Section 44W(1) in The Bihar Co-operative Societies Act, 1935
(1)The Board or the Trustee may direct the managing committee of a primary Cooperative Land Development Bank to take action against a defaulter under Sections 44-S, 44-T, 44-U or 44-V and if the managing committee neglects or fails to do so, the Board or the Trustee may take such action. The Trustee may direct the Board to take similar action against a defaulter and on the Board's neglect or failure to do so, may take such action himself.
