Section 18B in The Maharashtra Cooperative Societies Rules, 1961
18B. Purposes for investment of surplus by the Registrar.
(1)The Registrar shall dispose of the surplus vested in him under Rule 18A in any manner at his discretion for the following purposes, namely, -(i)any object of public utility, welfare activity, education, relief to poor, medical relief and for any other charitable purpose defined in Section 2 of the Charitable Endowment Act, 1890;(ii)any society registered with similar object which the society de-registered had.(2)After the Registrar accepts final report and the surplus is transferred to him, he may terminate the appointment of Official Assignee, and from the date of such order the person appointed as Official Assignee shall cease to function.]
