Section 89 in The Orissa Co-operative Societies Rules, 1965
89. Banking account of the liquidator.
(1)All funds in the charge of the Liquidator shall be deposited in a bank and shall stand in his name. All payments out of the aforesaid account shall be made by the Liquidator by cheques or withdrawal orders signed by him and shall be accounted for in the record maintained in the office of the Liquidator.(2)The Liquidator may empower any person by general or special order in writing to make collection and to grant valid receipts in this behalf, and such amount shall be paid immediately to the account of the Liquidator.
