Section 46 in Uttarakhand Self Reliant Co-Operatives Act, 2003
46. inquiry.
(1)The Registrar may, after first providing an opportunity to the co-operative concerned to present its case, for reasons to be recorded in writing, on his/her own motion, or on the application of a secondary co-operative to which the co-operative is affiliated, or of a creditor to whom the co-operative is indebted, or of not less than one-third of the Directors, or of not less than onetenth of the members, hold an inquiry of cause an inquiry to be made into any specific subject or subjects relating to any gross violation of any of the provisions of this Act by the co-operative.(2)Except when an inquiry is undertaken of the Registrar's own motion, the Registrar shall order an inquiry only after the receipt of a fee, from the applicant or the applicants, deemed sufficient to meet the costs of the inquiry to be conducted.(3)The inquiry shall be completed within a period of one hundred and twenty days from the date of ordering the inquiry. it is further provided that the Registrar may not extend this period beyond sixty day.(4)The Registrar shall, within a period of thirty days from the date of the completion of the inquiry, as specified in sub-section (3), communicate the report of the inquiry or the reasons for the non-completion of the inquiry, as the case may be,(a)to the co-operative concerned;(b)to the applicant secondary co-operative, if any;(c)to the applicant- creditor, if any;(d)to the person designated by the applicant-Directors, if any;(e)to the person designated by the applicant- members, if any; and(f)to any person, on payment of fee specified by the Registrar.
