Section 53(1) in The M.P. Swayatta Sahakarita Adhiniyam, 1999
(1)The Registrar shall on the application of a [principal co-operative] [Substituted by M.P, Act No. 16 of 2010 for the words 'secondary' co-operative'.] to which the co-operative concerned is affiliated, or of a creditor to whom the co-operative is indebted, or of not less than one-third of the directors, or of not less than one-tenth of the members, hold an inquiry or cause an inquiry to be made into any specific subject or subjects relating to any violation of any of the provisions of this Act or bye-laws.
