Section 50 in Arunachal Pradesh Co-operative Societies Act, 1978
50. Deduction from salary to meet society's claim in certain cases.
(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.(2)On the execution of such agreement, the employer shall, if so required by the society by a requisition in writing, and so long as the society does not intimate that the whole of such debt or demand has been paid, make the deduction in accordance with the agreement, and pay the amount so deducted to the society, as if it were a part of wages payable by him as required under the Payment of Wages Act, 1936 (IV of 1936) on the day on which he makes payment. Such payment shall be valid discharge of the employees' liability to pay the amount deducted.(3)If after the receipt of a requisition made under the foregoing sub-section, the employer at any time fails to deduct the amount specified in the requisition from the salary or wages payable to the member concerned or makes default in remitting the amount deducted to the society, the employer shall be personally liable for the payment thereof; and the amount shall be recoverable on behalf of the society from him as a possible demand under the Bengal Public Demands Recovery Act, 1913; and the amount so due shall rank in priority in respect of such liability of the employer as wages in arrear.(4)Nothing contained in this section shall apply to persons employed in any railways and in mines and oil fields.
