Section 30(2) in Rajasthan Co-operative Societies Act, 2001
(2)On the proposal to remove a committee or a member thereof under subsection (1), the Zonal Registrar, in case of a primary society, the Registrar, Co-operative Societies, Rajasthan in case of a central society and the State Government in case of an apex society, may after giving the committee or the member, as the case may be, a reasonable opportunity to state its or his objections, if any, by order in writing,(a)remove the committee and appoint a Government servant as an Administrator to manage the affairs of the society for a period not exceeding six months; or(b)remove the member of such committee and get the vacancy filled up for the remain of the term of the outgoing member, according to the bye-laws :[Provided that before removal of the committee of the Apex Co-operative Bank and a Central Co-operative Bank under this section the Reserve Bank of India shall be consulted :Provided further that the process of removing the committee and appointing an administrator of the Apex Co-operative Bank or a Central Co-operative Bank on the recommendation of the Reserve Bank of India shall be completed within one month of such recommendation :Provided also that the committee of a primary agricultural credit society shall not be removed except on the following conditions, namely :-(a)the society has incurred losses for three consecutive years; or(b)serious financial irregularities or frauds have been identified in the society; or(c)there are judicial directives to this effect; or(d)there is perpetual lack of quorum in the committee; and]
