Section 337(3) in The U.P. Co-operative Societies Rules, 1968
(3)As soon as the debt referred to in clause (a) of sub-rule (1) or the deposit referred to in clause (b) of sub-rule (1) matures, the Recovery Officer may direct the person concerned to pay the amount to him. Where the share referred to in clause (b) is not withdraw able, the said Recovery Officer shall arrange for its sale through a broker. Where the share is withdraw able, its value shall be paid to the said Recovery Officer as soon as it becomes payable. In the case of other movable property referred to in clause (c) of sub-rule (1) above, the same shall be placed in the hands of the said Recovery Officer as soon as it becomes deliverable to the judgment-debtor.
