Section 111(3) in West Bengal Co-operative Societies Act, 2006
(3)Notwithstanding anything contained elsewhere in this Act or in the by-laws of the Co-operative society, the services of all employees of the Co-operative society, which has been ordered to be dissolved, shall be deemed to have been terminated with effect from the date on which the order directing dissolution of the Co-operative society takes effect :Provided that liquidator may, subject to the approval of the Registrar, re-appoint any such employees in connection with the work of liquidation on such terms and conditions and for such period as he deems fit and such re-appointed employee shall be paid his remuneration out of the fund of the Co-operative society.
