Section 96 in The Meghalaya Co-operative Societies Act
96. Power to seize records of society.
(1)If the Registrar or any person authorised by him in this behalf, while making audit, inspection, inquiry or supervision, as the case may be, believe or has reason to believe that the registered society is not keeping or maintaining the accounts, books and records, of the society property or finds or reasonably suspects gross negligence of duties misappropriation or misuse of funds of the society, irregularity in recording proceedings or keeping accounts or books, he shall have power to take possession of any or all books, registers or documents, cash in hand or account books of the society and remove such seized property or keep in proper custody such seized property till it is disposed of in any manner as may be directed by the Registrar.(2)The person seizing the property of the society under sub-section (1) shall prepare an inventory of the properties seized in duplicate with this signature and require the officer or member of the society from whose possession or custody the property is seized to put his signature in witness thereof and, if such officer or member refused to sign, then the person seizing the property shall call upon two or more persons to sign the seizure list. A copy of the list prepares under this section signed by the witnesses shall be delivered to the officer of the society.(3)The Registrar shall take immediate steps by way of audit or inspection and pass such orders as he may think fit.(4)The administrative head of a civil sub-division or administrative area shall give police help to all officers mentioned in sub-section (1) of this section when sought for.
