Section 115(14) in The Orissa Co-operative Societies Act, 1962
(14)Save as provided under this Act, or Rules, any member or President of a Committee, wilfully continuing in his office as such after ceasing to be so or incurring the disqualifications specified under this Act, and also any person wilfully aiding the continuance in office of such member or President, shall be punishable with fine which may extend to [eighteen thousand rupees] [Substituted vide O.G.E. No. 1832 dated 27.12.2004 Section 15(O.A. No. 11 of 2004).] or imprisonment which may extend to one year or with both.
