Section 99 in The Maharashtra Cooperative Societies Rules, 1961
99. Circumstances under which the [State Co-operative Agriculture and Rural Multipurpose Development Bank] [Substituted 'State Land Development Bank' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] or the Trustee may take action under Section 133(2).
(1)If a [Co-operative Agriculture and Rural Multipurpose Development Bank] [Substituted 'Land Development Bank' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] fails to take action against a defaulter under Sections 129 or 132 or sub-section (1) of Section 133, the [State Co-operative Agriculture and Rural Multipurpose Development Bank] [Substituted 'State Land Development Bank' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] may call upon the former to take necessary action within a period of seven days and report compliance. If no report of compliance is received, the [State Co-operative Agriculture and Rural Multipurpose Development Bank] [Substituted 'State Land Development Bank' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] may itself take necessary action as indicated in the aforesaid section and sub-section.(2)Where necessary action is not taken against the defaulter by the [Co-operative Agriculture and Rural Multipurpose Development Bank] [Substituted 'Land Development Bank' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] or by the [State Co-operative Agriculture and Rural Multipurpose Development Bank] [Substituted 'State Land Development Bank' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).], the Trustee may call upon them to take necessary action within seven days and report compliance. If no such report of compliance is received, the Trustee may himself take the necessary action.
