Section 62 in The M.P. Swayatta Sahakarita Adhiniyam, 1999
62. Powers of liquidator.
(1)The whole of the assets of a co-operative in respect of which an order for winding up has been made shall vest in the liquidator appointed under Section 60 from the date the order takes effect.(2)The liquidator may-(a)retain lawyers, accountants, engineers, appraisers and other professional advisors;(b)institute and defend suits and other legal proceedings on behalf of the co-operative by the name of his office;(c)carry on the business of the co-operative so far as may be necessary for the beneficial winding up of the same;(d)sell by public auction or private sale any property of the co-operative;(e)do all acts and execute any documents in the name and on behalf of the co-operative;(f)borrow money on the security of the property of the cooperative;(g)settle or compromise any claims by or against the co-operative; and(h)do all other things that he considers necessary for the liquidation of the co-operative and distribution of its property.(3)Where a liquidator has reason to believe that any person has in his possession or under his control, or has concealed, withheld or misappropriated any properly of the co-operative, he may apply to the Court for an order requiring that person to appear before the court at the time and place designated in the order and to be examined.(4)Where the examination under sub-section (3) discloses that a person has concealed, withheld or misappropriated property of the co-operative or has in possession or under his control the property of the co-operative, the Court may order that person to restore the property or pay compensation to the liquidator on behalf of the co-operative.(5)No liquidator shall purchase, directly or indirectly, any part of the stock-in-trade, debts or assets of the co-operative.(6)Where an order of winding up of co-operative is set aside in appeal the property, effects and actionable claims of the co-operative shall revest in the co-operative.
