Section 81(4) in Rajasthan Co-operative Societies Rules, 2003
(4)[ If there is some such immovable property in the society, which may be utilised either for the benefit of the co-operative movement or for some other purpose of wider public interest, the liquidator shall send a report of the Registrar, specifying details of the property and the possible use to which the property can be put to in his opinion. If the Registrar is satisfied that the Property can be used for the betterment of the co-operative movement or for some other purpose of wider public interest, he may direct the liquidator to,-(i)transfer the property to a co-operative society having Government share capital and a Government Officer as the Chief Executive Officer, which is identified for this purpose by the Registrar with the approval of the approval of the Government, on such terms and conditions, as he may decide, for use towards betterment of the co-operative movement and to create necessary infrastructure to facilitate development of the cooperative sector in the State :Provided that in case it is found that the property transferred to a society is not being used for the purpose for which it was entrusted to it, the Registrar shall be competent to transfer the property to another society, as identified by him for the aforesaid1 'purpose as above, in the interest of the co-operative movement of the State or surrender it to the Government for creating some facility of public use; or(ii)surrender the property to the Government for creating some facility of public use.
