Section 123A(1) in The Orissa Co-operative Societies Act, 1962
(1)Notwithstanding anything contained in this Act, if the State Government is satisfied that -(a)in the public interest; or(b)in the interest of securing proper -(i)linkage or co-ordination between related co-operative activities like production, marketing or credit support; or(ii)implementation of Co-operative production and other developmental programmes approved or undertaken by the Government; or(c)in the interest of proper management of the business of any Society or class of Societies, generally or of preventing the affairs of any Society or class of Societies from being conducted in a manner detrimental to the interests of the members, depositors, or creditors thereof;it is necessary for the Government to issue directives to any Society or class of Societies, or the Committee or Committees thereof, or inspect the records, or enquire into the affairs of any Society or class of Societies, it may, issue such directives as it may deem proper to such Society or Societies, or the Committee or Committees thereof, or make the required inspection or enquiry, or authorise any person in writing in that behalf to make such inspection or enquiry; and it shall be the duty of the Society or Societies or the Committee or Committees thereof so subjected to such directives, inspection or enquiry, to comply with the directives or the findings of the inspections, or enquiry, as the case may be, in the manner and within the time to be specified by the Government in that regard.
