Section 118 in The Delhi Co-operative Societies Rules, 2007
118. Termination of Liquidation proceedings.
(1)The winding up proceedings of a society shall be closed within seven hundred thirty days from the date of the order of the winding up.Explanation. - : In the case of co-operative society which is under liquidation at the time of commencement of the Act, the order for winding up of the co-operative society shall be deemed for the purpose of this rule to have been passed on the date of such commencement.(2)Notwithstanding anything contained in the foregoing sub-rule, the Registrar shall terminate the liquidation proceedings on receipt of the final report from the liquidator. The final report of the liquidator shall state that the liquidation proceedings of the cooperative society have been closed, and manner of conducting the winding up and the manner of disposing the property and the claims of the co-operative society and shall include a statement showing a summary of the account of the winding up including the cost of liquidation, the amount (if any) standing to the credit of the co-operative society in liquidation, after paying off all liabilities including the share or interest of members, and shall suggest manner of utilization of surplus assets.
