Section 70(7) in The Orissa Co-operative Societies Rules, 1965
(7)The [Auditor-General] [Substituted vide Orissa Gazette Extraordinary No. 500, Dated 23.4.1997.] or the person authorised by him also provide in his decision, for the payment of costs of the proceedings under this Rule or any part of such costs, as he may think just.
