Section 44AI(2) in The Bihar Co-operative Societies Act, 1935
(2)Such rule may provide for all or any of the following matters, namely:-(a)the manner of effecting distraint under this Chapter, the custody, preservation and sale of distrained property, immediate sale of perishable articles where such articles are distrained;(b)conduct of the sale of the property mortgaged to Land Development Banks, appointment of sales officers, recovery of expenses of such sale, deposit of the purchase money in connection therewith and resale of the mortgaged property where purchase money is not deposited in sale proceedings;(c)submission of returns and reports by primary Co-operative Land Development Bank to the State Co-operative Land Development Bank in respect of their transactions periodical statement of accounts between the Primary Co-operative Land Development Banks and the State Cooperative Land Development Bank, payment of amount recovered by the Primary Co-operative Land Development Bank on mortgages transferred of the State Co-operative Land Development Banks the form in which application to Land Development Banks for loans may be made, the properties offered as security for such loans the investment of money realised by Land Development Banks from the mortgagors and matters generally relating to the conduct of business of Land Development Banks; and(d)all matters expressly required or allowed in this Chapter to be prescribed by rules.][Chapter VI-B] [Chapter Vl-B and sections 44 AJ to 44 AO inserted by Act 39 of 1982.] Co-operative Banks
