Section 138 in The Orissa Co-operative Societies Rules, 1965
138. Procedure for recovery of sums due to Governments.
(1)In regard to the sums payable to Government the Principal Officer of the area in whose jurisdiction the cause of action arose; may of his own motion take any steps which he may deem necessary in matter of such recovery in accordance with the Act and Rules thereunder without any applications having been made to him in that behalf under Rule 98 and Rule 99.(2)It shall not be necessary to deposit any sum by way of costs as required by Sub-rule (1) of Rule 98.(3)It shall not be necessary for the Sales Officer to give the decree-holder previous notice as required by Rule 109 of the intention to serve the demand notice on the defaulter and in default of payment to distrain his property, nor shall the provisions of that rule which empowers the Sale Officer to require the decree-holder to undertake the custody of the distrained property, apply.(4)It shall not be necessary to send a copy of the attachment notice to the decree-holder as required by Rule 122.(5)It shall not be necessary to give notice of the proclamation of sale to the decree-holder as required under Rule 123.(6)The payments required to be made under para (1) of the Schedule of this Act shall be made to the Sale Officer on behalf of the Government.
