Section 101(2) in The Delhi Co-Operative Societies Act, 2003
(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 society by the name of his office;(c)carry on the business of the co-operative society 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 cooperative society;(e)do all acts and execute any documents in the name and on behalf of the co-operative society;(f)borrow money on the security of the property of the cooperative society;(g)settle or compromise any claims by or against the cooperative society; and(h)do all other things that he considers necessary for the liquidation of the co-operative society and distribution of its property.
