Section 30(3) in Rajasthan Co-operative Societies Act, 2001
(3)[ The Administrator so appointed shall have powers to perform all or any of the functions of the elected committee and take all such actions as may be required in the interest of the society, subject to the control of the Registrar and to such instructions as he may give from time to time.] [Substituted 'The Administrator so appointed shall, subject to the control of the Registrar and to such instructions as he may from time to time give, have powers to perform all or any of the functions of elected committee and take all such actions as may be required in the interest of the Society.' by Act No. 31 of 2015, dated 30.6.2015.]
