Section 81(14) in Rajasthan Co-operative Societies Rules, 2003
(14)[] [Renumbered '(12)' by Notification No. G.S.R. 53, dated 10.7.2017.] At the conclusion of the winding up a general meeting of the society shall be called at which the liquidator or any person authorised by him by general or special order in writing in this behalf shall summarize the result of his proceedings and shall take a vote as to the disposal of any surplus funds in the manner prescribed in sub-rule (2) of rule 58: Provided that where general meeting can not be called despite the best efforts of the liquidator, he shall record the reasons thereof in his final report and deposit the surplus funds in the liquidation fund.
