Section 65(20) in Jharkhand Co-operative Societies Rules, 2008
(20)(a)If after the recovery of all sums due the society and realization on the contribution and the cost of liquidation from the members , past members and hiers, nominees or legal representatives of the deceased members and if after meeting the liquidators of the society there is any surplus left the liquidators shall call a meeting of the members. At such a meeting the liquidator shall make a statement of the action taken by him in the liquidation proceedings. He shall submit to the Registrar a final report which shall, if there is any surplus left after payment of all liabilities of the societies, also contain proposal for the disposal thereof. The Registrar shall pass final orders for the disposal of the surplus and after the same has been disposed of, the liquidator shall submit a further report to the Registrar.(b)The cost of liquidation shall be the first charge on the assets of a liquidated society. The arrears of remuneration of the employees for services rendered shall rank next in the order and thereafter Government demand and audit fees, and the dues of the other creditors shall rank next and follow the order that may be laid down by the Registrar.
