Section 7 in Rajasthan Co-operative Societies Rules, 2003
7. Cancellation of registration of a Co-operative society.
(1) Where it comes to the notice of the Government that a Co-operative society which has been registered or deemed to be registered under sub-section (3) of section 6 does not fulfill the requirements or registration as mentioned in sub-section (1) of section 6, the Government shall give a notice of fourteen days to the society to show cause as to why the registration of the society should not be cancelled.(2)The Government may also call the relevant record and other information, as may be necessary, from the Registrar.(3)If the society does not reply to the notice of the Government, or the Government is satisfied, after considering the reply of the society and after examining the record and other information, if any, received from the Registrar, that the society which has been deemed to have been registered does not fulfill the necessary requirements of registration as laid down in sub-section (1) of section 6, the Government shall direct the Registrar to cancel the registration of the society forthwith.(4)On receiving the directions of the government under sub-rule (3) above, the Registrar shall cancel the registration certificate of the society immediately and therewith the society shall cease to exist as a corporate body.
