Section 77 in The Goa Co-operative Societies Act, 2001
77. Inquiry.
(1)Every society shall furnish all relevant information required by the Registrar in order to enable him to satisfy whether the society has conducted its affairs in accordance with the co-operative principles and the provisions of this Act.(2)The Registrar may, of his own motion, and shall, on the application of a Federation to which the society concerned is affiliated, or of a creditor to whom the society is indebted or of not less than one-third of the directors, or of not less than one-tenth of the members, cause an inquiry to be made into the specific matter or matters relating to any gross violation of any of the provisions of this Act by the society.(3)The cost and expenses of the inquiry shall be met by such persons at whose instance the inquiry is conducted.(4)The inquiry shall be completed within a period of four months from the date of ordering the inquiry.(5)The Registrar shall, within a period of thirty days from the date of the completion of the inquiry, as specified in sub-section (4), communicate the report of the inquiry or the reasons for the non-completion of the inquiry, as the case may be-(a)to the society concerned;(b)to the applicant Federation, if any;(c)to the applicant-credit or if any;(d)to the person designated by the applicant directors, if any;(e)to the person designated by the applicant members, if any;(f)to any person, on payment of fee fixed by the Registrar.(6)The inquiry officer acting under this section shall, among others, specifically state the amount of deficiency, waste or loss which appears to have been caused by the gross negligence or misconduct of any person in the performance of his duties.
