Section 35 in The Orissa Co-operative Societies Act, 1962
35. Deduction of dues of Society from salaries of members.
(1)Notwithstanding anything contained in any law for the time being in force a member may execute an agreement in favour of the Society to the effect that his employer shall be competent to deduct from the salary or wages payable to him by the employer such amount in such period as may be specified in the agreement and to pay the amount so deducted to the Society in satisfaction of any debt or other demand owing by the remember to the Society.(2)On the execution of such an agreement the employer shall, if so required by the Society by requisition in writing and so long as such debt or demand or any part of it remains unpaid, make the deduction in accordance with the agreement and pay the amount so deducted to the Society within fourteen days from the date of the education.(3)If an employer, [* * *] [Deleted by Orissa Act No. 19 of 1983 Section 215-See O.G. E. dated 11.10.1983.] fails to deduct or having deducted fails to pay any amount as required under Sub-Section (2), the Registrar may, on the application of the Society and after giving such employer a reasonable opportunity of being heard, direct him to pay to the Society within such period as has been specified in the agreement executed under Sub-Section (1) a sum not exceeding the amount which he has failed to deduct or to pay, as the case may be :Provided that nothing in Sub-Section (1) shall apply to persons employed in railways within the meaning of the Constitution and to persons employed in mines and oil-fields.
