Section 109(10) in The Delhi Co-operative Societies Rules, 2007
(10)All funds in charge of the liquidator shall be deposited in the Financing Bank in the current account to be opened in the name of the co-operative society under liquidation and shall be deposited by the liquidator in this account within twenty four hour of their receipt. All payments on account of the co-operative society shall be made by cheques drawn by the liquidator in favour of the payee. The liquidator may keep with him a cash balance of one thousand rupees to meet petty expenses on liquidation proceedings.
