Section 67 in The Orissa Co-operative Societies Rules, 1965
67. Access of Inspecting Officer under Section 64 to Societies books and records and other powers.
(1)The Registrar or the person authorised by him under Sub-section (1) of Section 64 and the officer or any member of the paid staff of the Financing Bank or the Apex Society or the Central Society who are authorised to inspect the Societies under Clause (a) or (b) [* * *] [Omitted vide Orissa Gazette Extraordinary No. 500, dated 23.4.1997.] of Sub-section (3) of Section 64 of the Act shall have the following powers namely :(a)he 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 the Society and may summon any person in possession or responsible for the custody of any such books, accounts, documents, securities, cash or other properties, to produce the same at any place at the head-quarters of the Society of any branch thereof;(b)he may summon any officer, [office bearer] [Inserted vide Orissa Gazette Extraordinary No. 500, Dated 23.4.1997.], member or employee to appear before him at the registered office of the Society, or any branch thereof and may examine such person; and(c)(i)he may notwithstanding any rule or Bye-Laws specifying the period of notice for a meeting of the Committee of the Society, require the officers [or the office bearers] [Inserted vide Orissa Gazette Extraordinary No. 500, Dated 23.4.1997.] of the Society to call a meeting of the Committee at such time and place at the head quarters of the Society or any branch thereof and to consider such matters as may be directed by him and where the officers [or the office bearers] [Inserted vide Orissa Gazette Extraordinary No. 500, Dated 23.4.1997.] of the Society refuse or fad to call such a meeting he shall have power to call it himself :Provided that no such meeting shall be called without giving notice of at least five days prior to the date of the meeting;(ii)a meeting called under Sub-clause (i) shall, for all purposes, be deemed to be a meeting called under the Bye-Laws of the Society and its proceedings shall be regulated by such Bye-Laws.(2)Every person who is or has at any time been an officer [office bearers] [Inserted vide Orissa Gazette Extraordinary No. 500, Dated 23.4.1997.] or employee of the Society and every member and past member of the Society shall furnish such information in regard to the transaction and working of the Society as the Registrar or the inspecting officer referred to in Sub-rule (1) above may require.
