Section 80 in Himachal Pradesh Co-Operative Societies Act, 1968
80. Powers of liquidator.
(1)Subject to any rules made in this behalf, the whole of the assets of a society in respect of which an order for winding up has been made, shall vest in the liquidator appointed under section 79 from the date on which the order takes effect and the liquidator shall have power to realize such assets by sale or otherwise.(2)Such liquidator shall also have power subject to control of the Registrar-(a)to institute and defend suits and other legal proceedings on behalf of the society by the name of his office;(b)to determine from time to time, the contribution (including debts due) to be made or remaining to be made by the members or the past members or by the estate, or nominees, heirs or legal representatives of deceased members or by any officers or former officers, to the assets of the society;(c)to investigate all claims against the society and subject to the provisions of this Act, to decide questions of priority arising between claimants;(d)to pay claims against the society including interest upto the date of winding up according to their respective priorities, if any, in full or rateable, as the assets of the society may permit; the surplus, if any, remaining after payment of the claims being applied in payment of interest from the date of such order of winding up at a rate fixed by him but not exceeding the contract rate in any case;(e)to calculate the cost of liquidation and to determine by what person and in what proportions they are to be borne;(f)to determine whether any person is a member, past member or nominee of deceased member;(g)to give such directions in regard to the collection and distribution of the assets of the society as may appear to him to be necessary for winding up of the affairs of the society;(h)to carry on business of the society so far as may be necessary for the beneficial winding up of the same;(i)to make any compromise or arrangement with creditors or persons claiming to be creditors or having or alleging to have any claim present or future whereby the society may be rendered liable;(j)to make any compromise or arrangement with any person between whom and the society there exists any dispute and to refer any dispute to arbitration;(k)after consulting the members of the society, to dispose of the surplus, if any, remaining after paying the claims against the society; and(l)to compromise all calls or liabilities to calls and debts and liabilities capable of resulting in debts, and all claims present or future, certain or contingent subsisting or supposed to subsist between the society and a contributory or alleged contributory or other debtor or person apprehending liability to the society and all questions in any way relating to or affecting the assets or the winding up of the society on such terms as may be agreed and take any security for the discharge of any such call, liability, debt or claim and give a complete discharge in respect thereof.(3)[ Any private transfer or delivery of or an encumbrance or charge on, property made or created after the order of the liquidator under this section shall be null and void as against the society under liquidation.] [Added vide H.P. Act No. 13 of 1981.]
