Section 55 in The Chhattisgarh Co-operative Societies Rules, 1962
55. Procedure for execution of decisions or awards.
(1)Every decision given or award made by the Registrar, his nominee or board of nominees in respect of a dispute shall be forwarded by the Registrar to the society or to the party concerned with instructions that the society or, as the case may be, party concerned should initiate execution proceedings according to the provisions of Section 85.(2)If the amount due under the decision or award is not recovered within fourteen days it shall be forwarded to the Registrar with an application for execution along with all information required by the Registrar. The decree-holder shall state whether he desires to execute the award by a Civil Court under clause (a) or by the Collector under clause (b) or by Registrar or any person empowered by the Registrar in this behalf under clause (c) of Section 85.(3)On receipt of such application for execution, the Registrar shall forward the same to the proper authority for execution alongwith a certificate issued by him under clause (a) or clause (b) of Section 85.
