pay the amount within a certain time, and every such order shall be enforceable against the society as if it were a decision under Section 70 of the Act.]Chapter-V Privileges of Societies
