Section 53 in Punjab Self-Supporting Co-operative Societies Act, 2006
53. Inquiry.
(1)The Registrar, shall have the right to seek all such information, as he may consider necessary to satisfy himself whether a self-supporting co-operative society has conducted its affairs in accordance with the provisions of this Act, rules or bye-laws. The said society shall furnish all such information to the Registrar.(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.(3)The inquiry shall he completed within a period of six months from the date of ordering of the inquiry:Provided that where the inquiry cannot be completed within the aforesaid period, the reasons thereof shall he recorded in writing and inquiry shall be completed within a period of next two months.(4)The Registrar shall, within a period of sixty days from the date of the completion of the inquiry as mentioned in sub-section (3), communicate the report of inquiry to the-(a)concerned self-supporting co-operative society :(b)applicant, federal sell-supporting co-operative society or office bearer(c)the creditor(d)person authorised by the Directors: and(e)person authorised by the members.(5)The inquiry officer conducting the inquiry under this section, shall, among other things, specifically state the amount of deficiency, or loss, which has been caused by negligence or misconduct of any person in the performance of his duties.
