Section 32(2) in The Orissa Self-Help Co-operatives Act, 2001
(2)Every director of a Co-operative while performing duties, discharging responsibilities, and exercising powers shall(a)act honestly and in the best interests of the Co-operative; and(b)exercise such due care, diligence and skill as a reasonably prudent person would exercise in similar circumstances;Provided that any director who is guilty of misappropriation, breach of trust or any other omission or commission, resulting in loss or shortfall in revenue to the Co-operative, shall be personally liable to make good that loss or shortfall, without prejudice to any criminal at action to which the director may be liable under law.
