Section 78(2) in Rajasthan Co-operative Societies Act, 1965
(2)The Registrar may of his own motion and after giving the society an opportunity of being heard, make an order directing the winding up to such society,-(a)where it is condition of the registration of such society-(i)that it shall consist of at least fifteen members or fifty members, as the case may be, and the number of members has been reduced to less than fifteen or fifty, as the case may be, or(ii)that the minimum share capital of a society shall be Rs. 750/- the share capital of such society has been reduced to less than this minimum amount; or(b)where the co-operative society has not commenced working or has ceased to work l[or has completed the works as per its objectives].
