Section 64(3) in Karnataka Co-Operative Societies Act, 1959
(3)The Registrar, or the person authorized by him under sub-section (1) shall, for the purposes of an inquiry under this section have the following powers, namely:-(a)he shall, at all times, have free access to the books, accounts, documents, securities, cash and other properties belonging to or in the custody of the society and may summon any person in possession or responsible for the custody of any such books, accounts, documents, securities, cash or other properties to produce the same at any public office at the headquarters of the society or any branch thereof;(b)he may summon any person who, he has reason to believe has knowledge of any of the affairs of society, to appear before him at any public office at the headquarters of the society or any branch thereof and may examine such person on oath; and(c)(i)he may, notwithstanding any rule or bye-law specifying the period of notice for a general meeting of the society, require the [office bearers] [Substituted by Act 25 of 1998 w.e.f. 15.08.1998.] of the society to call a general meeting at such time and place at the headquarters of the society or any branch thereof and to determine such matters as may be directed by him, and where the [office bearers] [Substituted by Act 25 of 1998 w.e.f. 15.08.1998.] of the society refuse or fail to call such a meeting he shall have power to call it himself;(ii)any meeting called under clause (i) shall have the powers of the general meeting called under the bye-laws of the society and its proceeding shall be regulated by such bye-laws except that no quorum shall be necessary for such meeting.
