Section 62(6) in The Orissa Co-operative Societies Act, 1962
(6)[ If the Auditor-General has reason to believe that the continuance in office of any Officer or office-bearer of a Society during audit of its accounts will be detrimental either to the ascertainment of facts relevant to the audit, or to the furnishing of compliance to the audit objections or his directives, if any, in that regard, he may notwithstanding anything to the contrary contained in this Act, Rules and the Bye-Laws, by order, assigning reasons therefor, suspend the Officer or office-bearer concerned for the whole or such portion of the period of audit as he may deem proper :Provided that the period of such suspension shall, in no case, exceed six months.
