Section 30A(2) in The Orissa Co-operative Societies Act, 1962
(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).]
