Section 66 in Sikkim Co-Operative Societies Act, 1978
66. Enquiry by Registrar.
(1)The Registrar may of his own motion or on application .of a majority of the members of the committee or of not less than one-third of the members of the society, hold an enquiry or direct a person authorised by him by order in writing in this behalf to hold an enquiry into the constitution, working and financial condition of a society.(2)The Registrar or the person authorised by him under sub-section (1) shall have the following powers, namely:(a)he shall at all time have, far purpose of examination, free access to the books, accounts, cash and other properties belonging to or in the custody of the society and may summon any person in possession ,or responsible far the custody of any such books, accounts, documents, securities, cash or other properties to produce the same, at any place specified by, him.(b)he may, notwithstanding any rule or, bye-laws specifying the period, of Notice for a general meeting of the society require the officers of the society to call a general meeting at such time and place at the headquarters of the society to consider such matters, as may be directed by him ; and where the officers of the society refuse or fail to call such a meeting he shall have power to call it himself;(c)he may summon any person who is reasonably believed by him to have any knowledge of the affairs of the society to appear before him at any place at the headquarters of the society or any branch thereof and may examine such person on oath.(3)Any meeting called under clause (b) of sub-section (2) shall have the powers of a general meeting called under the bye-laws of the society and its proceedings shall be regulated by such bye-laws.(4)The Registrar shall communicate a brief summary of the report of the enquiry to the society, the State Co-operative Bank or a federal society to which the society is affiliated, and to the person or authority, if any, at whose instance the enquiry is made.
