Section 86 in The Tripura Co-operative Societies Act, 1974
86. Inspection of societies by Registrar at his own motion.
(1)Every society shall be liable at any time to inspection by the Registrar at his own motion either by himself or by any person authorised by him in this behalf by general or special order.(2)The Registrar or the person authorised by him in this behalf, shall for the purpose of inspection, at all times, have access to all the books, accounts, documents, securities, papers, cash and other properties belonging to, or in the custody of the society for examination and verification of, the same and shall also call for such information, statements and returns as may be necessary to ascertain the financial condition and working of the society and may summon any person, who is, or has at any time been, an officer or employee of the society and every member and post member of the society, in possession or responsible for the custody of such books, accounts, documents, papers, securities, cash and other properties to produce the same at any place in the headquarters of the society or any branch thereof to such officer as and when required.(3)The result of an inspection shall be communicated to the society and to the financing bank to which it is affiliated. If the inspection discloses any defects in the working and financial condition of a society, the Registrar or the person authorised by him in this behalf may bring such defects to the notice of the society in order to remedy the defects disclosed in inspection within such time as may be specified therein.Explanation. - For the purpose of this section, the expression inspection" includes supervision of society also.
