Section 34(5) in Rajasthan Co-operative Societies Act, 2001
(5)[] [Renumbered '(3)' by Rajasthan Act No. 11 of 2016, dated 25.4.2016.] It shall be the duty of the committee of a society to ensure that all the information, books and records, which the Authority may require for the purpose of election,. are updated and made available in time to the Authority or a person authorised by it for the purpose.
