7. Provisional approval of the best offer by the Registrar
: - (1) After consulting the Government and the financing bank, if any, if the Registrar is satisfied that the best offer received for the assets or assets and liabilities, in whole or in part of the society, best satisfies the criteria specified in the call for tenders/offers, he may provisionally approve the best offer for the assets or assets and liabilities, in whole or in part, of the society, and the terms and conditions of the transfer thereof.(2)On the Registrar provisionally approving the best offer, the person submitting the best offer, shall comply with the terms and conditions stipulated in that behalf.
