Section 59(1) in The M.P. Co-Operative Societies Act, 1960
(1)The Registrar may on the application of-(i)a society to which the society is affiliated; or(ii)a creditor to whom the society is indebted; or(iii)not less than one third of the members of the committee; or(iv)not less than one-tenth of the total number of members of the society hold an inquiry or cause an inquiry to be made into the specific matters raised in the application relating to the constitution, working and financial condition of the society.
