Section 36(8) in Tamil Nadu Societies Registration Act, 1975
(8)A person holding an inquiry under this section may summon any person who, he has reason to believe, has knowledge of any of the affairs of the registered society and may examine such person on oath and may summon any person to produce any books, accounts or documents belonging to him or in his custody if the person holding the inquiry has reason to believe that such books, accounts or 'documents contain any entries relating to transactions of the registered society.
