Section 67 in Punjab Self-Supporting Co-operative Societies Act, 2006
67. Dissolution of self-supporting co-operative society by members.
(1)A self-supporting co-operative society may by a special resolution, decide to dissolve it or appoint a liquidator in respect thereof.(2)The notice of the general body meeting called for passing a special resolution for the purpose of dissolution, shall also be sent by registered post to the Registrar, creditors if any, and to other self-supporting co-operative society to which such society is affiliated or have any partnership, for attending the meeting.(3)The decision taken under sub-section (1), shall be conveyed by the self-supporting co-operative society to the Registrar, alongwith the following namely:-(a)assets and liabilities of the self-supporting co-operative society on the date of dissolution;(b)the claim of creditors;(c)the number of members(d)the nature and extent of the members, interest in the self-supporting co-operative society; and(e)the name and address of the liquidator appointed by the self-supporting co-operative society.(4)The Registrar shall, within a period of thirty days from the date of receipt of the special resolution, get it published at the expenses of the self-supporting co-operative society in two daily newspapers circulating in the locality where the head office of the self-supporting co-operative society is located of which at least one shall be in the regional language.(5)When the special resolution is published, the Registrar shall ensure that all assets and liabilities of the self-supporting co-operative society have been settled and only thereafter, he shall inform the liquidator that the self-supporting co-operative society has been dissolved and its name has been deleted from the register.
