Section 65 in Sikkim Co-Operative Societies Act, 1978
65. Inspection of societies.
- The Registrar, or any person authorised by general or special order in this behalf by him, may inspect a society, For the purpose of inspection, the Registrar or the person so authorised by him, shall at all times have access to all books accounts, papers, vouchers, securities, stock and other property of the society and may, in the event of serious irregularities discovered during inspection, take them into custody and shall have power to verify the cash balance of the society and to call a committee meeting or a general meeting as he may deem necessary in the circumstances Every officer or a member of the society shall furnish such information with regard to the working of the society as the Registrar or the person making such inspection may require.
