Section 45B in Jharkhand Co-operative Societies Act, 2008
45B. Production of records by the Secretary or person in-charge of the office of a registered society.
(1)The Chairperson, Secretary or other authority shall forthwith hand over all records and documents of the society as the Registrar or any other Gazetted officer of co-operative department authorised in this behalf may require for the purpose of inspection, inquiry and special audit of a registered co-operative society and for the purpose of inquiry and special audit in case of Self Supporting Co-operative Society, relating to the affairs of the said registered Society.(2)If the secretary or the person in-charge of the office of the registered co-operative society fails, refuses or avoids to hand over the documents as required under forgoing sub-section (1) he shall be punishable with imprisonment for a period which may extend up to six months or with a fine of Rs. 5000/- (Rupees Five Thousands Only)- or with both; and such an offence shall be cognizable.(3)When a person to whom a direction has been issued under subsection (1) of this section fails, refuses or avoids to furnish all records and documents of that Society, the Registrar or any person on behalf of the Registrar shall seize the records and documents with the help of police and magistrate.
