Section 109(5) in The Delhi Co-operative Societies Rules, 2007
(5)The liquidator shall, after setting the assets and liabilities of the co-operative society as they stood on the date on which the order for winding up is made, proceed next to determine the contribution to be made by each member or by the estates of nominees, heirs or legal representatives of deceased members or by any officers or former officers to the assets of the co-operative society. If deemed necessary, the liquidator may make a subsidiary order regarding such contributions.
