Section 64(4) in The U.P. Co-operative Societies Act, 1965
(4)Every person who is or has at any time been an officer or employee of a society and every member and past-member of the society, shall furnish such information in regard to the transactions and working of the society as the Registrar or any other persons appointed by the State Government under sub-section (1) or any person authorised by him or the Registrar, as the case may be, may require.
