Section 12 in The Punjab Agricultural Credit Operations and Miscellaneous Provisions (Banks) Act, 1978
12. Inspection of books of co-operative society by bank.
(1)A bank shall have the right to inspect the books of any co-operative society which has either applied to the bank for financial assistance or is indebted to the bank on account of financial assistance granted earlier.(2)The inspection may be carried out by an officer or any other member of the paid staff of the bank with the previous sanction in writing of the Registrar.(3)The officer or any other member of the paid staff of the bank undertaking such inspection, shall, at all reasonable times, have access to the books of accounts, documents, securities, cash and other properties, belonging to or in the custody of the co-operative society inspected by him, and shall also be supplied by such society such information, statements and returns as may be required by him to assess the financial condition of the society in order to ensure the safety of financial assistance to be made or already made to it.
