Section 76(9) in Rajasthan Co-operative Societies Rules, 2003
(9)If during the course of proceedings under this rule, the Registrar is satisfied that a person whose conduct has been inquired into under sub-section (I) of section 57, is not responsible for the acts of misapplication, retention misfeasance or breach of trust he may pass an order to drop the case against him, and if he is also of the opinion that some other person is responsible for the same he shall send a note to this effect in detail to the competent authority within ten days to initiate further appropriate action in this regard. If he himself is the competent authority he shall himself initiate action immediately.
