Section 45(3) in Haryana Co-operative Societies Act, 1984
(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.
