Section 35 in Jharkhand Co-operative Societies Act, 2008
35. Inquiry by Registrar.
(1)Every registered society shall furnish any relevant information required by the Registrar in order to enable him to satisfy whether the co-operative society has conducted its affairs in accordance with cooperative principles and provisions of this Act,(2)The Registrar, may of his own motion and shall on the application of union/ federation to which the society concerned is affiliated or of a creditor to whom the registered society is indebted or of not less than one third of the Directors or of not less than ten percent of the members hold an enquiry or cause an enquiry to be made into the specific matter or matters relating to any gross violation of any of the provisions of this Act, or into the constitution, working and financial condition of a registered society.(3)The Registrar shall order an enquiry only after the receipt of a fee, from the applicant or applicants, to meet the cost of enquiry to be conducted. The cost of enquiry in respect of Primary Society, Central Society/ Union and Federation/ Apex shall be Rs. 500/- (Rupees Five Hundreds Only), Rs, 1,000 (Rupees One Thousand) and Rs. 5,000/- (Rupees Five Thousands Only) respectively.(4)(a)When an enquiry is made under this section, the Registrar shall communicate the results of the inquiry to the society concerned, to the applicant/ applicants and persons designated by the applicant to receive such report, to the Financing Bank to which the Society is affiliated to any Federation/ Union of which the co-operative society is a member.(b)A creditor or any other member of the co-operative society may also obtain a copy of the enquiry report on payment of fee specified by the Registrar.
