Section 97 in Haryana Co-operative Societies Act, 1984
97. Inspection of societies.
(1)The Registrar or any person authorised by general or special order in this behalf, by the Registrar, may inspect a co- operative society. For the purpose of inspection he shall at all time have access to all books, accounts, papers, vouchers, securities, stock and other property of the society and may in the event of serious irregularities discovered during the inspection take them into custody and shall have power to verify the cash balance of the society and subject to general or special order of the Registrar to call a meeting of the committee or a general meeting. Every officer or member of the society shall furnish such information as he may require.(2)[ The apex society and the central society shall inspect every affiliated society annually and shall prepare report regarding their administrative functioning and financial management.] [Added by Haryana Act No. 19 of 2006.]
