Section 13(2) in Rajasthan Co-operative Societies Rules, 2003
(2)The society or each of the societies, as the case may be, shall give a notice of not less then thirty days to the members and creditors inviting their objections and suggestions on the proposals of the Registrar. All the objections and suggestions received from the members and creditors shall be considered in the general body meeting, and a decision shall be taken on the proposals of the Registrar.
