Section 108(3) in The Gujarat Co-Operative Societies Act, 1961
(3)[ When a final order is made confirming the interim order, the officers of the society-(a)shall hand over to the liquidator the custody and control of any property, effects and actionable claims and any books, records, and other documents pertaining to the business of the society, which for any reason are not handed over to the liquidator under sub-section (2) at the time when an interim order was made.(b)shall vacate their offices and while winding up order remains in force, the general body of the society shall not exercise any powers.]
