Section 32(7) in The Orissa Co-operative Societies Act, 1962
(7)[ Notwithstanding anything contained in this Section, if in the opinion of the Registrar, the Committee of any Society is acting in a manner prejudicial to the interest of the Society or its members, or has committed such serious irregularities or illegality that further continuance of the Committee would be detrimental to the interest of the Society the Registrar may, at any time before or, as the case may be, after issue of a notice under Sub-Section (1), suspend the Committee, and make such arrangements as he thinks proper for the management of the affairs of the Society, during the period of suspension of the Committee :Provided that if the Committee so suspended is reinstated the period of suspension shall count towards its term.] [Inserted by Orissa Act No. 7 of 1996, Section 9 dated 22.4.1996.]
