Section 31(1) in Rajasthan Co-operative Societies Act, 2001
(1)Where the committee of a co-operative society is reconstituted [under the provisions of this Act] [Substituted 'at a general meeting of the society' by Rajasthan Act No. 11 of 2016, dated 25.4.2016.] or the committee of a co-operative society is removed by the State Government or by the Registrar under 'section 30 or, the Chief Executive Officer of the society is changed under the rules, every outgoing member of the committee, if he is incharge of any of the records or property of the society, or the outgoing Chief Executive Officer of the society shall hand over charge of all the records and property of the society to the Chief Executive Officer, who shall be the overall trustee of all the records and property of the society:[Provided that in societies where there is no Chief Executive Officer, the Secretary of the society and if there is no Secretary also, then the Chairperson of the society shall be deemed to be the trustee of all the records and property of the society:] [Inserted by Rajasthan Act No. 11 of 2016, dated 25.4.2016.][Provided further that] [Substituted 'Provided' by Rajasthan Act No. 11 of 2016, dated 25.4.2016.] where the society is ordered to be wound up under section 61, the charge of the record and property of the society shall be handed over to the Liquidator, appointed under section 63.
