Section 66(c) in Rajasthan Co-operative Societies Act, 2001
(c)for development of co-operative movement in the State and for official development of infrastructure to render better services to the co-operative societies; or may be placed in deposit with the financing bank until such time as a new society with similar objectiVes is registered when, with the consent of the Registrar, such surplus may be credited to the reserve fund of such new society.
