Section 78 in Himachal Pradesh Co-Operative Societies Act, 1968
78. Order for the winding up of a society.
(1)The Registrar may and if the rules in any case so prescribe shall, by an order in writing, direct that a co-operative society shall be wound up, if-(a)after an inspection has been made under section 65 or section 66 or any inquiry has been held under section 67; or(b)on an application made upon a resolution carried by three-fourth of the members of the society present at a special general meeting called for the purpose; or(c)on his own motion in the case of a society which-(i)has not commenced working; or(ii)has ceased working; or(iii)has share capital and members deposits not exceeding rupees one thousand; or(iv)has ceased to comply with any condition as to registration in this Act or in the rules or bye-laws; he is of the opinion that society ought to be wound up.(2)A copy of such order shall be communicated in the prescribed manner to the society and to the financing bank, if any, of which the society is a member.(3)The order shall take effect-(a)where no appeal is preferred under section 93 on the expiry of the time allowed for preferring an appeal; or(b)where an appeal is preferred, upon the rejection of the appeal by the appellate authority.
