Section 53B(12) in The Maharashtra Cooperative Societies Rules, 1961
(12)Where any society or sugar factory fails to pay the annual contribution as provided in the preceding sub-rules, the State Level Caderisation Committee, in the case of the Maharashtra State Co-operative Bank Limited (incorporating the Vidarbha Co-operative Bank Limited), Bombay the Maharashtra State Co-operative Marketing Federation Limited, Bombay and the Maharashtra State Co-operative Land Development Bank Limited, Bombay and the relevant Central Society in the case of other societies and sugar factories, shall communicate the name of the defaulting society or sugar factory to the Registrar for taking action under sub-section (5) of Section 69-A.Explanation.- For the purpose of this rule-(a)"Central Society" means a society notified by the Government of Maharashtra to be a Central Society under Section 69-A;(b)"relevant Central Society" in relation to any society or sugar factory means the Central Society in the area of operation of which any such society operates or any sugar factory is situated.(c)"State Level Caderisation Committee" means a committee appointed as such by the Government of Maharashtra.]|}
