Section 48 in The Meghalaya Co-operative Societies Act
48. Deduction of dues from salary of members.
- If a member of a registered society, who is an employee of the Government of Meghalaya or any local authority, takes a loan from a society and contracts to repay it by instalments, and authorise the society to recover such instalments by deduction from his salary, the person who disburses any amount payable to such member as salary or remuneration in respect of such employment shall on demand from the society deduct the amount of such instalment from the amount disbursed to such member as salary and shall forthwith remit to the society the amount so deducted."If the employer or the person authorised in this behalf to disburse salary to the member who has taken loan from the society fails to make deduction as per the contract or defaults in making payment to the Co-operative Society, he shall be liable to the society to the extent of the amount which the employer has failed to deduct or to pay as the case, may be."
