Section 164(2) in The Delhi Co-operative Societies Rules, 2007
(2)Without prejudice to the generality of the foregoing sub-rule (1), the financing bank shall render the following services to the Registrar, namely:(a)Maintenance of "Audit Fee Recovery Fund" in which all receipts and payments on account of audit fee leviable under the rules shall be booked;(b)Maintenance of "Settlement and Execution Expenses Fee Fund" in which all receipts relating to the fees leviable under the rules for settlement of disputes and execution of decrees, and payment from the Fund shall be recorded;(c)Current account to be opened in the name of co-operative societies under liquidation to be operated upon by the liquidator;(d)Current account of the Recovery Officer for temporary credit of dues on account and payment to decree-holder;(e)Current account of the Registrar relating to surplus funds of co-operative society whose registration has been cancelled. This account shall be called 'Registrar Co-operative Societies Liquidation Account;(f)Registrar Co-operative Societies Suspense Account for keeping amount of unclaimed amounts from the assets of co-operative society under liquidation; and(g)Suspense Accounts of co-operative Societies under registration.
