Section 12A(3) in Andhra Pradesh Co-Operative Societies Act, 1964
(3)Where the Registrar has made an order under sub-section (1), he may appoint the Implementation Secretariat or any other committee, consultant or adviser having the requisite expertise or experience to assist and advise him for the purpose of,-(i)assessing the value of the assets or the assets and liabilities, in whole or in part, of the society;(ii)formulating terms and conditions for transfer of assets or assets and liabilities, in whole or in part, of the society;(iii)calling for tenders or offers for the assets or assets and liabilities, in whole or in part, to obtain the best possible offer;(iv)evaluating the offers received and identifying the best offer;(v)finalising sale agreement and other documents relating to the transfer;(vi)receiving the proceeds from the sale;(vii)applying the proceeds towards discharge of the liabilities of the society as per the priorities set- out in sub-section (9);(viii)providing such other service or assistance as the Registrar may think it necessary; and(ix)advising and assisting generally on matters relating to employees, creditors and other matters connected with the sale.
