Section 32(3) in The Orissa Co-operative Societies Act, 1962
(3)The Committee or Administrators or the Society shall, [before] [Substituted by Orissa Act No. 28 of 1991, Section 26 (b) dated 31.12.1991, w.e.f. 12.8.1994.] expiry of its or their term of office, arrange for the constitution of a new Committee in accordance with the Bye-Laws of the Society.
