Section 122 in Tamil Nadu Co-operative Societies Rules, 1988
122. Attachment of salary or allowances of public officer or servant of a railway administration or local authority or co-operative society or firm.
- Where the movable property to be attached is the salary or allowance or wages of a public officer or a servant of a railway administration ora local authority or a co-operative society or a firm or a company, the Registrar may, on receiving a report from the Sale Officer, order that the amount shall, subject to the provisions of section 60 of the Code of Civil Procedure, 1908 (Central Act V of 1908), be withheld from such salary or allowances or wages either in one payment or by monthly instalments as the said Registrar may direct and upon notice of the order, the officer or other person whose duty it is to disburse such salary or allowances or wages, shall withhold and remit to the Sale Officer, the amount due under the order or, the monthly instalment, as the case may be.
