Section 65(1) in Kerala Cooperative Societies Act, 1969
(1)The Registrar may,-(a)on his own motion; or(b)on an inquiry report of the Vigilance Officer appointed under section 68A; or(c)on a report of the Director of Co-operative Audit appointed under section 63; or(d)on an application by the majority of the members of the committee of the society, or by not less than one third of the quorum for the general body meeting, whichever is less; or(e)on an application by the apex society or financing bank of which such society is a member; or(f)on an application of a society to which the society concerned is affiliated; hold an enquiry by himself or by a person authorized by order in writing, into the constitution, working and financial condition of the society, if he is satisfied that it is necessary so to do.
