Section 57 in The M.P. Co-Operative Societies Act, 1960
57. Registrar's power to seize records, etc.
- [(1)] [Renumbered as sub-section (1) by M.P. Act No. 8 of 1970.] Where the Registrar is satisfied that-(a)the records, registers or the books of accounts of society are likely to be tampered with or destroyed and the funds and property of a society are likely to be misappropriated or misapplied, or(b)if the committee of a society is reconstituted at a general meeting of the society or the committee of a society is removed by the Registrar under Section 53 or if the society is ordered to be wound up under Section 69 and the outgoing members of the committee refuse to handover charge of the records and property of the society to those having to, or entitled to, receive such charge;the Registrar may issue an order directing a person duly authorised by him in writing to seize and take possession of such books and records, funds and property of the society and the officer or officers of the society responsible for the custody of such books, records, funds and property shall give delivery thereof to the person so authorised.(2)[ In order to secure compliance of the orders under clause (b) of sub-section (1) the Registrar may take or cause to be taken such steps and use or cause to be used such minimum force including Police Force as may be considered necessary] [Inserted by M.P. Act No. 8 of 1970 [w.e.f. 12-2-1970].].
