Section 61 in The Delhi Co-operative Societies Rules, 2007
61. Supersession of Committee.
(1)The notice under sub section (1) of section 37 of the Act shall contain the grounds for the proposed action and shall be addressed to the chairman or president of the co-operative society and sent to him at his last known address, if any, and at the registered address of the co-operative society by registered post. The service of the notice shall be complete as soon as the letter containing this notice is posted.(2)It shall be the duty of the Committee to intimate as to which financing bank or financial institution, the co-operative society is indebted and in case the Committee does not inform about its indebtness, the Registrar may take a decision in this regard on the basis of records available with him.(3)As soon as the order removing the committee is made by the Registrar under subsection (2) of section 37 of the Act, all members of the committee shall be deemed to have vacated their respective offices from the date of the order and shall hand over charge of the assets and liabilities and record of the co-operative society to the Administrator appointed by him.(4)The Administrator may constitute a sub-committee consisting of upto four members to assist and advise him for taking decision on important matters regarding the affairs of the co-operative society with the approval of the Registrar.(5)The Registrar shall fix remuneration of the Administrator which shall not exceed ten thousand rupees per month depending upon the size, business turnover and financial position of the co-operative society.
