Section 101(1) in Haryana Co-operative Societies Act, 1984
(1)If it comes to the notice of the Registrar that any person who is or was entrusted with the organisation or management of a co- operative society or who is or has at any time been a member of the committee, officer or an employee of the society, has made any payment contrary to this Act, the rules or bye-laws or has caused any deficiency in the assets of the society by misconduct or wilful negligence or has misappropriated or fraudulently retained any money or other property belonging to the society or has caused losses, or depleted profits of the society ignoring diligence of ordinary man of prudence or by acting against the interest of the society, the Registrar may, of his own motion or on the application of the committee liquidator or any creditor, enquire himself or direct any person authorised by him by an order in writing in this behalf to enquire into the conduct of such person.
