Section 78(1) in Himachal Pradesh Co-Operative Societies Act, 1968
(1)The Registrar may and if the rules in any case so prescribe shall, by an order in writing, direct that a co-operative society shall be wound up, if-(a)after an inspection has been made under section 65 or section 66 or any inquiry has been held under section 67; or(b)on an application made upon a resolution carried by three-fourth of the members of the society present at a special general meeting called for the purpose; or(c)on his own motion in the case of a society which-(i)has not commenced working; or(ii)has ceased working; or(iii)has share capital and members deposits not exceeding rupees one thousand; or(iv)has ceased to comply with any condition as to registration in this Act or in the rules or bye-laws; he is of the opinion that society ought to be wound up.
