Section 33 in Himachal Pradesh Societies Registration Act, 2006
33. Powers of Registrar to seize records, etc.
(1)Where the Registrar is satisfied that -(a)the records, register or the books of accounts of a Society are likely to be tampered with or destroyed and the funds and the property of a Society are likely to be misappropriated or misapplied; or(b)if the Governing body of a Society is re-constituted at a general meeting of the Society and outgoing members of the Governing body refuse to handover charge of the records and property of the Society to those having to or entitled to receive such charge, the Registrar may issue an order directing a person duly authorized by him in writing to seize and take possession of such books and records, funds and property of the Society and the officer or officers of the Society responsible for the custody of such books, records, funds and property shall give delivery thereof to the person so authorized.(2)In order to secure compliance of the orders under sub-section (1), the Registrar may take or cause to be taken such steps and use or cause to be used such minimum force including police force as may be considered necessary.Chapter - VI Annual Returns, Audit, Inspection and Supervision
