Section 92 in The Goa Co-operative Societies Act, 2001
92. Winding up.
(1)If the Registrar,-(a)after an inquiry has been held under section 77 or on the report of the auditor auditing the accounts of the society, or(b)on receipt of an application made upon a resolution carried by three-fourths of the members of a society present at a special meeting called for the purpose, or(c)of his own motion, in the case of a society which-(i)has not commenced working, or(ii)has ceased working, or(iii)possesses shares or members' deposits not exceeding five hundred rupees, or(iv)has ceased to comply with any conditions as to registration and management in this Act or the rules or the bye-laws, is of the opinion that a society ought to be wound up, he may issue an interim order directing it to be wound up.(2)A copy of such order made under sub-section (1) shall be communicated in the prescribed manner to the society calling upon it to submit its explanation to the Registrar within a month from the date of the issue of such order, and the Registrar, on giving an opportunity to the society of being heard, may issue a final order, vacating or confirming the interim order. The final order shall be published in the Official Gazette.
