Section 51(g) in Andhra Pradesh Co-Operative Societies Rules, 1964
(g)The Registrar shall fix the amount of remuneration, if any, to be paid to the liquidator. The remuneration shall form part of the costs of liquidation which shall be payable out of the assets of the society in priority to all other claims. [Such costs of liquidation shall be as fixed by the Registrar, from time to time, with the prior approval of the Government;] [Added by G.O.Ms. No. 1228, F & A, (Leg.) dated 12-5-1966. ]
