Section 102(1) in The Assam Co-operative Societies Rules, 1953
(1)When the Registrar holds an enquiry under Section 71, he shall draw up proceedings' against any member, officer, employee, past or present, of the society concerned showing the charges against him and shall-(i)supply the person concerned with a copy of the proceedings and a summary of the evidence which prima facie appear against him ;(ii)call on the person concerned to furnish his explanation by a specified date :(iii)allow him an opportunity to look into relevant records of the society if required for furnishing an explanation of charges included in the proceedings drawn up against him ;(iv)received and record such evidence as may be adduced ;(v)record a decision.
