Section 60 in Sikkim Co-Operative Societies Act, 1955
60. Inquiry by Registrar.
(1)The Registrar may, at any time, of his, own motion or' shall at the request of the Administrative head 'in-charge of the civil Sub-division or other Administrative Area, hold an inquiry or direct some person authorized by him by order in writing in this behalf, to' hold an enquiry into the constitution, working and financial condition of a, registered society.(2)Such an inquiry shall also be held on the application of(i)affiliating society, if any, of which the society is a member and a debtor;(ii)a majority of the members of the managing body;(iii)one-third of the members of the society, who shall have deposited such security for costs, if any and the Registration' may direct;(iv)creditors representing not less than one half of the borrowed Capital of the society, who shall have deposited such security for costs, if any, as the Registrar may direct.(3)The Registrar shall communicate to result of any enquiry under this section to society and to the person at whose request such enquiry was made.
