Section 25(2) in Rajasthan Agricultural Credit Operations (Removal of Difficulties) Act, 1974
(2)if the committee of the Co-operative Society fails to proceed against its defaulting members within a period of ninety days form the date of receipt of such direction from the bank, the bank itself may proceed against such defaulting members in which event, the provision of the [Rajasthan Co-operative Societies, Act, 1965] [Rajasthan Co-operative Societies Act, 1965 Repealed by Rajasthan co-operative Societies Act, 2001 (Now see the new Act, 2001).], the rules and the bye laws made there under shall apply as if all references to the society or its committee in the said provisions, rules and bye laws were references to the bank.
