Section 115 in The Delhi Co-operative Societies Rules, 2007
115. Service of Legal Practitioner.
- Whenever it is considered necessary by the liquidator to defend or to institute any legal proceedings for and on behalf of the co-operative society the liquidator shall approach the Registrar, who may after considering all the facts and circumstances of the case, provide the service of the legal practitioner at the cost of the co-operative society if the Registrar or the Government has been impleaded in such proceedings the cost of defending them shall also be paid out of the funds of the cooperative society. If no funds are available with the liquidator, arrangements shall be made at Government expenses but the cost of such arrangements shall be ultimately recovered from the contributories and paid to the Government as preferential debt under clause (a) of sub-rule (1) of rule 111 of the rules.
