Section 107(2) in Haryana Co-operative Societies Act, 1984
(2)Such liquidator shall also have powers, subject to the control of the Registrar-(a)to institute and defend suits and other legal proceedings on behalf of the co-operative society by the name of his office;(b)to determine from time to time the contribution (including debts due and costs of liquidation) to be made or remaining to be made by the members or past member or by the estates of nominees, heirs or legal representatives of deceased members or by any officer or former officers, to the assets of the society;(c)so investigate all claims against the co-operative society and subject to the provisions of this Act, to decide question of priority arising between claimants;(d)to pay claims against the co-operative society including interest upto the date of winding up according to their respective priorities, if any in full or rateably, as the assets of the society may permit, the surplus, if any, remaining after payment of the claims being applied in payment of interest from the date of such order of winding up at a rate fixed by him but exceeding the contract rate in any case;(e)to determine by what persons and in what proportion the costs of the liquidation are to be borne;(f)to determine whether any person is a member, past member or nominee of deceased member;(g)to give such directions in regard to the collection and distribution of the assets of the society as may appear to him to be necessary for winding up the affairs of the society;(h)to carry on the business of the society so far as may be necessary for the beneficial winding up of the same;(i)to make any compromise or arrangement with creditors or persons claiming to be creditors or having or alleging to have any claim present or future whereby the society may be rendered liable;(j)to make any compromise or arrangement with any person between whom and the society there exists any dispute and to refer any such dispute to arbitration;(k)after consulting the member of the society, dispose of the surplus, if any, remaining after paying the claims against the society in such a manner as may be prescribed; and(l)to compromise all calls or liabilities to calls and debts and liabilities capable or resulting in debts and all claims present or future, certain or contingent, subsisting, or supposed to subsist between the society and contributory or alleged contributory or other debtors or persons apprehending liability to the co-operative society and all questions in any way relating to or affecting the assets or their winding up of the society on, such terms as may be agreed and take any security for the discharge of any such call, liability debt or claim and give a complete discharge in respect thereof.
