Section 101(3) in The Orissa Co-operative Societies Rules, 1965
(3)Where any person has become liable as custodian or surety for production of the property when called for, the decree or order may be executed against him to the extent to which he has rendered himself personally liable and such person shall be deemed to be a party to the decree or order:Provided that such notice, as the Principal Officer of the area in each case thinks sufficient, has been given to the surety of the custodian.
