Section 68(13) in Jharkhand Co-operative Societies Rules, 2008
(13)(a)Reference of a dispute to the Registrar or co-operative Forum or co-operative Tribunal shall be made in Form no. XII. Application for decision shall be made in Form no. XIII, notice to parties shall be issued in From no XIV and summons shall be issued in Form no XV.(b)Notice for attachment of property and order for attachment thereof under section 50 shall be issued in Form no XXI and From no XXII respectively.(c)For the purpose of a mortgage award, the following forms shall be used:-(i)Application for a mortgage decree - Form no. XVI.(ii)Notice on defaulting member - Form no XVII.(iii)Preliminary mortgage decree - Form no XVIII.(iv)Notice before final mortgage decree - Form no XIX.(v)Final mortgage decree - Form no. XX
