Section 66(3) in Sikkim Co-Operative Societies Act, 1955
(3)The liquidator shall, with the sanction of the Registrar, have power, so far as is 'necessary for the winding up of the society, on behalf of the society to carry on the business thereof and to do all acts and execute all documents necessary to such winding up, and in particular shall exercise the following powers:(a)to institute, compromise and defend suits and other legal, proceedings on behalf of the society by his name of office.(b)to make any compromise or arrangement with any person between whom and the society there exists any dispute;(c)to determine the debts due to the society by a, member, past member or the estate, nominees, heirs or legal representatives of a deceased member,(d)to determine from time to time the contribution to be made or remaining to be made by the members, past members or by the estates or nominees, heirs or legal representatives of deceased members or by any officers or former officer to the assets of the society and to determine the debts due from such members or persons and' cost of liquidation;(e)to calculate the cost of liquidation. and to determine by what persons and in what proportion they are to he borne;(f)to investigate all claims against the society and, subject to the provisions of this Act to decide questions of priority arising between claimants;(g)to pay claims against the society including interest up. to the date of cancellation of registration according to their respective priorities, if' any in full or rateably as the assets including the reserve fund of the society, permit; the surplus any, remaining after payment of claims being applied in payment from the date of such cancellation at a rate fixed by him but not exceeding the contract rate in any case;(h)to take steps to recover dues according to the provisions of section 83, if necessary; and(i)to dispose of the surplus, if any, remaining after paying the. claims against the society in accordance with section 67 of this Act.
