Section 35 in Rajasthan Co-operative Societies Rules, 2003
35. Remuneration payable to Administrator.
(1) The remuneration payable to an Administrator appointed under [the provisions of the Act] [Substituted 'section 30' by Notification No. G.S.R. 53, dated 10.7.2017.] shall be such as the Registrar may, from time to time, determine.(2)The amount of such remuneration and the other costs, if any, incurred by the Administrator in relation to management of the co-operative society shall be payable from the funds of the society.
