Section 47 in Andhra Pradesh Co-Operative Societies Rules, 1964
47. Inquiry.
(1)An order authorising any person to hold an inquiry into the constitution, working and financial conditions of a society shall, among other things, contain the following:-(a)name of the society whose affairs are to be inquired into ;(b)name of the person authorised to hold an inquiry ;(c)the terms of inquiry ;(d)apportionment of the cost of inquiry ;(e)any other matter relating or pertaining to the inquiry.(2)[Omitted G.O.Ms.No. 581, F & A (Co-Operative IV), dated 2.8.1988.](3)[Omitted G.O.Ms.No. 581, F & A (Co-Operative IV), dated 2.8.1988.][48. Fees payable to the Government for service rendered to the Society/Person: - Surcharge orders issued on an application made by the committee, liquidator or any creditor or contributory.
