Section 54(12) in Rajasthan Co-operative Societies Act, 2001
(12)[ If it comes to the knowledge of the Registrar that, prima facie, any financial irregularity has occurred in a society, the Registrar may get a special audit of the society conducted for the period during which such irregularity is believed to have taken place:Provided that the Registrar shall ensure conduct of special audit of the Rajasthan State Co-operative Bank or a Central Co-operative Bank, if requested by the Reserve Bank of India, in the manner and form stipulated by the Reserve Bank of India within the time stipulated.] [Substituted by Rajasthan Act No. 11 of 2016, dated 25.4.2016.]
