Section 108 in The Delhi Co-operative Societies Rules, 2007
108. Appointment of a Liquidator.
(1)In case a liquidator is appointed under sub-section (1) or sub-section (2) of section 99 of the Act, the Registrar may limit or restrict the powers of the liquidator subject to the provisions of section 101 of the Act.(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.(3)The liquidator shall be described as liquidator of particular co-operative society in respect of which he acts and not by his individual name.(4)The remuneration to the liquidator shall be fixed by the Registrar, that shall be paid out of funds of the concerned co-operative society or from the Settlement and Executive Expenses Fund maintained by the Registrar.
