Section 42(1) in The Assam Co-operative Societies Rules, 1953
(1)When the Registrar orders the administrative council, managing or any other body, as the case may be, of a society to be dissolved and appoints a person or persons under Section 37, he shall fix-(i)the date and time by which charge of the society shall be taken over from the dissolved body ;(ii)the condition under which work shall be carried on ;(iii)the remuneration, if any, to be paid to manage the affairs of the society ;(iv)the security, if any, to be furnished by those appointed ; and(v)the date by which a new administrative council, managing or other body, as the case may be, is to be elected.
