Section 101(4) in The West Bengal Co-Operative Societies Act, 1983
(4)From the date on which an order under sub-section (1) or sub-section (2) of section 99 takes effect, the liquidator shall, subject to the rules and under any general direction and control of the Registrar, have power, so far as is necessary for winding up of the co-operative society on behalf of the cooperative society to carry on its affairs and to do all acts and execute all documents necessary for the purpose of winding up, and, in particular, shall exercise such of the following powers, as the Registrar may from time to time direct, namely :-(a)to institute and defend suits and other legal proceedings;(b)to carry on the affairs of the co-operative society so far as may be necessary for the beneficial winding up of the co-operative society;(c)to sell any movable [or immovable] [Words inserted by West Bengal Act 27 of 1989.] property and actionable claim of the co-operative society, in whole or in part, by public auction or by private contract, to any person or body corporate;(d)to raise, if required, money on the security of the assets of the cooperative society;(e)to make compromise or arrangement with any person between whom and the co-operative society there exists a dispute and to refer such dispute to arbitration;(f)to determine the debts due to the co-operative society by a member (including a past member) or the estates, nominees, heirs or legal representatives of a deceased member;(g)to calculate the costs of liquidation and determine the persons by whom, and the proportions by which, they are to be borne;(h)to determine from time to time the contributions, including the items referred to in clauses (f) and (g), to be made to the assets of the co-operative society by the members (including past members) or the estates, nominees, heirs or legal representatives of deceased members or by the past or present officers of the cooperative society or by the estates, nominees, heirs or legal representatives of deceased officers;(i)to investigate into all claims against the co-operative society and,subject to the provisions of this Act, to decide questions of priority arising amongst the claimants;(j)to fix the time within which the creditors of the co-operative society shall prove their debts and claims or take steps to be included for the benefit of any distribution that may be made before such debts and claims are proved;(k)to pay claims against the co-operative society (including interest up to the date of the order for its winding up) according to their priority in full or rateably as the assets of the co-operative society permit;(l)to give such directions as may appear to him to be necessary in regard to the realisation, collection or distribution of assets of the co-operative society;(m)to do all acts and, in the name and on behalf of the co-operative society, to execute all deeds and other documents and to grant all receipts as may be necessary for the winding up of the co-operative society; and(n)if there is reason to believe that the co-operative society can be reconstructed, to take, with the prior approval of the Registrar, such action as may be necessary for such reconstruction.
