Section 98 in Haryana Co-operative Societies Act, 1984
98. Inquiry by Registrar.
(1)The Registrar may of his own motion or on the application of a majority of the committee or of not less than one-third of the members, hold an inquiry or direct some person authorised by him by order in writing in this behalf to hold an inquiry into the constitution, working and financial condition of a society.(2)The Registrar or the person authorised by him under sub section (1) shall have the following powers, namely :-(a)he shall at all times have, for purposes of examination access to the books, accounts, 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 such books, accounts, documents, securities, cash or other properties to produce the same at any place, within the district within which the society has its registered office and may if considered necessary by him, take such books or record into custody after giving receipt for the same :Provided that the books, accounts or documents so seized shall be retained by him only for so long as may be necessary for their examination and for the purpose of inquiry :Provided further that the books, accounts or documents shall not be retained for more than sixty days at a time except with the permission of the next higher authority;(b)he may notwithstanding any rules or bye-laws specifying the period of notice of a General Meeting of the society, require the officers of the society to call a General Meeting at such time and place at the headquarters of the society, to consider such matters as may be specified by him, and where the officers of the society refuse or fail to call such a meeting he shall have power to call it himself;(c)he may summon any person who is reasonably believed by him to have any knowledge of the affairs of the society to appear before him at any place at the headquarters of the society or any branch thereof and may examine such person on oath.(3)Any meeting called under clause (b) of sub section (2) shall have all the powers of a general meeting called under the bye-laws of the society and its proceedings shall be regulated, by such bye-laws.(4)The Registrar shall communicate a brief summary of the report of the inquiry to the society, the financing institutions, if any, and to the person at whose instance the inquiry is made.
