Section 96(6) in The Delhi Co-Operative Societies Act, 2003
(6)Where -(a)a quorum of members is not present at the special general body meeting called under sub-section (4) or sub-section (5); or(b)the general body meeting fails to pass a resolution to the effect that -(i)the co-operative society is to carry on business;(ii)the committee shall present, within sixty days from the date of special general body meeting to the general body the annual returns to be filed with, and the information to be furnished to, the Registrar; and(iii)the co-operative society shall file the returns with, and furnish the information to, the Registrar within ninety days from the date of special general body meeting; or(c)if the co-operative society fails to file the returns with, and furnish the information to, the Registrar within ninety days from the date of the special general body meeting; the Registrar shall -(i)if he is satisfied that the co-operative society has no assets or liabilities, dissolve the co-operative society, delete its name from the register of co-operative societies and issue a certificate of dissolution of such co-operative society; or(ii)appoint a liquidator under section 99 to wind up the affairs of the co-operative society.
