Multi-State Cooperative Societies Act, 1984

81. Powers of liquidator.-

1.      Subject to any rules made in this behalf, the whole of the assets of a multi-State cooperative society in respect of which an order for winding up has been made, shall vest in the liquidator appointed under section 80 from the date on which the order takes effect and the liquidator shall have power to realise such assets by sale or otherwise.

2.      Such liquidator shall also have power, subject to the control of the Central Registrar -

a.      to institute and defend suits and other legal proceedings on behalf of the multi-State cooperative society by the name of his office;

b.     to determine from time to time the contribution (including debts due and costs of liquidation) to be made or remaining to be made by the members or past members or by the estates or nominees, heirs or legal representatives of deceased members or by any officers or former officers, to the assets of the multi-State cooperative society;

c.      to investigate all claims against the multi-State cooperative society and subject to the provisions of this Act, to decide questions of priority arising between claimants;

d.     to pay claims against the multi-State cooperative society, including interest up to the date of winding up according to their respective priorities, if any, in full or rateably, as the assets of the society may permit; the surplus, if any, remaining after payment of the claims being applied in payment of interest from the date of such order of winding up at a rate fixed by him but not exceeding the contract rate in any case;

e.      to determine by what persons and in what proportions the costs of the liquidation are to be borne;

f.      to determine whether any person is a member, past member or nominee of a deceased member;

g.     to give such directions in regard to the collection and distribution of the assets of the multi-State cooperative society as may appear to him to be necessary for winding up the affairs of that society;

h.      to carry on the business of the multi-State cooperative society so far as may be necessary for the beneficial winding up of the same;

i.       to make any compromise or arrangement with creditors or persons claiming to be creditors or having or alleging to have any claim, present or future, whereby the multi-State cooperative society may be rendered liable;

j.       to make any compromise or arrangement with any person between whom and the multi-State cooperative society there exists any dispute and to refer to any such dispute for decision;

k.      after consulting the members of the multi State cooperative society, to dispose of the surplus, if any, remaining after paying the claims against the society, in such manner as may be prescribed;

l.       to compromise all calls or liabilities, to calls and debts and liabilities capable of resulting in debts, and all claims, present or future, certain or contingent, subsisting or alleged to be subsisting between the multi-State cooperative society and a contributory or other debtor or person apprehending liability to the multi-State cooperative society and all questions in any way relating to or affecting the assets or the winding up of the society on such terms as may be agreed any take any security for the discharge of any such call, liability, debt or claim and give a complete discharge in respect thereof.

1.     

2.     

3.      When the affairs of a multi-State cooperative society have been wound up, the liquidator shall make a report to the Central Registrar and deposit the records of the society in such place as the Central Registrar may direct.

Back

Index

Next