Section 146(5) in Tamil Nadu Co-operative Societies Rules, 1988
(5)The [Managing Director or the Chief Executive Officer] [Substituted for 'Managing Director' by SRO A-1(a)/ 2013 - G.O. Ms. No. 10, Co-operation, Food and Consumer Protection (Cj1), dated 31.1.2013, w.e.f. 31.1.2013.] shall have the right to inspect the societies, which are members of, and have received financial assistance from, the society and shall have the power to call for any records of, inspect the works financed by the society, and verify securities, cash and accounts relating to, such member society.
