Section 37 in Rajasthan Co-operative Societies Act, 1965
37. Securing possession of records etc.
(1)If the committee of a co-operative society is reconstituted at a general meeting of the society or the committee of a co-operative society is removed by the Registrar under section 36 or if the society is ordered to be wound up under section 78, and the outgoing members of the committee refuse to handover charge of the records and property of the society to the new committee or the administrator or the liquidator, as the case may be, the [re-constituted or nominated committee] or the administrator or the liquidator may apply to the Magistrate, within whose jurisdiction the society functions, for securing the records and property of the society.] [Inserted by Rajasthan Act No. 17 of 1976.](2)Where the Registrar is satisfied that the books and records of a society are likely to be suppressed, tampered with, or destroyed, or the funds and property of a society are likely to be misappropriated or misapplied, the Registrar or the person authorised by him may apply to the Magistrate within whose jurisdiction the society is functioning for seizing and taking possession of the records and property of the society.(3)On receipt of an application under sub-section (1) or subsection (2), the Magistrate may, by a warrant, authorise any police officer, not below the rank of a Sub-Inspector, to enter and search any place where the records and the property are kept or are believed to be kept and to seize such records and property: and the records and property so seized shall be handed over to the [re-constituted or nominated committee] [Inserted by Rajasthan Act No. 17 of 1976.] or administrator of the society or the liquidator or the Registrar, or the person authorised by him, as the case may be.
