Section 71(2) in Kerala Cooperative Societies Act, 1969
(2)The Registrar may of his own motion, by order in writing, direct the winding up of a society,-(a)where it is a condition of the registration of the society that the society shall consist of at least twenty-five members and the number of members has been reduced to less than twenty-five; or(b)where the society has not commenced working within six months of its registration, unless extension of time is granted by the Registrar, or has ceased to work; or(c)where the number of actual workers falls below the prescribed limit in the case of a society formed exclusively for the benefit of persons engaged in a particular industry or occupation.
