Section 36(5) in Rajasthan Co-operative Societies Act, 1965
(5)[ Notwithstanding anything contained in this Act, during the period the administrator or the nominated committee holds office under sub-section (1-A), the general body or the society shall have no right to constitute any committee under section 33 except as provided under sub-section (4).] [Inserted by Rajasthan Act No. 17 of 1976 [13.2.19761.]]
