Section 41A in Himachal Pradesh Co-Operative Societies Rules, 1971
41A. [ Opportunity to surety before declaration as defaulter. [Inserted vide notification dated 6-3-1978.]
(1)When the surety is called upon to clear the default of the person to whom he had stood surety and if he fails to discharge the liability he shall be treated as defaulter and denied loan for himself and also the voting right under section 20 of the Act.](2)[ In case a dispute arises as to whether a member or a society is or is not a defaulter, the matter shall be referred to the Registrar whose decision shall be final and binding.] [Inserted vide notification dated 20-1-1979.]
