Section 36(4) in Rajasthan Co-operative Societies Act, 1965
(4)[ The nominated committee before ceasing to hold office under clause (d) of sub-section (1-A), shall arrange for the election of a new committee in accordance with the bye-laws of the Society, and the newly elected committee shall function with effect on and from the date of the nominated committee cease to hold office as aforesaid.] [Inserted by Rajasthan Act No. 17 of 1976 [13.2.1976.]]
