Section 22(2) in The M.P. Krishi Udhar Pravartan Tatha Prakiran Upabandha (Bank) Adhiniyam, 1972
(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 proceed against such defaulting members in which event, the provisions of the Madhya Pradesh Co-operative Societies Act, 1960 (No. 17 of 1961), and the rules and the byelaws made thereunder shall apply as if all references to the society or its committee in the said provisions, rules and bye-laws were references to the bank.
