Section 79 in The Assam Co-operative Societies Rules, 1953
79. Procedure of enquiry under Section 60 and inspection under Section 61.
(1)Unless the Registrar otherwise directs the enquiry regarding the affairs of a co-operative society under Section 60 shall be conducted in its registered office.(2)Timely intimation shall be given to the society before the enquiry is held :Provided that the verification of the cash balance and securities or the examination of any particular register and registers may be carried out without any previous intimation to the society.(3)The officers, employees and other members shall furnish all information required by the inspecting officer for the completion of the enquiry and for this purpose they shall prepare such statements and taken such action as may be necessary for the verification and examination of society's records as required by him to look into its constitution, working and financial condition under Section 60 or Section 61.(4)(i)The Registrar or any person authorised by him under Sections 45, 55, 60, 61 and 76 of the Act shall have power to require by summons the production at a convenient place of any books, documents or accounts relating to the affairs of a society or of cash belonging to the society by the person in possession of such books, documents or cash.(ii)Such summons may be sent by registered post or served in the manner prescribed by Rule 98(2).(iii)Any person duly summoned under sub-rule (i) above to appear or to produce any document or cash shall be liable to the same penalties as provided in Rule 105.
