Section 32(1) in Rajasthan Co-operative Societies Act, 1965
(1)If in the opinion of the Registrar, any resolution passed at the meeting of any co-operative society or committee thereof is opposed to the objects of the society or is prejudicial to the interests of the society, or is in excess of the powers of the society, the Registrar, after giving the co-operative society an opportunity of being heard, may by order in writing rescind the resolution in whole or in part specifying the reasons therefor.
