Section 17 in The Gujarat Agricultural Credit (Provision of Facilities) Act, 1979
17. Inspection of books of co-operative society by bank.
(1)A bank shall have the right to inspect the books of any co-operative society which has either applied to the bank for grant of financial assistance to be provided to its members or which is indebted to the bank on account of any financial assistance given earlier by the bank to the society for such purpose.(2)The inspection may be carried out by an officer or any other member of the paid staff of the bank with the previous sanction in writing of the Registrar.(3)The Officer or other member of the paid staff of the bank authorised to carry out such inspection shall at all reasonable times have access to the books of accounts, documents, securities, cash and other properties belonging to or in the custody of the cooperative society inspected by him and shall also be supplied by such society such information statements and returns as may be required by him to assess the financial condition of the society and the safety of financial assistance to be given or already given to the society.
