Section 24(2) in Himachal Pradesh Societies Registration Act, 2006
(2)If in any suit or other proceeding brought under sub-section (1) at the instance of the Society, the defendant shall be successful and shall be adjudged to recover his costs, he may elect to proceed to recover the same from the officer in whose name the suit or other proceedings shall be brought or from the Society, and in the latter case, shall have process against the property of the said Society in accordance with the provision of this Act.
