Section 33(1) in Rajasthan Co-operative Societies Act, 2001
(1)The Authority shall conduct elections in such manner, as may be prescribed, of the committees of all the apex and central co-operative societies and of the Primary Agriculture Credit Cooperative Societies, Large Area Multi-purpose Co-operative Societies, Farmers Service Societies, Agriculture Marketing Societies, Primary Land Development Banks, Urban Cooperative Banks, Consumer Co-operative Societies, Dairy Co-operative Societies, Weavers Co-operative Societies, Housing Co-operative Societies and of all such other co-operative societies, having a share capital of rupees five lacs or more and also of such other class of societies, as may be notified by the State Government for this purpose.
