Section 67 in Himachal Pradesh Co-Operative Societies Act, 1968
67. Inquiry by the Registrar.
(1)The Registrar may, of his own motion, by himself or by a person authorised by him by order in writing, hold an enquiry into the constitution, working and financial condition of a society.(2)An enquiry of the nature referred to in sub-section (1) shall be held on the application of,-(a)a society to which the society concerned is affiliated; or(b)a majority of the members of the managing committee of the society; or(c)not less than one-third of the total number of members of the society.(3)The Registrar or the person authorised by him under sub-section (1) shall, for the purpose of an enquiry under this section have powers namely:-(a)he may, notwithstanding any rule or bye-law specifying the period of notice for general meeting of the society, require the officer of the society to call a general meeting at such time and place at the head-quarters of the society or any branch thereof and to determine such matters as may be directed by him, and where the officers of the society refuse or fail to call such a meeting he shall have power to call himself; and(b)any meeting called under clause(a) 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 except that no quorum shall be necessary for such meeting.(4)Where an inquiry is made under section, the Registrar shall communicate the result of the inquiry to the society, the co-operative society, if any, to which that society is affiliated and to the persons or authority, if any, at whose instance the enquiry is made.
