Section 120 in The Orissa Co-operative Societies Act, 1962
120. Power of Civil Court.
- [(1) In exercising the powers conferred on it, by or under this Act, the Registrar, Auditor-General, any person authorised by the Registrar or Auditor-General, a Liquidator or an Arbitrator, or any authority deciding a dispute or conducting any audit, surcharge proceeding, inspection or enquiry under this Act, shall have all the powers of a Civil Court under the Code of Civil Procedure, 1908 in respect of the following matters, namely :(a)summoning and enforcing the attendance of any person and examining him on oath;(b)requiring the discovery and production of any document;(c)proof of facts by affidavits; and(d)issuing commissions for examination of witness.(2)In case of an affidavit, the Registrar, Auditor-General or any person appointed or authorised by the Registrar or Auditor-General, any person deciding a dispute or a surcharge proceeding, or conducting any audit, inspection or enquiry under this Act or a Liquidator of a Society, as the case may be, may administer oath to the deponent.] [Substituted by Orissa Act No. 28 of 1991 Section 53 dated 31.12.1991, force w.e.f. 1.5.1993.]
