Section 14(2) in Rajasthan Co-operative Societies Act, 1965
(2)If the society fails to make such amendment within the time so specified, the Registrar may, after giving the society an opportunity of being heard, make such amendment himself and register the same, and issue to the society a copy of such amendment certified by him and thereupon such amendment shall subject to appeal, if any. be binding on the society and its members.
