Section 23(5) in The Orissa Co-operative Societies (Elections to the Committees) Rules, 1992
(5)If the Presiding Officer is of the opinion that the challenge is frivolous or has not been made in good faith, he shall direct that the deposit made under Sub-rule (1) be forfeited to the society concerned, and in other case, he shall return it to the challenger at the conclusion of the inquiry.
