Section 101(10) in The West Bengal Co-Operative Societies Act, 1983
(10)Notwithstanding anything contained elsewhere in this Act or in the rules or by-laws of a co-operative society, the services of all the employees of a co-operative society, which has been ordered to be wound up, shall be deemed to have terminated with effect from the date on which the order directing the winding up of the co-operative society takes effect:Provided that the liquidator may, subject to the approval of the Registrar, reappoint any such employee in connection with the work of liquidation on such terms and conditions and for such period as he deems fit.
