Section 86(6) in The Orissa Co-operative Societies Rules, 1965
(6)The liquidator shall, after setting the assets and liabilities of the Society as these stood on the date of order of winding up, proceed next to determine the contribution to be made by such of its members, heirs or legal representatives of deceased members or by any [present or past officers or office bearers] [Substituted vide Orissa Gazette Extraordinary No. 500 dated 23.4.1997.] to the assets of the Society under Clauses (b) and (c) of Sub-Section (2) of Section 75 of the Act. Should necessity arise, however, he may also frame subsidiary order or orders or regarding such contribution and such orders shall be enforceable in the same manner as the original orders themselves.
