Section 71 in Mizoram Cooperative Societies Act, 2006
71. Deduction from salary to meet claim of co-operative in certain cases.
(1)Notwithstanding anything contained in any law for the time being in force, a member of a co-operative may execute an agreement in favour of that coperative providing that his employer disbursing his salary or wages shall be competent to deduct every month from the salary or wages payable to him, such amount as may be specified in the agreement and to pay the amount so deducted to the co-operative in satisfaction of any debt or other demand the member owes to the co-operative.(2)On the execution of such agreement the employer disbursing the salary or wages of the members of co-operative shall, if so required by the co-operative by a requisition in writing and so long as the does not intimate that the whole of such debt or other demand has been paid, make the deduction in accordance with the agreement and pay the amount so deducted to the co-operative within a period of fourteen days of the date on which such deduction has been made, as if it were a part of the salary or wages payable on the day as required under the Payment of Wages Act, 1936, and such payment shall be a valid discharge of the employer for his liability to pay the amount deducted.(3)If, after the receipt of a requisition made under sub-section (2), the employer disbursing the salary or wages of the member at any time fails to deduct the amount specified in the requisition form, the salary or wages payable to the member concerned or makes default in remitting the amount deducted already from the salary or wages, to the concerned co-operative, the shall be entitled to recover any such amount from such employer as arrears of land revenue and the amount so due from such employer shall rank in priority in respect of the liability of such employer equal to that of the salary or wages in an arrears.
