Section 30(4) in Rajasthan Co-operative Societies Act, 2001
(4)It shall be the duty of the Chief Executive Officer of the Society to send a requisition to the [State Co-operative Election Authority] [Substituted by Rajasthan Act No. 9 of 2004, dated 19-2-2004.], to conduct elections in the society, as soon as an Administrator is appointed under sub-section (1).
