Section 33B in The Orissa Co-operative Societies Act, 1962
33B. [ Functions of Apex and Central Societies in respect of affiliated societies. [Amended by Orissa Act No. 11 of 2004,Section 21 (O.G.E. No. 1832 dated 27.12.2004).]
(1)Notwithstanding anything contained in the Act, the Registrar, if so considers necessary in the interest of the co-operative movement in the State, may create a common cadre of employees belonging to such class of societies as may be specified therein and, for that purpose, constitute an appointment Committee or authorise any Apex or Central Society including Central Bank to which such class of societies are affiliated, to exercise the powers of appointment, transfer and discipline in respect of all or any of the categories of employees of such class of societies, as may be specified by him in that behalf :Provided that a society or a class of societies may exercise the powers of discipline in respect of any cadre employee posted under such society or class of societies, as the case may be, to the extent specified in the regulation made under Sub-Section (2).(2)The Registrar may, for the purpose of regulating the matters of appointment, transfer and discipline as provided under Sub-Section (1) make such regulations as may be necessary.(3)Save as provided in sub-Section (1) on and from the date such appointment Committee is constituted or any Apex or Central Society including Central Bank is authorised under Sub-Section (1), the concerned class of societies shall have no powers to deal with matters relating to appointment, transfer and discipline in respect of employees of the category or categories specified under the said sub-section.(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
