Section 150 in The Delhi Co-operative Societies Rules, 2007
150. Procedure for recovery of sums due to Government.
- The provisions of rule 129 to rule 148 shall apply in regard to the recovery of any sum due to the Government from a co-operative society or from an officer, former officer, member or past or deceased member of a co-operative society in pursuance of a demand issued by the Registrar or by any authority competent to issue such demand including any costs awarded to the Government in proceedings under the Act as if the Government were a decree holder and the society or officer, former officer, member or past or deceased member of a co-operative society, as the case may be, was a defaulter, subject to the following modifications, namely:-(1)The Registrar may, on his own motion, take any steps, which he may deem suitable in the matter of such recovery in accordance with the provisions of these rules and without any applications having been made to him in that behalf under these rules;(2)It shall not be necessary to deposit any sum by way of costs as required by these rules;(3)It shall not be necessary for the Recovery Officer to give the decree holder previous notice;(4)It shall not be necessary to send a copy of the attachment notice to the decree-holder; and(5)It shall not be necessary to give notice of the proclamation of sale to the decree holder.
