Section 22(2) in Tamil Nadu Co-operative Societies Rules, 1988
(2)The officer deputed or the employee of the financing bank or of the federal society authorised by the Registrar under sub-rule (1) to write up the accounts, books and records of a society shall have the power to requisition-(i)any person in possession of, or responsible for the custody of, any accounts, books, records, documents, securities, cash or other properties to produce the same a t the headquarters of the society; and(ii)any person who has the knowledge of any of the transactions of the society to furnish such explanation or information as he may require.
