Section 89 in Haryana Co-operative Societies Rules, 1989
89. Procedure to be followed by liquidators.
- Section 131(2)(xxvii). - (1) The liquidator shall as soon as the order of winding up of the co-operative society takes effect publish by such means as he may think proper, a notice requiring all claims against the Co-operative Society, the winding-up of which has been ordered, to be submitted to him within one month of the publication of the notice. All liabilities recorded in the account books of a co-operative society shall be deemed ifso facto. - to have been duly submitted to him under the sub-rule.(2)The liquidator shall, after settling the assets and liabilities of the Co-operative Societies as they stood on the date on which the order for winding up is made proceed next to determine the contribution to be made by each of its members, past members or by the estates of nominess, heirs or legal representatives of the deceased members or by any officer or any former officer to the assets of the society under clauses (b) and (c) of sub-section (2) of section 107. If neccessity arise, he may make a supplementary order regarding such contributions and such order shall be enforceable in the same manner as the original order.(3)The liquidator may at any time, call a meeting of the members or of the creditors or a joint meeting of the members and creditors and such meeting shall be called, held and conducted at such time and place in such manner as the liquidator may deem fit.
