Section 68(13) in The Bihar Co-operative Societies Rules, 1959
(13)(a)Reference of a dispute to the Registrar shall be made in Form no. XII, application for decision shall be made in Form no. XIII, notices to parties shall be issued in Form no. XIV and summons shall be issued in Form no. XV.(b)Notice for attachment of property and order for attachment thereof under Section 50 shall be issued in Form no. XXI and Form no. XXII respectively.(c)For the purpose of mortgage award, the following forms shall be used:-(i)Application for a mortgage decree-Form no. XVI.(ii)Notice on defaulting member-Form no. XVII.(iii)Preliminary mortgage decree-Form no. XVIII.(iv)Notice before final mortgage decree-Form no. XIX.(v)Final mortgage decree-Form no. XX.
