(b)after holding an inquiry by an officer duly appointed by the Central Government, the Central Government is satisfied that-(i)the copyright society failed to cooperate with the inquiry officer; or(ii)the complaints against the copyright society are found to be true; or(iii)the copyright society is being managed in a manner detrimental to the interests of the members concerned; or(iv)the copyright society persistently fails to manage its affairs properly; or(v)the copyright society failed to distribute the royalties as per the scheme; or(vi)the copyright society persistently fails to properly maintain its accounts and get them audited; or(vi)the copyright society utilises its funds for purposes other than those mentioned in the instrument; or
