Section 50 in The Gujarat Co-Operative Societies Act, 1961
50. Deduction from salary to meet society's claim in certain cases.
(1)A member of a society may execute an agreement in favour of the society, providing that his employer shall be competent to deduct from the salary or wages payable to him by the employer, such amount as may be specified in the agreement, and to pay to the society the amount so deducted in satisfaction of any debt or other demand of the society against the member.(2)On the execution of such agreement, the employer shall, if by a requisition in writing so required by the society and so long as the society does not intimate that the whole of such debt or demand has been paid, make the deduction in accordance with the agreement notwithstanding anything to the contrary contained in the Payment of Wages Act, 1936 (IV of 1936) and pay the amount so deducted to the society, [within a period of fourteen days from the date on which such deduction is made] [Inserted by Gujarat Act No. 17 of 2013, dated 15.4.2013.] as if it were a part of the wages payable by him as required under the said Act on the day on which he makes payment. In making such deduction and payment, it shall not be open to the employer to question the validity or otherwise of such debt or demand.(3)If after receipt of a requisition made under sub- section (2) the employer at any time falls to deduct the amount specified in the requisition from the salary or wages payable to the member concerned, or makes default in remitting the amount deducted to the society, the employer shall be personally liable for the payment thereof; and the amount shall be recoverable on behalf of the society from him as an arrear of land revenue on a certificate being issued by the Registrar after holding such inquiry as he deems fit, and the amount so due shall rank in priority in respect of such liability of the employer as wages in arrears. A certificate so issued by the Registrar shall not be questioned in any Court.(4)Nothing contained in this section shall apply to persons employed in any railway (within the meaning of the Constitution), and in mines and oil fields.
