Section 91 in The Meghalaya Co-operative Societies Rules
91. Execution of decision or award.
(1)In any dispute other than a claim in respect of any sum payable to or by a co-operative society, the decision or the award of the Registrar or his nominee or the arbitrator shall be enforceable by any civil Court having local jurisdiction in the same manner as a decree of such Court upon application, as if it were a decree of the Court.(2)When an award in a monetary dispute has been obtained against a society, it shall not be executed except against the assets of the society, including amounts due to the society by its members.(3)When an award in monetary dispute has been obtained it should be sent to the Registrar or such other officer as may have powers delegated to him in this behalf, for reducing the award in the form of a Co-operative Demand Certificate under Section 83, if the amount has not been realised within two months from the date of the award.(4)When the Co-operative Demand Certificate is received from the issuing officer duly signed, it will then be submitted to the head of the local administration having jurisdiction for the recovery of the amount as arrears of land revenue.
