Section 111(14) in West Bengal Co-operative Societies Act, 2006
(14)The liquidator shall, subject to general control and direction of the Registrar so far as it necessary for dissolution of the Co-operative society and for carrying on its affairs have the following powers or such powers as may be prescribed :(a)to do all acts and execute all documents in the name and on behalf of the Co-operative society;(b)to institute and defend suits and other legal proceedings;(c)to borrow money, if required, on the security of the assets of the Co-operative society;(d)to retain at the expenses of the Co-operative society any lawyer, accountant, engineer, appraiser and other professional advisor whose services are required;(e)to carry on business of the Co-operative society as required for liquidation;(f)to calculate the cost of liquidation and determine the persons by whom and proportion by which, they are to be borne;(g)to make compromise or arrangement with any person between whom and the Co-operative society there exists a dispute and to refer such dispute to arbitration;(h)to determine from time to time the contribution to be made to the assets of the Co-operative society by members including past members or estates, nominees, heirs or legal representatives of the deceased members or by the past or present officers of the Co-operative society or by the estate, nominees, heirs and legal representatives of the deceased officer;(i)to pay claims against the Co-operative society including interest up to the date of the order for its dissolution according to the priority in full or rateably as the assets of the Co-operative society permit;(j)to give such directions as may be appear to him to be necessary in regard to realization, or distribution of assets of the Co-operative society;(k)to take with the prior approval of the Registrar such action as may be necessary for such reconstruction, if there is any reason to believe that the Co-operative society can be reconstructed.
