Section 30(5) in Rajasthan Co-operative Societies Act, 1965
(5)If default is made in calling a general meeting within the period prescribed therefor under sub-section (1), or in complying with subsections (2), (3) or (4), the Registrar may, by order, declare any officer or member of the committee whose duty it was to call such a meeting or comply with sub-sections (2), (3) or (4) and who without reasonable excuse failed to comply with any of the aforesaid sub-sections, disqualified for being elected or being an officer or a member of the committee for such period not exceeding three years, as he may specify in such an order and, if the officer is a servant of the society, impose a penalty on him of an amount not exceeding one hundred rupees:Provided that no order of disqualification or imposition of penalty under this sub-section shall be made without-(a)giving such officer or member of the committee or servant of the society, an opportunity to call the general meeting of the society or comply with the requirements of sub-sections (2). (3) and (4), within the time specified by the Registrar, and such officer or member of the committee or servant of the society has failed to do so within such time; and(b)giving such officer or member of the committee or servant of the society, a reasonable opportunity of showing cause against the action proposed to be taken in regard to him.
