Section 86(2) in The Tripura Co-operative Societies Act, 1974
(2)The Registrar or the person authorised by him in this behalf, shall for the purpose of inspection, at all times, have access to all the books, accounts, documents, securities, papers, cash and other properties belonging to, or in the custody of the society for examination and verification of, the same and shall also call for such information, statements and returns as may be necessary to ascertain the financial condition and working of the society and may summon any person, who is, or has at any time been, an officer or employee of the society and every member and post member of the society, in possession or responsible for the custody of such books, accounts, documents, papers, securities, cash and other properties to produce the same at any place in the headquarters of the society or any branch thereof to such officer as and when required.
