Section 55(1) in Rajasthan Co-operative Societies Act, 2001
(1)The Registrar may, on the application of -(a)a co-operative society to which the society concerned is affiliated; or(b)a majority of the members of the committee of the society; or(c)not less than one-tenth of the total number of members of the society; or, of his own motion, either by himself or by a person authorised by him by order in writing, hold and inquiry into the constitution, working and financial condition of a co-operative society.
