Section 51(h) in Andhra Pradesh Co-Operative Societies Rules, 1964
(h)The liquidator shall have power to call for meetings of members of the society ordered to be wound up ; By the conclusion of the proceedings to wind up the society a general meeting of the society shall be called at which the liquidator or any person authorised by him by special or general order in writing in this behalf shall summarise the result of his proceedings and shall take a vote as to the disposal of any surplus funds in the manner prescribed in sub-rule (2) of Rule 38 ;
