Section 115(15) in The Orissa Co-operative Societies Act, 1962
(15)Any present or past office-bearer, officer, or employee of a Society, causing any deficiency in the assets of a Society by breach of trust, wilful negligence, misappropriation, fraudulent or unauthorised retention, or by making payment contrary to the provisions of this Act, Rules or the Bye-Laws, or by any other act or omission not lawful or done in good faith, shall be punishable with fine which may extend to [eighteen thousand rupees] [Substituted vide O.G.E. No. 1832 dated 27.12.2004 Section 15(O.A. No. 11 of 2004).], or with imprisonment which may extend to one year, or with both.]
