Section 21(2) in The Gujarat Agricultural Credit (Provision of Facilities) Act, 1979
(2)If the committee of the co-operative society fails to proceed against its defaulting members within a period of ninety days from the date of receipt of such direction from the bank, the bank itself may, under intimation to the Registrar, proceed against such defaulting members in which event, the provisions of the Co-operative Societies Act and the rules and the bye-laws made thereunder shall apply, as if all references to the society or its committee in the said provisions, rules and bye-laws were reference to the bank.
