(2)For the purpose of any special audit or inquiry under this Act, the person conducting such audit or inquiry may,(a)require in writing the Chairperson or other authority concerned to produce at the head office of the Co-operative Society such receipts, vouchers, statements, returns, correspondence, notice or any other documents as he may consider necessary for the purpose of special audit or inquiry ;(b)require in writing:(i)any employee of the Co-operative society or other authority accountable for, or having the custody or control of such receipts, vouchers, statements, returns, correspondence, notice or other documents to appear in person ; or(ii)any person having directly or indirectly any share or interest in any contract with the Co-operative Society to appear in person or by an authorised agent; before him at the head office of the Co-operative Society and answer any question or sign a declaration with respect thereto ;(c)in the event of an explanation being required from the Chairperson or any other authority concerned invite him in writing specifying the points on which his explanation is required to meet him at the head office of the Co-operative Society ; or(d)exercise such other powers as can be reasonably said to be necessary for the purpose of this section.
