Section 71(1) in The Maharashtra Cooperative Societies Rules, 1961
(1)An order authorising inqiry under Section 83 or inspection under Section 84 shall, among other things, contain the following;-(a)the name of the person authorised to conduct the inquiry or inspection;(b)the name of the society whose affairs are to be inquired into or whose books are to be inspected;(c)the specific point or points on which the inquiry or inspection is to be made, the period within which the inquiry, or inspection is to be completed and report submitted to the Registrar;(d)cost of inquiry;(e)any other matter relating to the inquiry or inspection.
