Section 30(2A) in Rajasthan Co-operative Societies Act, 2001
(2A)[ If before the expiry of the terms of the committee of a society, a new committee is not constituted, the government may direct the Registrar to appoint a government servant as an Administrator to manage the affairs of the society till a new committee is constituted:Provided that no member of committee, replaced by Administrator under this sub-section, shall be deemed to be disqualified under sub-section (5) of Section 30.] [Inserted new sub section (2A) by Rajasthan Act No. 9 of 2004, dated 19-2-2004.]
