Section 65 in Karnataka Co-Operative Societies Act, 1959
65. Inspection of books of a co-operative society.
(1)The Registrar may of his own motion, or on the application of a creditor of a co-operative society, inspect or direct any person authorized by him by order in writing in this behalf, to inspect the books of the society:Provided that no such inspection shall be made on the application of a creditor unless the applicant,-(a)satisfies the Registrar that the debt is a sum then due, and that he has demanded payment thereof and has not received satisfaction within a reasonable time; and(b)deposits with the Registrar such sum as security for the costs of the proposed inspection as the Registrar may require.(2)The Registrar shall communicate [the result of any such inspection to the Director of Co-operative Audit and] [Substituted by Act 25 of 1998 w.e.f. 15.08.1998.],-(a)where the inspection is made of his own motion to the society; and(b)where the inspection is made on the application of a creditor, to the creditor and the society.
