Section 5(2) in Rajasthan Co-operative Societies Act, 2001
(2)The bye-laws, so appended with, shall be specific on the matters specified in the. Schedule 'B' and shall be general, conform the broad parameters of the class or sub-class of societies, as prescribed in the rules, in which the society is intended to be registered according to its objects, area of operation, membership or any other criterion, as may be prescribed.
