Section 114 in Himachal Pradesh Co-Operative Societies Rules, 1971
114. Meeting of members at the conclusion of liquidation proceedings.
(1)At the conclusion of the liquidation proceedings the Liquidator shall call a general meeting of the members and place before such meeting -(i)a summary of his proceedings;(ii)a report on the cause of the failure of the society.(2)The members at such meeting after due consideration of the report placed by the Liquidator may by a resolution request the Registrar to cancel the registration or the order for the winding up of the society, as they think fit.(3)[ Any meeting called under sub-rule (1) shall have all the powers of general meeting called under the bye-laws of the Society and its proceeding shall be regulated by such bye-laws except that no quorum shall be necessary for such meeting.] [Inserted vide notification No. Coop. A(3)-1/99-Vol. III dated 17-2-2009 published in Rajpatra dated 18-2-09.]As soon as the liquidation proceedings are completed, the liquidator has to submit a final report of proceedings to the Registrar with his recommendation to cancel either the registration of the society or winding up order. In the latter case the action taken by the Registrar shall mean the revival of society.
