Section 36(4) in Rajasthan Co-operative Societies Rules, 2003
(4)[] [Renumbered '(5)' by Notification No. G.S.R. 53, dated 10.7.2017.] Immediately after appointment of an administrator under [under the provisions of this Act] [Substituted 'Section 30' by Notification No. G.S.R. 53, dated 10.7.2017.]section 30, the Committee in whose place such appointment is made and officers of the society shall give the administrator the charge of all the books, accounts, documents, papers, securities, cash and other properties belonging to, or in the custody of the society.
