Section 53 in The M.P. Swayatta Sahakarita Adhiniyam, 1999
53. Inquiry.
(1)The Registrar shall on the application of a [principal co-operative] [Substituted by M.P, Act No. 16 of 2010 for the words 'secondary' co-operative'.] to which the co-operative concerned is affiliated, or of a creditor to whom the co-operative is indebted, or of not less than one-third of the directors, or of not less than one-tenth of the members, hold an inquiry or cause an inquiry to be made into any specific subject or subjects relating to any violation of any of the provisions of this Act or bye-laws.(2)The Registrar shall order an inquiry only after the receipt of a fee, as determined by him from the applicant or the applicants. The fee should be sufficient to meet the costs of the inquiry to be conducted.(3)The inquiry shall be completed within a period of sixty days from the date of order of the inquiry :Provided that was the inquiry cannot be completed within a period of sixty days the reasons thereof shall be recorded in writing.(4)The Registrar shall,-(i)within a period of thirty days from the date of the completion of the inquiry, communicate the report of the inquiry';(ii)within a period of fifteen days from the date of expiry' of the period mentioned in sub-section (3) communicate the reasons for the non-completion of the inquiry along with the period not exceeding thirty days which is likely to be taken for completion of inquiry in case the inquiry cannot be completed within the period mentioned in sub-section (3)-(a)to the co-operative concerned; and(b)(i)to the applicant [principal co-operative] [Substituted by M.P, Act No. 16 of 2010 for the words 'secondary' co-operative'.]; or(ii)to the applicant-creditor; or(iii)to the person designated by the applicant-directors, or(iv)to the person designated by the applicant-members, as the case may be.(5)The co-operative concerned shall, on receipt of the report, place it before the next general meeting to take such action thereon as the general body may think fit.(6)A copy of report shall be supplied to any person, on payment of fee as determined by the Registrar.
