Section 88(3) in The Gujarat Co-Operative Societies Act, 1961
(3)Where a society is a member of a federal society recognised by the State Government under Section 95 such federal society shall have the right to inspect the books of that society. The inspection may be made either by an officer of the federal society authorised by the committee of such federal society or by a paid employee of such federal society certified by the Registrar as competent to undertake such inspection. Such officer or employee shall at all reasonable times have free access to the books, accounts, documents, securities, cash and other properties belonging to, or in the custody of the society and may also call for such information, statements and return as may be necessary.]
