Section 60(1) in The Assam Co-operative Societies Act, 1949
(1)The Registrar may, at any time, of his own motion or shall at the request of the administrative head in charge of the Civil Sub-division or other administrative area, hold an inquiry or direct some person authorised by him by order in writing in this behalf, to hold an enquiry into the constitution, working and financial condition of a registered society.
