Section 96(1) in The Meghalaya Co-operative Societies Act
(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.
