Section 64(5) in The Maharashtra Cooperative Societies Rules, 1961
(5)Immediately after the appointment of a [*] [Deleted 'new committee or' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] an administrator or administrators under sub-rule (1), the committee in whose place such appointment is made and officers of the society shall give [*] [Deleted 'the new committee or' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] the administrator or administrators, as the case may be, the of the property, documents and accounts of the society .
