Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madras Co-Operative Societies (Amendment) Act, 1958 17 of 1958 [30 July 1958] CONTENTS 1. Short title 2. Insertion of new section 28 in Madras Act VI of 1932 Madras Co-Operative Societies (Amendment) Act, 1958 17 of 1958 [30 July 1958] PREAMBLE An Act further to amend the Madras Co-operative Societies Act, 1932. Whereas it is expedient further to amend the Madras Co-operative Societies Act, 1932 (Madras Act VI of 1932), for the purpose hereinafter appearing; Be it enacted in the Ninth Year of the Republic of India as follows:-- 1 For Statement of Objects and Reasons, see Fort St. George Gazette Extraordinary., dated the 15th February 1958, Part IV-A, page 44. 1. Short title :- This Act may be called the "Madras Co-operative Societies (Amendment) Act, 1958. 2. Insertion of new section 28 in Madras Act VI of 1932 :- After section 27 of the Madras Co-operative Societies Act, 1932 (Madras Act VI of 1932), the following section shall be inserted, namely: -- "28. Deduction from the salary or wages.-- (1) A member of a registered society may execute an agreement in favour of that society providing that his employer or the officer disbursing his salary or wages shall be competent to deduct every month from the salary or wages payable to him, such amount or instalments of amount as may be specified in such agreement and to pay the amount so deducted to the society in satisfaction of any debt or other demand owing by the member to the society. (2) (a) On the execution of such agreement, the employer or the officer disbursing the salary or wages of the member, shall, if so required by the society by a requisition in writing and so long as such debt or demand or any part of it remains unpaid, make the deduction in accordance with the agreement and pay the amount so deducted to the society. (b) The employer or the officer disbursing the salary or Wages shall maintain such registers as may be proscribed by the State Government or the Registrar from time to time. (3) The provisions of this section shall apply to all such agreements of the nature referred to in sub-section (1) as are in force on the date of the commencement of the Madras Co-operative Societies (Amendment) Act, 1958. (4) The provisions of this section shall apply notwithstanding any law to the contrary for the time being in force."