Section 6 in The Punjab Women and Children Development and Welfare Corporation (General) Rules, 1983
6. Procedure of recovery.
- [Sections 20 and 32] - (1) The Managing Director may make an application to the Sub-Divisional Officer (Civil) in whose jurisdiction the loanee resides as per record of the Corporation stating that a particular sum has fallen due to the Corporation from the loanee named in the application and that the said sum has not been paid to the Corporation as per stipulation between the loanee and the Corporation.(2)The Sub-Divisional-Officer (Civil) shall after giving the loanee an opportunity of representing his case either personally or in writing within a period of ten days, determined by an order, the amount due to the Corporation and shall convey the same to the Managing Director.
