Section 76A(f) in Haryana Co-operative Societies Rules, 1989
(f)If the committee of the sick society fails to act within a period of Ninety days under Annexure `B', the Registrar shall, on the expiry of the period of Thirty days under the said Annexure-B, proceed to issue notice of sale by indicating complete substance of the intended sale in atleast two local daily newspapers published from State headquarters having wide circulation and one National Daily published from New Delhi having wide circulation by giving complete lits of the property, assets, machinery, stock, furniture and fixtures and further bound the prospective bidder/bidders to deposit a sum of money equal to 10% of the notice of the entire property both moveable and immovable mentioned above.
