Section 102A(1) in Rajasthan Co-operative Societies Rules, 2003
(1)If the Registrar is of the opinion that a resolution passed at the general body meeting or the committee of a co-operative society is opposed to the objects of the society or is prejudicial in the interest of the society or its members at large, or is against the provision of the Act, the rules or the bylaws of the society or is otherwise in excess of the powers of the society, he may, after giving the society an opportunity of being heard, rescind the resolution.
