Section 95 in Rajasthan Co-operative Societies Rules, 2003
95. Mode of making attachment before award or order
:- (1) Attachment of property under section 101 of the Act shall be made in the manner provided in rule 94.(2)Where a claim is preferred to property attached under sub-rule (1), such claim shall be investigated in the manner and by the authority specified in rule 94.(3)Where a direction is made for the attachment of any property under sub-rule (1), the Recovery Officer shall order the attachment to be withdrawn -(a)when the party concerned furnishes the security required, together with security for the costs of the attachment; or(b)when the liquidator determines tinder clause (b) of sub-section (2) of section 64 of the Act that no contribution is payable by the party concerned; or(c)when the Registrar passes an order under sub-section (1) of section 57 that the party concerned need not repay or restore any money or property or contribute any sum to the assets of the society by way of compensation; or(d)when the dispute referred to in sub-section (1) of section 60 has been decided against the party at whose instance the attachment was made;(e)when the order passed under section 107 or any other provision of the Act sets aside the order of attachment.(4)Where property is under attachment by virtue of the provisions of this rule and a decree is subsequently passed against the person whose property is attached, it shall not be necessary upon an application for execution of such decree to apply for reattachment of the property.
