Section 12A in The Chhattisgarh Co-operative Societies Rules, 1962
12A. [ [Inserted by notification No. 5-7-94-XV-1, dated 21-7-95.]
(1)Where the Registrar is taking actions under Section 18-A of the Act, he shall issue a public notice of the proceedings of the deregistration, to be published in a local daily newspaper and a copy of such notice shall also be given to the affiliated society and creditor society, if any.(2)The official assignee appointed under sub-section (2) of Section 18-A, shall be paid such remuneration and allowances as the Registrar may determine from time to time.]
