Section 11(7) in The Banking Regulation (Co-Operative Societies) Rules, 1966
(7)On the date appointed for the purpose under sub-rule (4), the Co-operative Bank shall be represented at the inquiry by its authorised representative and the said officer shall commence the inquiry on the same day, unless, for reasons to be recorded in writing and communicated to the Co-operative Bank in person or by registered post, he adjourns the hearing to a later date. Such date shall not be earlier than fifteen days from the date of issue of such communication to the Co-operative Bank.
