Section 104(10) in Tamil Nadu Co-operative Societies Rules, 1988
(10)The Registrar shall, after receipt of the report but before communicating the result of the inquiry or inspection or investigation, consider whether the cost of inquiry or inspection or investigation has to be recovered fully or partly from the society or the members or the creditors or the officers or former officers of the society and, if so, take action for recovery of the entire or part of the cost under sub-section (1) of section 85.
