Section 57 in The Punjab Co-operative Societies Act, 1961
57. Winding up of co-operative societies.
(1)If the Registrar, after an inquiry has been held under Sections 50, or an inspection has been made under Section 51, or on receipt of an application made by not less than, three- fourths of the members of a co-operative society, is of opinion that the society ought to be wound up, he may issue an order directing it to be wound up.(2)The Registrar may of his own motion make an order directing the winding up of a co-operative society -(a)where it is a condition of the registration of the society that the society shall consist of at least ten members and the number of members has been reduced to less than ten; or(b)where the co-operative society has not commenced working or has ceased to function in accordance with co-operative principles.(3)The Registrar may cancel an order for the winding up of a co-operative society, at any time, in any case where, in his opinion, the society should continue to exist.(4)A copy of such order shall be communicated by registered post of the society and to the financing institutions, if any, of which the society is a member.
