Section 50(1) in Arunachal Pradesh Co-operative Societies Act, 1978
(1)It shall be compulsory for any office bearer or employee of a society to enter into an agreement in writing with the society, that in case of mis-appropriation, defalcation or in connection with an amount realisable from such person, shall be realised from his salaries, securities or any amounts that may be payable to him on the strength of the said agreement to be entered into before assuming office bearer or employee.
