Section 82(3) in The Delhi Co-operative Societies Rules, 2007
(3)If the inquiry or inspection cannot be completed within the time specified in the order referred to in sub-rule (1), the authorized person or the official, as the case may be, conducting the inquiry or inspection shall submit an interim report stating the reasons for failure to complete the inquiry or inspection to the Registrar. If the Registrar is satisfied, the Registrar may grant such extension of time for the completion of the inquiry or inspection as the Registrar may deem necessary or the Registrar may withdraw the inquiry or inspection from the authorized person or officer and hold the inquiry or inspection himself or authorize such other person or officer as he deems fit.
