Section 83 in The Tamil Nadu Co-Operative Societies Act, 1983
83. Inspection of books by financing bank.
(1)A financing bank may, at any time, but shall at least once in every year, inspect through an officer or a member of its paid staff the books of every registered society which is indebted to it. A financing bank shall also have the right to inspect the books of any other registered society financed by any registered society which is indebted to the financing bank.(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.(3)For the purposes of making inspection under sub-section (2), the officer or member of the paid staff referred to in that sub-section shall also have power to summon any person in possession of, or responsible for, the custody of any books, accounts, documents, securities, cash and other properties referred to in that sub-section tea produce the same for inspection or verification at any place at the headquarters of the registered society or any branch thereof in respect of which the inspection is made.
