Section 75(1) in Rajasthan Co-operative Societies Rules, 2003
(1)An order authorizing inquiry under section 56 or inspection [under section 55-A and 56] [Substituted 'under section 55' by Notification No. G.S.R. 53, dated 10.7.2017.] shall, among othcr things, contain the following :-(a)the name of the person authorized to conduct the inquiry or inspection;(b)the name of the society whose affairs are to be inquired into or whose books are to be inspected;(c)the specific point or points on which the inquiry or inspection is to be made, the period within which the inquiry or inspection is to be completed and report submitted to the Registrar or the financing bank, as the cast may be;(d)any other matter relating to the inquiry or inspection.
