Section 72 in The Orissa Co-operative Societies Act, 1962
72. Winding up of Societies.
(1)If the Registrar, after an inquiry has been held under Section 65 or an inspection has been made under Section 64 or upon perusal of the audit report or on receipt of [a resolution passed] [Substituted by Orissa Act No. 28 of 1991, Section 39(a) dated 31.12.1991, w.e.f. 1.5.1993.] by not less than three-fourths of the members of a Society, is of opinion that the Society ought to be wound up, he may issue an order directing it to be wound up.(2)The Registrar may, of his own motion, make an order directing the winding up of a Society-(a)[ its membership has fallen below the minimum number required for its registration; or] [Substituted by Orissa Act No. 28 of 1991, Section 39(a) dated 31.12.1991, w.e.f. 1.5.1993.];(b)where the Society has not commenced working within a period of eighteen months from the date of its registration or has ceased to work.[(2-a) Except on the basis of a resolution specified in Sub-Section (1) no order directing the winding up a Society under this Section shall be passed without giving an opportunity to the Society to state objections, if any, to the proposed winding up, through its Chief Executive, within thirty days from the date of issue of a notice by the Registrar in that regard.] [Inserted by Orissa Act No. 28 of 1991, dated 31.12.1991, force w.e.f. 1.5.1993.](3)The Registrar may cancel an order for the winding up of Society, at any time, in any case where, in his opinion the Society should continue to exist.
