Section 42 in The Bihar Co-operative Societies Rules, 1959
42. Salary earners society.
(1)In case of a registered society of salary or wage earners, loans may be advanced only on the execution of an authority slip authorising in Form X the employer to deduct from the member's salary or wage the stipulated amount of instalment with interest and deductions from the member's salary or wage will continue till the loan has been fully satisfied.(2)The society shall within a fortnight of the receipt of the authority slip forward a copy thereof duly certified in the manner specified in Rule 61 to the employer or the pay disbursing authority concerned for execution of the same.(3)A member who has executed such authority slip shall, on every occasion he becomes subject to a new employer or pay disbursing authority whether by reason of change of office or place or otherwise, within a week of his becoming so subject, furnish a fresh authority slip to the society:Provided that the State Government may exempt any class or classes of salary or wage earners from the operation of this Rule.
