Section 22 in Manipur Societies Registration Act, 1989
22. Investigation of affairs of a society.
(1)Where on information received, the Registrar is of the opinion that there are circumstances suggesting that the business of a society is being .conducted with intent to defraud its creditors, members or any other person, or that the society is guilty of mismanaging its affairs or of any fraudulent or unlawful act, he may order an inquiry into the matter of the information received and appoint an officer under him to inspect and inquire as directed.(2)It shall be the duty of every office bearer of the society when so required by the officer ordered to inquire; to produce any books and papers of or relating to the society which are in his custody and otherwise, to give to the officer all assistance in connection with the investigation or inspection, which he is reasonably able to give.(3)The officer may call upon and examine on oath any office-bearer of the society in relation to the affairs of the society and it shall be the duty of every office-bearer when so called upon to appear before such officer for such examination.(4)On the conclusion of the investigation or inspection, as the case may be, the officer shall make a report to the Registrar on the matters of which he was directed to report.(5)The Registrar shall send the report with his comments thereon to the State Government. On perusal of such report and comments of the Registrar, the State Government may give such directions as it may think fit to the society for the removal of any defects or irregularities within such time as, may be specified and on the society making any default in taking action according to such direction, the State Government may direct the Registrar to move the court for dissolution of the society.
