Section 17(4) in The Karnataka Agricultural Credit Operations and Miscellaneous Provisions Act, 1974.
(4)after section 65, the following sections shall be inserted, namely :-"65A. Report of audit, inspection and final report to be made available to a credit agency.-The Registrar shall draw the attention of a credit agency financing a co-operative society to the defects noted in any audit, inquiry or inspection of such co-operative society and shall also supply a copy of each of such audit or inquiry report, if demanded in writing by such credit agency."65B. Inspection of books of co-operative society by a credit agency.-(1.) A credit agency shall have the right to inspect the books of any cooperative society which has either applied to the credit agency for financial assistance or is indebted to it.(2.) The inspection may be made either by an officer of the credit agency or a member of its paid staff authorised by the credit agency as competent to undertake such inspection.(3.) The officer or member so inspecting shall, at all reasonable times, have free access to the books, account, documents, securities, cash and other properties belonging to or in the custody of the co-operative society and may also call for such information, statements and returns as may be necessary to ascertain the financial conditions of the co-operative society, and to ensure security of the sums lent to it by the credit agency";
