Section 133B in The Orissa Co-operative Societies Act, 1962
133B. [ Inclusion of professional Directors. [nserted by Orissa Act 1 of 2008 Section 25 (O.G.E. No. 654 dated 20.3.2008).]
(1)Notwithstanding anything contained in this Act, the State Co-operative Bank and Central Cooperative Banks shall have at least three Directors in their Committee who have special knowledge or experience in the field of accountancy, law, banking, management, agriculture or rural economy and if such category of persons do not get elected, the Committee of that Society may co-opt persons having special knowledge or experience in the field of accountancy, law, banking, management, agriculture or rural economy who shall have the voting rights.(2)Where any person has been elected or nominated as Director under Sub-section (1) without having the requisite qualification mentioned therein, he shall, in consultation with the National Bank, be removed from the office after giving him a reasonable opportunity of being heard.]
