Section 111(2) in Rajasthan Co-operative Societies Act, 2001
(2)The Registrar shall prepare working plan for co-operative education and training for various co-operative institutions of the State in coordination with federal bodies, if any. and the Rajasthan State Co-operative Union. The Registrar shall implement such plan through co-operative union of the State or any such education and training institution, which has expertise/resources for implementing such plan.
