Section 14A(1) in The Orissa Co-operative Societies Act, 1962
(1)Notwithstanding anything contained in this Act, if the Registrar, for reasons to be recorded, is of the opinion that-(a)for ensuring viability of any Society or Societies; or(b)for avoiding over-lapping or conflict of jurisdiction of the Society in any area; or(c)in order to secure proper management of any Society; or(d)in the public interest; or(e)in the interest of depositors; or(f)in the interest of Co-operative movement in the State as a whole; or(g)in the interest of the Co-operative credit structure in the State as a whole, it is necessary to re-organise any Society or Societies or to amalgamate any two or more Societies into a single Society, the Registrar may; after consulting the financing bank of the Society or Societies, by order published in the Official Gazette, direct such re-organisation or amalgamation, as the case may be.
