Section 108 in The Orissa Co-operative Societies Act, 1962
108. Property from which sums due from a Society to Government and others can be recovered.
- [(1) (i) All sums due from a Society to the Government other than audit fees, or from a Society to the Orissa Khadi and Village Industries Board established under the Orissa Khadi and Village Industries Board Act, 1955, including any cost awarded under any provision of the Act and the contribution to the Co-operative Education Fund referred to in Sub-section (3) of Section 56 due from a Society to the Orissa State Co-operative Union Limited, Bhubaneswar, may be recovered on an order issued by the Registrar, and(ii)the audit fees due from a Society to the Government may, on an order issued by the Auditor General be recovered.In the same manner as provided under Sub-section (1) of Section 103.] [Substituted vide O.G.E. No. 1832 dated 27.12.2004 Section 11 (O.A. No. 11 of 2004).](2)All sums recoverable from a Society in accordance with order, decision or award under this Act may be recovered -(i)from the property of the Society; or(ii)from members, past member or the estates of deceased members of the Society or their Societies, to such extent and in such proportion as may be determined by the Registrar subject to the extent of the indebtedness of.such members, past members and deceased members to the Society and to the provisions of Section 69.Chapter-XIII Appeal, Revision and Review
