Section 32 in Rajasthan Co-operative Societies Rules, 2003
32. Appointment of Committee.
(1) Subject to the provisions of the Act, and these rules, the committee of a society shall be constituted in the manner provided in the bye-laws.(2)[ The quorum for a meeting of the committee shall be as specified in the bye-laws but shall not be less than fifty percent of the total members of the committee subsisting at the time of such meeting or seven members, whichever is more; and] [Substituted by Notification No. G.S.R. 53, dated 10.7.2017.](3)The Registrar or any other authority competent to register a society other than a financial bank, shall be the specified authority to nominate as members of the Committee on behalf of the Government under section 29.(4)[ Where a casual vacancy occurs in the committee of a society and at the time of occurrence of such vacancy, the remaining term of the committee is less than half of the total term for which it was elected, the committee may fill such vacancy by co-option out of the same class of members in respect of which the vacancy has arisen:Provided that no such co-option shall be valid unless,-(i)all the sitting members of the committee and the Registrar have been served a notice of 15 days for the meeting of the committee having an agenda of the proposed co-option;(ii)the resolution of co-option is passed with a simple majority in the Schedule meeting of the committee having the necessary quorum for such meeting and in which not less than six elected members are present: and(iii)the resolution of such co-option is approved by the Registrar.]
