Section 66 in The Arunachal Pradesh Co-operative Societies Rules, 1984
66. Procedure to be adopted for taking possession of books, documents, securities, cash and other profits of societies.
(1)Where taking possession of books, documents, securities, cash or other properties of a society is considered necessary and where taking of such possession is resisted, is registered or obstructed, the Registrar, the Liquidator or any other person entitled to the same may take or cause to be taken order for seizing the books, documents, cash or other properties of the society, as the case may be, in the manner provided in Section 81.(2)Any person appointed by the Registrar as a Liquidator of a society or any person authorised by the Registrar to audit the accounts of a society under Section 82 or any person authorised by the Registrar to hold an inquiry into the constitution, working and financial conditions of a society under Section 84 or any person authorised by the Registrar to inspect the books of a society under Section 85 shall, in case where the misappropriation of funds, breach of trust or fraud has been committed or where it is suspected or apprehended that the books, documents, securities, cash or other properties of a society are likely to be tampered with or destroyed or removed, and where taking of possession of such books, documents, securities, cash or other properties is considered necessary, shall follow the same procedure, with the previous permission of the Registrar, as is laid down in Section 81 for the purpose of obtaining such possession.
