Section 32(8) in The Orissa Co-operative Societies Act, 1962
(8)Notwithstanding anything contained in this section, if, in the opinion of the Registrar, any member of the Committee of^a Society, delegated or entrusted with any of the powers or responsibilities of such Committee, persistently makes default or is negligent in exercise of powers or in discharge of responsibilities or commits any act prejudicial to the interest of the Society or its member, the Registrar may after giving an opportunity to state his objections, if any, by order in writing stating reasons therefor remove him from office.
