Section 64 in Andhra Pradesh Co-Operative Societies Act, 1964
64. Winding up of Societies.
(1)If the Registrar, after an inquiry has been held under Section 51 or an inspection has been made under Section 52, or on receipt of an application made by not less than two thirds of the members, is of opinion that the society ought to be wound up, he may after giving the Society an opportunity of making its representation, by order direct it to be wound up.(2)The Registrar may, of his own motion and after giving the society an opportunity of making its representation, if any, make an order directing the winding up of a society-(a)where it is a condition of the registration of the society that the society shall consist of at least ten members and the membership falls short of that number ; or(b)where the society has not commenced working within the prescribed period or has ceased to work ; or(c)[ where in the opinion of the Registrar the society is conducting its affairs in a manner detrimental to the interests of its members or the promotion of the object for which it has been registered.] [Added by Andhra Pradesh Act No. 10 of 1970.]
