Section 103 in West Bengal Co-operative Societies Rules, 2011
103. Co-operative Society's power to call for notice of suits or proceedings against members.
A Co-operative society the objects of which includes advance of loan to its members and the financing bank, if any, of which such society iS a member, may where revenue or loan or advance realizable as public demand is payable by any member of such society to the State Government, by a notice served upon the Collector, require the Collector to furnish to such society or the financing bank or both, notice of any suit or proceedings for recovery of arrear of revenue or loan or advance instituted or commenced, by him against such member.
