Section 93 in Arunachal Pradesh Co-operative Societies Act, 1978
93. Power to seize records of society.
(1)If the Registrar or any person authorised by him in this behalf, while making audit, inspection, inquiry or supervision, as the case may be, believes or has reason to believe that the registered society is not keeping or maintaining the account books, and records of society's property or finds or reasonably suspects gross negligence of duties, misappropriation or misuse of funds of the society, irregularity in recording proceedings or keeping accounts or books, he shall have power to take possession of any of the books, registers or documents, cash in hand or account books of the society and remove such seized property or keep in proper custody such seized property till it is disposed of in any manner as be directed by the Registrar.(2)The persons seizing the properties should prepare duplicate copies of inventory of the properties seized with his signature and require the officer or member from whose possession or custody the property is seized to put his signature in witness thereof and if such officer or member refuses to sign, then the person seizing the property, shall call upon two or more persons to sign seizure list. A copy of the list prepared under this section signed by the witness, shall be delivered to the office of the society.(3)The Registrar shall take immediate steps by way of audit or inspection and pass such orders as he may think fit.(4)The administrative head of the respective place shall give police help to all officers mentioned in sub-section (1) of this section when sought for.
