Section 89 in Rajasthan Co-operative Societies Rules, 2003
89. Circumstances under which the State Land Development Bank or the Trustee may take action under section 89
(1) If a Land Development Bank fails to take action against the defaulter under section 85 or 88 or sub-section (1) of section 89, the State Land Development Bank may call upon the former to take necessary action within a period of seven days and report compliance. If no report of compliance is received, the State Land Development Bank may itself take necessary action as indicated in the aforesaid section and sub-section.(2)Where necessary action is not taken against the defaulter by the Land Development Bank or by the State Land Development Bank, the Trustee may call upon them to take necessary action within seven days and report compliance. If no such report of compliance is received, the Trustee may himself take the necessary action.
