Section 35(1) in The Orissa Co-operative Societies Act, 1962
(1)Notwithstanding anything contained in any law for the time being in force a member may execute an agreement in favour of the Society to the effect that his employer shall be competent to deduct from the salary or wages payable to him by the employer such amount in such period as may be specified in the agreement and to pay the amount so deducted to the Society in satisfaction of any debt or other demand owing by the remember to the Society.
