Section 104(1) in Tamil Nadu Co-operative Societies Rules, 1988
(1)(a)The application made under sub-section (1) of section 81 or of section 82 shall state whether the inquiry or inspection or investigation is required into any specified alleged misappropriation, fraudulent retention of any money or property, breach of trust, corrupt practice, or mismanagement in relation to the society or into any particular aspect of the working of that society or whether the inquiry or inspection or investigation is required into the affairs of the society in general.(b)The application shall state the reason for requesting the inquiry or inspection or investigation.(c)The application shall be accompanied by a receipted challan or record to evidence payment towards the fees specified in Schedule III.
