Section 54A(3) in The Assam Co-operative Societies Rules, 1953
(3)A charge of any immovable property created by a member in favour of a society for amounts borrowed or likely to be borrowed by him from time to time, shall, subject to the provisions of Clauses (b), (c) and (d) of Section 46 continue in force till the person creating the charge ceases to be member of the society.
