Section 30A in The Orissa Co-operative Societies Act, 1962
30A. [ Dissolution of Committee on failure to convene special meeting on requisition. [Inserted by Orissa Act No. 28 of 1991, Section 24 dated 31.12.1991 force w.e.f 1.5.1993.]
(1)If the Committee does not convene a special meeting of the General Body on requisition under Section 30, it shall stand dissolved from the date following the date by which such meeting was due, and upon such dissolution.(a)the office bearers shall be deemed to have vacated their office - and the management of the Society shall vest in the Registrar on the date of the dissolution; and(b)thereafter, the provisions of Clause (ii) of Sub-section (1-b) of Section 28 in regard to management of the affairs of the Society and constitution of its Committee shall apply.(2)The office-bearers of the Committee dissolved under Sub-Section (1) shall not be eligible for being chosen as office-bearer of any Society until expiry of a period of two years from the date of such dissolution.] [Substituted vide O.G.E No. 1832 dated 27.12.2004. Section 5 (O.A. No. 11 of 2004).]
