Section 104 in Himachal Pradesh Co-Operative Societies Rules, 1971
104. Order of Winding up.
(1)When the Registrar is satisfied that a Co-operative Society -(a)has not commenced working within a period of twelve months from the date or registration; or(b)has not carried on business during the previous eighteen months, he may, after giving the society a show-cause notice and an opportunity to hear in the manner he deems fit, by an order in writing direct that society be wound up.(2)The Registrar may also issue a memorandum of liquidation together with the order of winding up containing :-(a)statement of reasons for placing the society under liquidation;(b)time to be taken by the Liquidator to complete the winding up process from the date on which the order of winding up takes effect;(c)guidelines to the Liquidator for the beneficial winding up, or revival, of the society.The rule provides that if a society fails to commence its business within a period of twelve months from the date of registration or fails to carry on business during the previous eighteen months the Registrar may issue order of winding up of the society. The winding up order may also follow a memorandum containing the reasons for issuing order of winding up, the time that will be taken in completing the liquidation proceedings and necessary directions to the liquidator for beneficial winding up.
