Section 81 in The Tripura Co-operative Societies Act, 1974
81. Inquiry by Registrar.
(1)The Registrar may, of his own motion by himself, or by a person duly authorised by him in writing in this behalf, hold an inquiry into the constitution, working and financial condition of a society.(2)The Registrar shall hold such an inquiry-(a)on the requisition of a society duly authorised by rules made in this behalf to make such requisition, in respect of one of its members, such member being itself a society, or(b)on the application of a majority of the committee of a society, or(c)on the application of one-third of the members of a society.(3)(a)All officers, members and past members of the society in respect of which an inquiry is held, and any other person who, in the opinion of the officer holding the inquiry is in possession of any information, books and papers relating to the society, shall furnish such information as is in their possession and produce all books and papers relating to the society which are in their custody or powder and otherwise give to the officer holding the inquiry all assistance in connection with the inquiry which they can reasonably give.(b)If any such person refuses to produce to the Registrar or any person authorised by him under sub-section (1), any books or papers which it is his duty under Clause (a) to produce or to answer any question which is put to him by the Registrar or the person authorised by the Registrar in pursuance of sub-Clause (a), the Registrar or the person authorised by the Registrar may certify the refusal and the Registrar after hearing any statement which may be offered in defence, punish the defaulter with a penalty not exceeding five hundred rupees. Any sum imposed as penalty under this section shall, on the application by the Registrar or the person authorised by him, to a Magistrate having jurisdiction, be recoverable by the Magistrate as if it were a fine imposed by himself.(4)The result of any inquiry under this section shall be communicated to the society whose affairs have been investigated.(5)It shall be competent for the Registrar to withdraw any inquiry from the officer to whom it is entrusted, and to hold the enquiry himself or entrust it to any other person as he deems fit.
