Section 45 in Haryana Co-operative Societies Act, 1984
45. Deduction from salary.
(1)Notwithstanding anything contained in any law for the time being in force a member of a co-operative society may execute an agreement in favour of the society providing that is employer shall be competent to deduct from the salary or wages payable to him by the employer, such amount as may be specified in the agreement and to pay the amount so deducted to the society in satisfaction of any debt or other demand owing by the member to the society.(2)On the execution of such agreement, the employer shall, if so required by the co-operative society by a requisition in writing and [within a period of fourteen days from the date of deduction] [Substituted 'so long as the society does not intimate' by Haryana Act No. 19 of 2006.] that the whole of such debt or demand has been paid, make the deduction in accordance with the agreement and pay the amount so deducted to the society. Such payment shall be valid discharge of the employer for his liability to pay the amount deducted.(3)If after the receipt of a requisition made under sub section (2) the employer at any time fails to deduct the amount specified in the requisition from the salary or wages payable to the member concerned or makes default in remitting the amount deducted to the society, the society shall be entitled to recover any such amount from the employer [as per provisions of Section 110 of this Act] [Substituted for 'as arrears of land revenue' by Haryana Act No. 19 of 2006.].Explanation. - `employer' shall include an officer disbursing salary.
