Section 35 in The Bihar Co-operative Societies Act, 1935
35. Inquiry by Registrar.
(1)The Registrar may of his own motion and shall, on the request of the Collector, or on application of a majority of the managing committee, or of not less than one-third of the members, hold an inquiry, or direct some person authorised by him by order in writing in this behalf to hold an inquiry, into the constitution, working and financial condition of a registered society.(2)The Registrar or the person authorised by him under sub-section (1) may:-(a)require an officer of the society to call a general meeting at such time and place at the headquarters of the society, and require the society to take into consideration such matters, as he may direct, and(b)if the officer of society refuses or fails to call such a meeting or if there be no quorum at a meeting so convened, call such meeting himself by giving notice to the members in such a way as he may consider reasonable, notwithstanding any rules or bye-laws prescribing the period of notice for calling a general meeting of the society. Any meeting so convened by the Registrar or the person authorised by him under subsection (1) shall have all the powers of a general meeting convened under the bye-laws of the society.(3)When an enquiry is made under this section, the Registrar shall communicate the results of the inquiry to the society, the financing bank, if any, to which the society is affiliated and to the persons or authority, if any at whose instance the inquiry is made.
