Section 62(2) in The Delhi Co-Operative Societies Act, 2003
(2)The Registrar or the official authorised by him under sub-section (1) shall have the following powers, namely -(a)he shall at all times have, for purpose of examination free access to the books, accounts, cash and other properties belonging to, or in the custody of, the co-operative society and may summon any person in possession or responsible for the custody of any such books, accounts, documents, securities, cash or other properties to produce the same at any place specified by him;(b)he may, notwithstanding any rule or bye-laws specifying the period of notice for a general body meeting of the co-operative society, require the officers of the co-operative society to call a general body meeting at such time and place at the headquarters of the co-operative society to consider such matter as may be directed by him and where the officer of the cooperative society refuse or fail to call such a meeting, he shall have power to call it himself;(c)he may summon any person who is reasonably believed by him to have any knowledge of the affairs of the co-operative society to appear before him at any place at the headquarters of the cooperative society or any branch thereof and may examine such person on oath.
