Section 47 in The Orissa Self-Help Co-operatives Act, 2001
47. Inquiry.
(1)The Registrar after giving a notice to the Co-operative concerned shall, on the application, of a Secondary Co-operative to which the Co-operative concerned is affiliated, or of a creditor to whom the Cooperative is indebted, or of not less than one-third of the directors, or of not less than one-tenth of the members, hold an inquiry or cause an inquiry to be made into any specific subject or subjects relating to any gross violation of any of the provisions of this Act by the Co-operative.(2)The Registrar shall order an inquiry under Sub-section (1) only after received of such fee, from the applicant or the applicants, as deemed sufficient to meet the cost of the inquiry.(3)The inquiry shall be completed within a period of one hundred and twenty days from the date of ordering the inquiry.(4)If the inquiry is not completed within the time specified in Subsection (3), it shall lapse at the end of the said period, and the Registrar shall refund to the applicants the fee collected from them.(5)The Registrar shall, within a period of thirty days from the date of the completion of the inquiry, as specified in Sub-section (3) or of the lapse of the inquiry as specified in Sub-section (4), communicate the report of the inquiry or the reasons for the non-completion of the inquiry, as the case may be, -(a)to the Co-operative concerned;(b)to the applicant(s); and(c)to any person, on payment of fee specified by the Registrar.Chapter - VII Offences
