Section 71(2) in Sikkim Co-Operative Societies Act, 1955
(2)the Registrar may similarly inquire into the conduct relating to the affairs of the society of any member, officer or employee, past or present, of a registered society,' on the application of the present controlling or managing body of the society, or liquidator or any creditor, or any other registered society to which the society is affiliated or any contributory.
