Section 83(2) in The Tamil Nadu Co-Operative Societies Act, 1983
(2)An officer or member of the paid staff of the financing bank inspecting the books of a registered society shall, at all reasonable times, have free access to the books, accounts, documents, securities, cash and other properties belonging to, or in the custody of, that society and may also call for such information, statements and returns as may be necessary to ascertain the financial condition of that society.
