Section 28(5) in The Orissa Co-operative Societies Act, 1962
(5)[ If in the opinion of the Registrar, any officer or office-bearer of a Society who having the power, by or under the Bye-Laws, to remain in custody of any cash belonging to the Society, keeps in his custody, without reasonable cause, any such money in excess of the permissible limit beyond the period allowed under the Bye-Laws or in any other manner not permitted thereunder, the Registrar may, by order in writing, after giving such officer or office-bearer a reasonable opportunity of being heard remove him from his office and thereupon he shall be deemed to have vacated his office with effect from the date of the said order.] [Substituted by Orissa Act No. 28 of 1991, Section 19 (m) dated 31.12.1991, w.e.f. 11.9.1992]
