Section 83(14) in Rajasthan Co-operative Societies Rules, 2003
(14)The Land Development Bank may then undertake such further scrutiny as may be necessary and either pass final orders to the extent as may be empowered by the State Land Development Bank or recommend to the State Land Development Bank with in 30 days. Decision shall be communicated to the applicant within 7 days thereafter, The State Land Development Bank may also undertake such further scrutiny as may be necessary and pass final orders with in 30 days of the receipt of the application. In case the final orders are not passed within 30 days, the Land Development Bank or the State Land Development as the case may be, make a report to the Registrar stating therein the reasons thereof and shall thereafter act in accordance with such directions as may be issued to it by the Registrar.
