Section 96(2) in Rajasthan Co-operative Societies Rules, 2003
(2)Where it appears to the officer ordering conditional attachment under section 101 to be just and convenient, he may appoint a Receiver for the custody of the movable property attached under that section and his duties and liabilities shall he indentical with those of a Receiver appointed under Order XL in the First Schedule to the Code of Civil Procedure, 1908.
