Section 76B(a) in Haryana Co-operative Societies Rules, 1989
(a)In case the committee of the sick society fails to act on the advice of the Registrar as conveyed in the notice referred to in Annexure B, the Registrar shall proceed to transfer the assets and liabilities of the sick society on lease for a minimum period of five years and a maximum of ten years. The Registrar shall proceed to get the notice for lease published in at least two daily newspapers published in the State having, wide circulation and one National Daily having, wide circulation and shall give the substance of offer of lease by giving at least thirty days notice for the above purpose.
