Section 61(3) in The Delhi Co-operative Societies Rules, 2007
(3)As soon as the order removing the committee is made by the Registrar under subsection (2) of section 37 of the Act, all members of the committee shall be deemed to have vacated their respective offices from the date of the order and shall hand over charge of the assets and liabilities and record of the co-operative society to the Administrator appointed by him.
