Section 12(1) in Rajasthan Co-operative Societies Act, 2001
(1)where a co-operative society, after having informed the Registrar atleast fifteen days beforehand, by a special resolution passed in its general body meeting, proposes -(a)to transfer its assets and liabilities in whole or in part to any other cooperative society, if the other society also, by a special resolution passed in its general body meeting approves such decision; or(b)to divide itself into two or more co-operative societies; or(c)to amalgamate with another society to form a new co-operative society, if the other society also, by a special resolution passed in its general body meeting approves such decision, such proposal shall be forwarded to the Registrar in the manner as may be prescribed and if the Registrar is satisfied that such proposal is in the interest of the co-operative movement and the public, he shall approve the proposal within sixty days of its submission or else send it back to the society for reconsideration alongwith his observations.
