Section 23(1) in The Bihar Agricultural Credit Operations and Miscellaneous Provisions (Banks) Act, 1977
(1)If a co-operative society is unable to pay its debts to a bank from which it has borrowed, by reason of its members defaulting in the payment of the moneys due from them, the bank may direct the Committee of such society to proceed against such members by taking action under the Bihar and Orissa Co-operative Societies Act, 1935.
