Section 64(2) in The Orissa Co-operative Societies Act, 1962
(2)(a)The Registrar may, on his own motion or on the application of a creditor of a Society, either himself inspect or direct any person authorised by him by order in writing in that behalf to inspect, any record of a Society:Provided that no such inspection shall be made on the application of a creditor, unless the applicant -(i)satisfies the Registrar that the debt claimed is subsisting and that he has demanded payment thereof and has not received satisfaction within a reasonable time; and(ii)deposits with the Registrar such sum as security for the costs of the proposed inspection as the Registrar may require.(b)The Registrar shall communicate the report of any inspection conducted under Clause (a) to the Society, its creditor and Financing Bank and the Auditor-General, within one month from the date of commencement of the inspection.
