Section 68(2) in Jharkhand Co-operative Societies Rules, 2008
(2)Where the dispute relates to a sum due from a registered society to an affiliating society, the reference shall contain the names of the members of the managing committee and a list of the debtor members of the former society along with the amounts outstanding against each of them.Provided that in case of a registered society with unlimited liability it shall also contain a list of all the members of the society and the amounts due to it from each member:
