Section 39A(7) in Rajasthan Co-operative Societies Rules, 2003
(7)The Board may charge the fees for examination from the candidates as per the norms laid down therefor with the approval of the Registrar. Where the cost of conducting the examination is higher than the fees charged from the candidates, the Board shall be competent for charging the excess cost from the society concerned to recover its expenses.] [Added by Notification No. G.S.R. 53, dated 10.7.2017.]
