Section 51(1) in Haryana Co-operative Societies Act, 1984
(1)Where the books, record, cash, securities and other property belonging to the society is not produced or handed over to person entitled to the same under this Act, the Registrar may suo motu or on an application of the committee, any creditor, cadre society, auditor, liquidator or inspecting officer, inquiry officer enquire himself direct or any person authorised by him by an order in writing in this behalf to inquire into the conduct of the custodian of books who has failed to produce or hand over the record and other property.
