Section 18(2) in The U.P. Sahkari Gram Vikas Banks Act, 1964
(2)The Board or the Trustee may direct the managing committee of a [Gram Vikas Bank] [Substituted by U.P. Act 19 of 1994.] to take action against a defaulter under Section 15 or Section 16 or Section 17, and if the committee neglects or fails to do so, the Board or the Trustee may take such action subject to the provisions of sub-section (1).
