Section 33B(3) in The Orissa Co-operative Societies Act, 1962
(3)Save as provided in sub-Section (1) on and from the date such appointment Committee is constituted or any Apex or Central Society including Central Bank is authorised under Sub-Section (1), the concerned class of societies shall have no powers to deal with matters relating to appointment, transfer and discipline in respect of employees of the category or categories specified under the said sub-section.
