Section 30A in Rajasthan Co-operative Societies Act, 2001
30A. [ Obligations of Registrar to ensure compliance of Reserve Bank of India's regulatory prescriptions. [Added by Notification No F. 2(15) Vidhi/2/2010 dated 3-4-2010 w.e.f. 16-10-2009.]
(1)The Registrar shall ensure that Reserve Bank of India's regulatory prescriptions including recommendations for supersession of the committee or winding up of the Apex Co-operative Bank and Central Co-operative Banks are implemented within one month of being advised by the Reserve Bank of India.(2)The Registrar shall ensure that the liquidator or the Administrator, as the case may be, is appointed within one month of being advised by the Reserve Bank of India for winding up or supersession of the committee.(3)The Registrar shall, within one month, ensure removal of Chief Executive Officer of the Apex Co-operative Bank or a Central Co-operative Bank who does not fulfill eligibility criteria specified by the Reserve Bank of India and a request has been received from the Reserve Bank of India or the National Bank to that effect.(4)The Registrar shall, within one month, on being advised by the Reserve Bank of India or the National Bank, ensure removal of any person elected or co-opted as a member of the committee under sub-section (2-A) of section 27 without having the requisite qualification mentioned therein.
