Section 13(i) in Rajasthan Societies Registration Act, 1958
(i)in the event of any dispute arising among the governors, directors, trustees or members of the said governing body or if it has been replaced by a special committee as aforesaid, among the members thereof' or among the members of the society, the adjustment of its affairs shall be referred to the principal court of original civil jurisdiction of the district in which the principal office of the society is situated and the court shall make such order in the matter as it shall deem requisite;
