Section 67(2) in The Orissa Co-operative Societies Act, 1962
(2)Notwithstanding anything to the contrary in Sub-Section (1), any authority competent to initiate, institute or dispose of any proceedings under this Section as it stood prior to the date of commencement of Section 35 of the Orissa Co-operative Societies (Amendment) Act, 1991 shall continue to be so competent until appointment of the Auditor-General and upon such appointment, all proceedings pending before any such authority as on the date of the said appointment shall stand transferred to the Auditor-General who shall dispose of the same in accordance with law.] [Substituted by Orissa Act No. 28 of 1991, Section 34 dated 31.12.1991, w.e.f. 1.5.1993.][Chapter-VIII-A [Inserted by Orissa Act No. 19 of 1983 Section 20-See Orissa Gazette Extraordinary dated 11.10.1983.] Constitution and Powers of Tribunal
