Section 42(1) in Jharkhand Co-operative Societies Act, 2008
(1)The Registrar may, after giving an opportunity of being heard to registered co-operative societies, by notification, order a registered society to be wound up if -(a)after an inquiry has been held under section 35 or an inspection made under section 34, section 36 or section 37, or on receipt of an application made by three-fourth of the members of the society, or of his own motion, in the case of a society that has not commenced working or has ceased working, he is of opinion that the society ought to be dissolved, or(b)it is a condition of the registration of the society that it should consist of at least fifteen members who have attained the age of eighteen years, and it is proved to the satisfaction of the Registrar that the number of members has been reduced to less than fifteen.Provided that in Self Supporting Society the Registrar shall after giving the society an opportunity of being heard apply to the tribunal for an order dissolving the co-operative society, where he has reasonable cause to believe that the co-operative society has no right to be or to continue to be recognised as a co-operative society, because it,(a)obtained its registration by fraud or mistake;(b)is serving illegal purposes;(c)has willfully, after notice by the Registrar; violated any of the provisions of this Act or its bye-laws;(d)Is no longer operating in accordance with the Co-operative principles and the provision of this Act;(e)has not commenced business within two years of the date of registration; or(f)has not carried on business for the past two consecutive years.
