Section 93 in The West Bengal Co-Operative Societies Act, 1983
93. Inquiry by Registrar. -
(1)The Registrar may, at any time of his own motion, hold by himself or by any person authorised by him by order in writing an inquiry into the constitution, working and financial condition of a co-operative society or into any specific matter relating to the affairs of a co-operative society.(2)An inquiry under sub-section (1) may also be held by the Registrar or by any person authorised by him by order in writing on the application of-(a)the financing bank, if any, of which the co-operative society is a member or a debtor;(b)the majority of the directors of the board of the co-operative society;(c)one-third of the members of the co-operative society each of whom has been a member for not less than six months immediately preceding the date of application and who have deposited such security for costs, if any, as the Registrar may direct:Provided that in the case of a co-operative society having more than one thousand and five hundred members, an application under this sub-section may be made by the delegates elected in the prescribed manner;(d)the creditors, representing not less than one-half of the borrowed capital of the co-operative society, who have deposited such security for cost, if any, as the Registrar may direct.(3)The Registrar shall communicate the report of an inquiry under this section or a summary thereof to the co-operative society and to the applicant who made the application under sub-section (2).
