Section 4(1) in Haryana Protection of Interest of Depositors in Financial Establishment Act, 2013
(1)Notwithstanding anything contained in any other law for the time being in force, -(i)where upon complaint received from the depositor or otherwise, the District Magistrate is satisfied that any financial establishments has failed -(a)to return the deposit after maturity or on demand by the depositor; or(b)to pay interest or other assured benefit; or(c)to provide the service promised against such deposit; or(ii)where the District Magistrate has reason to believe that any financial establishment is acting in a calculated manner detrimental to the interests of the depositor, with intention to defraud them and if the District Magistrate is satisfied that such financial establishment is not likely to return the deposits or make payment of interest or other benefits assured or to provide the services against which the deposit is received, the District Magistrate may, in order to protect the interest of the depositors of such financial establishment, after giving an opportunity of hearing and recording reasons in writing, issue an order by publishing it in the Official Gazette, for attaching the money, property or assets belonging to or believed to have been acquired by such financial establishment either in its own name or in the name of any other person, from and out of the deposits collected by the financial establishment, or if it transpires that such money or other property or assets, is not available for attachment or are not sufficient for repayment of the deposits, may order attachment of such other property or assets of the said financial establishment or the personal assets of the promoters, partners, directors, managers, members or any other person of the said financial establishment, as the District Magistrate may deem fit.
