Section 36(2) in Rajasthan Co-operative Societies Rules, 2003
(2)If the competent authority is satisfied, after giving an opportunity o being heard to the committee or the member concerned, that the condition! exist, which make it necessary or desirable to take action under section 30, he shall, by an order in writing,-(a)remove the committee and appoint an administrator, who shall be a government servant, to manage the affairs of the society; or(b)remove the member of the committee and the vacancy shall be filled in as per the provisions of the Act.
