Section 108(2) in The Delhi Co-operative Societies Rules, 2007
(2)The Registrar may remove the liquidator at any time without assigning any reason and may appoint any other person as liquidator. The liquidator on his removal shall hand over all the property, documents, record etc. relating to the co-operative society to his successor or to any person nominated by the Registrar in this respect. A charge report to be signed by the relieved and relieving person shall be drawn and a copy of the same, duly signed, shall be forwarded to the Registrar.
