Section 61(1) in The Delhi Co-Operative Societies Act, 2003
(1)The Registrar may, on the request made by a creditor or, not less than one thirds of the members of the committee, or not less than one fifths of the total number of members, of a co-operative society, undertake inspection of a co-operative society or class of cooperative societies by general or special order in writing and authorise any person by order in writing in this behalf, to make an inspection into the constitution, working and financial condition of a co-operative society.[Provided that where a serious complaint is made by a member or a pubic servant in writing about the affairs of a co-operative society or committee or office bearers, to the Registrar or to any person authorised by him in this regard not below the rank of Joint Registrar and if the Registrar is prima-facie satisfied, after recording his views in writing and affording an opportunity to the person against whom complaint has been made, he may order an inspection in respect of only issue or issues as the case may be, raised in the complaint and the inspection shall be conducted by a person not below the rank of an Assistant Registrar.] [Added by Delhi Act 1 of 2005, sec 9 (w.e.f. 1-4-2005)]
