Section 55A in Rajasthan Co-operative Societies Act, 2001
55A. [ Inspection by Registrar. [Inserted by Rajasthan Act No. 11 of 2016, dated 25.4.2016.]
(1)The Registrar may subject to such conditions, as may be prescribed, of his own motion, by himself or by a person authorized by him by an order in writing, hold inspection of the books of a co-operative society.(2)The Registrar, or the person authorized by him under sub-section (1) shall, for the purposes of the inspection under this section, have the following powers, namely:-(a)he shall, at all reasonable times, have free access to the books, accounts, documents, securities, cash and other properties belonging to or in the custody of the society and may summon any person in possession or responsible for the custody of any such books, accounts, documents, securities, cash or other properties, to produce the same at a place and time, as directed by the Registrar or the person authorised by the Registrar; and(b)he may summon any person who, he has reason to believe, has knowledge of any of the affairs of the society, to appear before him at any place, and may examine such person on oath.(3)All officers, members and employees of the society whose books are inspected ; under this section shall furnish such information in their possession in regard to the affairs of the society as the Registrar or the person authorized by the Registrar may require.(4)The Registrar may, by an order in writing, direct the society or any officer of the society or its financing bank or any other organisation to take such action as may be specified in the order to remedy, within such time as may be specified therein, the defects, if any, disclosed as a result of the inspection.]
