Section 9(5) in Rajasthan Co-operative Societies Rules, 2003
(5)After the Registrar approves the scheme, the society shall make payment to members and creditors who have opted to withdraw their shares, leans and deposits and, make a report to that effect to the Registrar and furnish the Registrar with a proposal to amend the bye-laws of the society duly passed in that behalf. On receipt of the proposal, the Registrar shall, after ascertaining that all claims made under sub-rule (2) have been met in full, register the amendment in accordance with the provisions of section 10.
