Section 60 in U.P. State Co-operative Societies Election Rules, 2014
60.
(a)If a person fails to deposit the fine imposed on him by the Commission within the specified period, it shall be the duty of the Appointing Authority concerned to deduct the same from the pay of the officer/employee concerned and deposit it in the account specified by the Commission and inform the Commission.Provided that in the case of a person other than an officer /employee the amount of penalty shall be recovered as arrears of land revenue,(b)The Commission may recommend to the State Government to take action against the officer concerned for non-compliance of said duties by the Appointing Authority and authority concerned.Chapter- IX Miscellaneous
