Section 110 in The Manipur Co-operative Societies Act, 1976
110. Disposal of surplus assets.
- The surplus assets, as shown in the final report of the Liquidator of society which has been wound up, may, either be divided by the Registrar with the previous sanction of the State Government amongst its members in such manner as may be prescribed, or be devoted to any object or objects provided in the bye-laws of the society, if they society that surplus shall be utilised for the particular purpose, or may be utilised for both the purpose. Where the surplus is not so divided amongst the members and the society has no such bye-law, the surplus shall vest in the Registrar, who shall, hold it in trust and shall transfer it to the reserve fund of a new society registered with a similar object, and serving more or less an area which the society to which the surplus belonged was serving:Provided that where no such society exists or is registered within three years of the cancellation of the registration of the society whose surplus is vested in the Registrar, the Registrar may distribute the surplus, in the manner he thinks best among say or all of the following;(a)an object of public utility and of local interest as may be recommended by the members in general meeting held under the preceding section;(b)a federal society with similar objects to which the cancelled society was eligible for affiliation or, where no federal society exists, the State federal society which may be notified in this behalf by the State Government; and(c)any charitable purpose of defined in Section 2 of the Charitable Endowments Act, 1890 (VI of 1890).
