Section 79(2) in Himachal Pradesh Co-Operative Societies Act, 1968
(2)The Registrar may, if the circumstances require, appoint by nomination from the share holders of the society, a liquidation committee, comprising not more than seven and not less than three share holders, to advise and assist the liquidator, and may at any time remove any member of the committee or the whole committee and appoint another in his or its place, as the case may be.
