Section 94 in The Assam Co-operative Societies Rules, 1953
94. Procedure for conditional attachment of property.
(1)An application for a conditional order of attachment under sub-section (3) of Section 64 shall be made to the Registrar and shall contain-(a)evidence in support of the contention that the party is about to dispose of the whole or any part of his property or is about to remove the whole or part of his property from the local limits of the jurisdiction of the Registrar; and(b)full details of the property to be attached, its estimated value and the claim of the society.(2)The Registrar on receipt of an application for a conditional order of attachment, if he is satisfied to the bona fide of the application may make an order of conditional attachment of the property as specified in the application.(3)The Registrar may, in the order direct the conditional attachment of the whole or any portion of the said property so specified.(4)Order of attachment, if any passed by the Registrar shall be served by such person as the Registrar may empower. The person so empowered shall follow the procedure laid down in Order XXI of the First Schedule to the Code of Civil Procedure, 1908.(5)Conditional order of attachment, shall continue in force until withdrawn or cancelled by the Registrar.(6)Such conditional order of attachment, when passed by the Registrar shall be reduced to the form set forth in the Scheduled.
