Section 68A in Kerala Cooperative Societies Act, 1969
68A. Vigilance Officer.
(1)The Government shall appoint an officer, not below the rank of Deputy Inspector General of Police, as Vigilance Officer with powers to inquire into and investigate the cases of misappropriation, corruption and any other major irregularity in the societies as may be referred to him by the Registrar.(2)The Vigilance Officer shall conduct the inquiry and investigation in such manner, as may be prescribed.(3)The Vigilance Officer shall be under the administrative control of the Registrar of Co-operative Societies:Provided that the powers of the Registrar of Co-operative Societies under this section shall not be conferred on any other person.[Chapter IX] [Substituted by Kerala Act No. 1 of 2000.] Settlement of Disputes
