Section 81(16) in Rajasthan Co-operative Societies Rules, 2003
(16)[] [Renumbered '(14)' by Notification No. G.S.R. 53, dated 10.7.2017.] A liquidator may at any time, be removed by the Registrar and he shall on such removal be bound to hand over all the properties efrects and actionable claims and books records cash and other documents relating to the society ordered to be wound up to such persons as the Registrar may direct.
