Section 72(4) in The Bihar Co-operative Societies Rules, 1959
(4)Immediately after his election the Chairman shall cause a statement in duplicate to be prepared showing the names of those creditors to whom notice under sub-Rule (1) of Rule 72 has been issued and who are present either in person or by proxy at the meeting. The statement shall show the amount both on account of principal and interest due to each creditor to whom the said notice has been issued and who is present at the meeting either in person or by proxy. The extent of value of each creditor required for the purpose of sub-Section (2) of Section 24-A shall be the total of the principal and the interest calculated up to the close of preceding co-operative year. The statement shall be authenticated by an officer authorised in this behalf by the Registrar and it shall form a part of the proceeding. The Chairman shall put to the meeting the question that the proposed compromise or arrangement be agreed to.
