Section 94 in The Meghalaya Co-operative Societies Rules
94. Procedure for conditional attachment of property.
(1)An application for a conditional order of attachment under sub-section (3) of Section 64 shall be made to the Registrar and shall contain-(a)evidence in support of the contention that the party is about to dispose of the whole or any part of his property or is about to remove the whole or part of his property from the local limits of the jurisdiction of the Registrar and that the party has failed to furnish additional security even on demand ; and(b)full details of the property to be attached, its estimated value and the claim of the society.(2)The Registrar on receipt of an application for a conditional order of attachment may direct the defendant within a time to be fixed by him either to furnish security in such sum as may be specified in the order to produce and place at the disposal of the Registrar, when required the said property or its value, or such portion thereof as may be sufficient to satisfy the decision or to appear and show cause why he should not furnish security.(3)Order of attachment, if any, passed by the Registrar shall be served by such person as the Registrar may empower. The person so empowered shall follow as far as possible the procedure laid down in Order XXI of the First Schedule to the Code of Civil Procedure, 1908.(4)The Registrar may also in the order direct the conditional attachment of the whole or any portion of the said property so specified.(5)Conditional order of attachment, shall continue in force until withdrawal or cancelled by the Registrar.(6)Such conditional order of attachment when passed by the Registrar shall be reduced to the form set forth in the Schedule.
