Section 92(1) in Mizoram Cooperative Societies Act, 2006
(1)The Registrar either suo-moto or based on an application made by a co-operative or not less than one third members of the management committee or not less than one tenth of total number of members of co-operative, or a credit or debtor or depositors) may hold an inquiry himself or order or direct, some other person to hold an inspection into the constitution working and financial condition and status of a co-operative.
