Section 27(1) in Rajasthan Co-operative Societies Act, 2001
(1)The general body of a co-operative society shall entrust the management of the affairs of the society to a committee constituted in accordance with the bye-laws.Provided that in the case of a society registered after the commencement of this Act, the persons who have signed the application to register the society may appoint a committee to conduct the affairs of the society for the period of three months from the date of the registration, but the committee appointed under this proviso shall cease to function upon the constitution of a new committee which shall be constituted in accordance with the bye-laws within the said period of three months.
