Section 80A in Rajasthan Co-operative Societies Rules, 2003
80A. [ Registrar's power to wind up a society. [Inserted by Notification No. G.S.R. 73, dated 19.9.2011.]
(1)The Registrar may issue orders to wind up a society in circumstances mentioned in sub-Section (1) of the Section 61:Provided that where an advice of the Reserve Bank of India is received for winding up of the Apex Co-operative Bank or a Central Co-operative Bank, the Registrar shall appoint a liquidator within one month of receiving such advice.(2)Notwithstanding anything contained in sub-rule (1), the Registrar shall order to wind up a primary agriculture credit society or its federation or association, who fails to comply with the provisions of sub-Section (4) of Section 5 of the Act.]
