Section 69(1) in Jammu and Kashmir Co-Operative Societies Act, 1989
(1)If in the course of an audit, enquiry, inspection or the winding up of a co-operative society, it is found that any person, who is or was entrusted with the organisation or management of such society, or who is or has at any time been an officer or an employee of the society, has made any payment contrary to this Act, the rules or the bye-laws or has caused any deficiency in the assets of the society by breach of trust or will full negligence or misappropriated or fraudulently retained any money or other properly belonging to such society, the Registrar may, of his own motion or on the application of the committee, liquidator or any creditor, inquire himself or direct any person authorised by him, by an order m writing in this behalf, to inquire into the conduct of such person.
