Section 64 in Jharkhand Co-operative Societies Rules, 2008
64. Appointment or removal of a liquidator and payment of remuneration to him.
(1)An order under section 42 of the Act directing that a society be wound up and an order under section 44(1) appointing a liquidator, shall be published in the official gazette and in such other manner as the Registrar may direct.(2)The Registrar may appoint any government officer not below the rank of a Co-opertaive Extension officer as liquidator of a registered society in respect of which a winding up order has been passed, and may change the liquidator from time to time.(3)A liquidator shall on removal be required to hand over all property, books, records and documents relating to the society to such person as the Registrar may direct.(4)Liquidator shall receive such remuneration and serve on such terms and conditions as may be determined by the Registrar and the remuneration shall be payable out of the assets of the society in a priority over all other claims.(5)The Registrar may, while appointing the liquidator, prescribe the period within which the liquidation proceeding are to close and may extend this period from time to time.
