Section 104(6) in Tamil Nadu Co-operative Societies Rules, 1988
(6)(a)The Enquiry Officer or Inspecting Officer or Investigating Officer shall submit his report on matters on which inquiry is ordered to be held or inspection or investigation is ordered to be made, to the Registrar within such time as may be specified by the Registrar, but not exceeding ten days from the date of completion of the inquiry or inspection or investigation.(b)The report shall contain the findings of the Enquiry Officer or Inspecting Officer or Investigating Officer and the reasons therefor, supported by documentary or other evidence as recorded or gathered by him during the course of his inquiry or inspection or investigation, as the case may be. Where the inquiry held or inspection or investigation was made into any specific allegation, he shall state the procedure followed by him, the documentary, oral and other evidence gathered by him and his specific findings.(c)The Enquiry Officer or Inspecting Officer or Investigating Officer, as the case may be, shall, as far as practicable, not include any matter of confidential nature in the main report of the inquiry, inspection or investigation, but shall submit such matter or matters in a separate confidential report. Where any matter of confidential nature has to be discussed in the main report, the report may be drafted in such a manner that the matter of confidential nature can either be segregated or be not communicated except to the party concerned.(d)The Enquiry Officer or Inspecting Officer or Investigating Officer, as the case may be, shall also specify in his report the costs of the inquiry or inspection or investigation together with his recommendation as to the manner in which the entire cost or part thereof may be apportioned among the parties specified in sub-section (1) of section 85 with justification therefor.
