Section 102A in Rajasthan Co-operative Societies Rules, 2003
102A. [ Powers of Registrar to rescind certain resolutions. [Added by Notification No. G.S.R. 53, dated 10.7.2017.]
(1)If the Registrar is of the opinion that a resolution passed at the general body meeting or the committee of a co-operative society is opposed to the objects of the society or is prejudicial in the interest of the society or its members at large, or is against the provision of the Act, the rules or the bylaws of the society or is otherwise in excess of the powers of the society, he may, after giving the society an opportunity of being heard, rescind the resolution.(2)Pending the hearing under sub-rule (1), the Registrar may pass such interlocutory orders, as he may consider necessary in the interest of the society or its members.]
