Section 39(1) in Himachal Pradesh Co-operative Agriculture and Rural Development Banks Act, 1979
(1)The Board or trustee may direct the committee of a [Primary Agriculture and Rural Development Bank] [Substituted for 'Primary Land Development Bank' vide H.P. Act No. 16 of 1987.] to take action against a defaulter under [section 22 or] [Substituted for the words and figures 'section 22 or' vide H.P. Act No. 16 of 1987.] section 23, or section 26 and if the committee neglects or fails to do so, the Board or the trustee may take such action.
