Section 73 in Assam Co-Operative Societies Act, 2007
73. Office bearer of society is required to furnish information and produce documents.
(1)Every office bearer of a registered society shall produce documents and books of account and cash balance in his custody and appear before and furnish such information in regard to the transaction or working of the society as may be required of him by the Registrar or persons authorized by the Registrar in this behalf and auditing officer, arbitrator, liquidator or any persons conducting inspection or an inquiry under the provisions of this Act and the rules made thereunder.(2)(a)At any sale of property, movable or immovable, held under this Act or Rules framed thereunder, no office bearer of the registered society concerned or any person having any duty to perform in connection with such sale, shall either directly or indirectly bid for, acquire or attempt to acquire any interest in such property;(b)any office bearer of a society or a liquidator may, on behalf of the society bid and purchase at a sale of mortgaged property.Chapter - VI Accountability and Privileges of Registered Society
