Section 10 in Rajasthan Societies Registration Act, 1958
10. Members liable to be sued as strangers
. (1) Any member of a society registered under this Act, who may be in arrear of a subscription which, according to the rules and regulations of the society, he is bound to pay or who shall possess himself of or detain any property of the society in a manner or for a time contrary to such rules and regulations or shall injure or destroy any property of the society, may be sued for such arrear or for the damage accruing from such possession, detention, injury or destruction of the property in the manner here in before provided.(2)If in any suit or proceeding brought under sub-section (1) at the instance of the society the defendant shall be successful and shall be adjudged to recover his costs, he may elect to proceed to recover the same from the officer in whose name the suit or other proceeding shall be brought or from the society, and in the latter case, shall have process against the property of the said society in the manner above described.
