Section 33 in The Orissa Co-operative Societies Act, 1962
33. Securing possession of records etc.
(1)If the Committee of a Society is reconstituted at a general meeting of the Society or is removed by the Registrar under Section 32 or if the Society is ordered to be wound up under the Section 72 and the outgoing members of the Committee refuse to hand over charge of the records and property of the Society to the new Committee or the Administrators or the Society appointed under Section 32 or the Liquidator, as the case may be, such Committee, Administrators, Society or Liquidator, as the case may be, may apply through the Registrar or any person empowered by the Registrar to the Sub-divisional Officer having jurisdiction for securing such records and property.(2)The Registrar may, if he has reason to believe that any records of any Society are likely to be tampered with or suppressed or that any property of any Society is likely, to be removed or misappropriated; authorise any person to enter and search any place where such records or property are kept or are believed to be kept and to seize such records and property and in the event of such person being prevented from making any such entrance, search or seizure, the Registrar may apply to the Sub-Divisional Officer having jurisdiction for securing such records and property.(3)On receipt of an application under Sub-Section (1) or (2) the Sub-Divisional Officer may, by a warrant authorise any Police Officer, not below the rank of a Sub-Inspector, to enter and search any place where the records and property are kept or are believed to be kept and to seize such records and property and the records and property so seized shall be handed over to the applicant.Explanation. - For the purposes of this Section "Sub-Divisional Officer" means the Principal Revenue Officer of the Sub-Division.
