Section 25(2) in Rajasthan Co-operative Societies Act, 2001
(2)If default is made in calling a general meeting within the period prescribed therefor or in complying with the requirements of sub-section (1), the Registrar may, after giving an opportunity of being heard, declare the members of the committee disqualified for continuing as members of such committee and for being elected as members of the committee of any other society, for a period of five years; and if the default is committed by an officer or an employee of the society, the Registrar may, after giving him an opportunity of being heard, impose on him a penalty of Rs. 1000.
