Section 54(6) in Rajasthan Co-operative Societies Act, 2001
(6)The auditor appointed by the Registrar shall have the right to receive all notices, and every communication relating to the annual general meeting of the society and to attend such meeting and to be heard there at.[Provided that the fee of the auditors referred to in sub-clause (ii) of clause (a) of sub-section (5) and the auditor(s) appointed by the Registrar under the sub-section (2) shall be prescribed by the State Government.] [Substituted by Rajasthan Act No. 11 of 2016, dated 25.4.2016.]
