Section 14A in Rajasthan Societies Registration Act, 1958
14A. Surplus property may be given to Government.
Notwithstanding anything contained in the Section 14, it shall be lawful for the members of any society dissolved under Section 13 to determine by the votes of not less than two-third of their total number that any property whatsoever remaining after the satisfaction of all its debts and liabilities shall be given to the State Government to be utilised for any of the purposes specified in Section 1-B.
