Section 67(2) in Jammu and Kashmir Co-Operative Societies Act, 1989
(2)The Registrar or the person authorised by him under sub-section (1) shall have the following powers, namely:-(a)he shall at all reasonable times, have free access to the books, documents, securities, cash and other properties belonging to or in the custody of the society and may summon any person in possession or responsible for the custody of any such books, accounts, documents, securities, cash or other properties to produce the same at any place, at the headquarters of the society or any branch thereof;(b)he may summon any person who he has reason to believe, has knowledge of any of the affairs of the society to appear before him at any place, at the headquarter of the society or any branch thereof and may examine such person on oath; and(c)(i)he may, notwithstanding any rule or bye-law prescribing the period of notice for a general meeting of the society, require the officers of the society to call general meeting at such time and place at the headquarters of the sOciety or any branch thereof and to determine such matters as may be directed by him. If the officers of the society refuse or fail to call such a meeting he shall have power to call it himself;(ii)any meeting called under sub-clause (i) shall have all the powers of a general meeting called under the bye-laws of the society and its proceedings shall be regulated by such bye-laws;(iii)the Registrar shall communicate the result of any such inquiry where the inquiry is held of his own motion or on the application of the majority of the committee or of not less than one third of the members, to the society and to the Financing Bank, if any, to which the society is indebted.
