Section 143 in The Orissa Co-operative Societies Rules, 1965
143. Officers of Societies, Financing Banks and Sale Officers not to bid at sales.
- On any sale of movable or immovable property held under the provisions of the Act or these rules, no officer or servant of the Society on the application of which the sale is held, and no officer, if any, of the Financing Bank of which the society is a member (except on behalf of the Society or the Financing Bank, as the case may be), and no Sale Officer or other person, having any duty to perform in connection with such sale, shall either directly or indirectly bid for or acquire or attempt to acquire any interest in such property.Chapter-XI Appeal, Revision and Review
