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[Cites 0, Cited by 0] [Section 102] [Entire Act]

State of Rajasthan - Subsection

Section 102(4) in Rajasthan Co-operative Societies Rules, 2003

(4)The member as referred to in sub-section (5) of section 105, shall be appointed by the Government on the recommendation of a committee consisting of the following:-
(a) The Principal Secretary/Secretary to the Government,Co-operative Department, Rajasthan Chairman
(b) The Principal Secretary/Secretary to the Government,Department of Personnel, Rajasthan Member
(c) Representative of Law Secretary, Government of Rajasthan(Notbelow the rank of J.L.R.) Member
(d) Registrar, Co-operative Society, Rajasthan Member-Secretary