Section 93(1) in The Orissa Co-operative Societies Act, 1962
(1)The Board or the Trustee may direct the Committee of a [Co-operative Agricultural and Rural Development Bank] [Substituted by Orissa Act No. 23 of 1994 Section 5, dated 4.11.1994.] to take action against a defaulter, under Section 90, 91 or 92 and if the Committee neglects or fails to do so the Board or the Trustee may take such action.
