Section 195 in The U.P. Co-operative Societies Rules, 1968
195.
(a)In the case of a co-operative society of salary or wage-earners no loan shall be advanced by the society to its members unless the member executes an agreement in favour of the society as provided in sub-section (1) of Section 40.(b)The co-operative society shall, within a fortnight of the advance of loan to the member, forward, a duly certified copy of the agreement executed by the member, to the employer or the pay disbursing authority concerned for deduction under the said agreement.
