Section 133B(1) in The Orissa Co-operative Societies Act, 1962
(1)Notwithstanding anything contained in this Act, the State Co-operative Bank and Central Cooperative Banks shall have at least three Directors in their Committee who have special knowledge or experience in the field of accountancy, law, banking, management, agriculture or rural economy and if such category of persons do not get elected, the Committee of that Society may co-opt persons having special knowledge or experience in the field of accountancy, law, banking, management, agriculture or rural economy who shall have the voting rights.
