Section 86(1) in Himachal Pradesh Co-Operative Societies Rules, 1971
(1)An order authorising inspection under section 66 or inquiry under section 67 shall, among other things, contain the following :-(a)the name of the person authorised to conduct the inspection or inquiry;(b)the name of the society whose affairs are to be inquired into or whose books are to be inspected;(c)the specific point or points on which the inspection or enquiry is to be made, the period within which the inspection or inquiry is to be completed and report submitted to the Registrar;(d)cost of inquiry; and(e)any other matter relating to the inspection or enquiry.
