Section 111 in Rajasthan Co-operative Societies Act, 2001
111. Co-operative education and training.
(1)It shall be the duty of each co-operative society to arrange co-operative education and training relating to basic needs of the institution, for its officers, personnel and members. and for this purpose it shall provide for-sufficiently in its annual budget.(2)The Registrar shall prepare working plan for co-operative education and training for various co-operative institutions of the State in coordination with federal bodies, if any. and the Rajasthan State Co-operative Union. The Registrar shall implement such plan through co-operative union of the State or any such education and training institution, which has expertise/resources for implementing such plan.
