Section 40(2) in Tamil Nadu Societies Registration Act, 1975
(2)A Liquidator shall have power subject to the control of the Registrar-(a)to institute or defend any action or other legal proceeding on behalf of the registered society by his name of office ;(b)to determine, from time to time, the contribution to be made or remaining to be made by the members of the registered society, respectively, to the assets of the registered society ;(c)to investigate all claims against the registered society and, subject to the provisions of this Act, to decide questions of priority arising between claimants ;(d)to determine by what persons and in what proportions the costs of the liquidation are to be borne ; and(e)to give such directions in regard to the collection and distribution of the assets of the registered society as may appear to him to be necessary for winding-up the affairs of the registered society.
