Section 114 in The Orissa Co-operative Societies Rules, 1965
114. Attachment of salary, allowance or wages.
(1)Where the movable property to be attached is the salary or allowance or wages of Public Officer or of a servant of the railway or local authority or a firm or a company whether the defaulter or the Disbursing Officer is or is not within the jurisdiction of the Principal Officer, the Principal Officer of the area may, on receiving a report from the Sale Officer, order that the amount shall, subject to the provisions of Section 107 of the Act, be withheld from such salary or allowance or wages either in one payment or by monthly instalments as the said Principal officer of the area may direct, and upon notice of the order, the officer or other person, whose duty is to disburse such salary or allowance or wages shall withhold and remit to the Principal Officer of the area or decree-holder the amount due under the order or the monthly instalment, as the case may be.(2)Where the attachable portion of such salary or allowance is already being withheld or remitted in pursuance of a previous or unsatisfied order of attachment the officer or other person whose duty is to disburse such salary or allowance or wages shall forthwith return the subsequent order to the Principal Officer of the area issuing it, with a full statement of all the particulars of the existing attachment.(3)It shall be an offence under Section 115 of the Act, if any Disbursing Officer fails to carry out the provisions under Sub-rules (1) and (2) of Rule 114.
