Section 37 in Andhra Pradesh Co-Operative Societies Act, 1964
37. Deduction from salary or wages.
(1)Notwithstanding anything in any other law for the time being in force, a member of a society may execute an agreement in favour of that society providing that his employer shall be competent, on a requisition in writing from the society, to deduct every month from the salary or wages payable to him such amount as may be specified in the requisition towards the amount due by him to the society in respect of any debt or other amount due by the member to the society, from time to time.(2)(a)Where such agreement has been executed by a member, the employer of such member shall, on receipt of a requisition from the society, make the deduction from the salary or wages payable to the member in accordance with the requisition, and pay, within such time as may be specified in the rules in respect of any society or class of societies, the amount so deducted, to the society.(b)Where the amount to be deducted in any month in accordance with the requisition made by a society, or where a requisition has been made by two or more societies in respect of the same person, the total amount to be deducted in accordance with all the requisitions, exceeds one-third of his entire gross salary or wages for the month, the employer shall deduct from the salary or wages of such person only a sum representing one-third of his entire gross salary or wages for the month. The amount deducted shall, where deductions have been made against requisitions received from two or more societies be paid by the employer to all the societies in proportion to the amounts to be deducted according to their requisitions :Provided that where any amount is due to such class of societies as may be specified in the rules, the entire gross salary or wages for the month on such portion thereof as may be specified in the rules in respect of any such class of societies may be deducted and paid as aforesaid.(3)The employer shall maintain such registers as may be prescribed.(4)The provisions of this section shall apply to all such agreements of the nature referred to in sub-section (1) as are in force at the commencement of this Act.(5)If such employer fails to comply with any of the provisions of this section, he shall be punishable with fine which may extend to five hundred rupees.(6)Where a requisition in writing from any society registered or deemed to be registered in any reciprocating State in respect of a member of that society who for the time being is employed in this State, is received by his employer, the requisition shall be acted upon as if it had been made by a society in this State.Explanation: - For the purposes of this sub-section 'reciprocating State' means any State which the Government may, by notification in the Andhra Pradesh Gazette, declare to be a reciprocating State.(7)Nothing in this section shall apply to establishments under a railway administration operating any railway as defined in clause (20) of Article 366 of the Constitution or to any industry to which the Payment of Wages Act, 1936 is applicable.Explanation: - For the purposes of this section, employer shall include an officer disbursing salary or wages of a member.
