Section 76A(1) in The Goa Co-operative Societies Act, 2001
(1)The Registrar may, on the request made by a creditor or federal Institution or not less than one third of the total number of members of the board of directors or not less than one fifth of the total number of members, of a society, [or of his own motion, by himself, or by a person duly authorised by him in writing in this behalf, undertake inspection] and inquiry into the constitution, working and financial condition of such society and submit a report thereon.
