Section 53(2) in Punjab Self-Supporting Co-operative Societies Act, 2006
(2)The Registrar may, on the application of a federal self-supporting, co-operative society of which, the concerned self-supporting co-operative society is a member, or of a creditor, or of not less than one-third of the Directors or of not less than one-tenth of the members, hold an inquiry or cause an inquiry to be held into any specific matter or matters relating to any gross violation of any of the provisions of this Act, rules or bye-laws.
