Section 92 in The Gujarat Co-Operative Societies Act, 1961
92. Registrar to bring defects disclosed in inquiry or inspection to notice of society.
(1)If the result of any inquiry held under Section 86 or inspection made under Section 87, discloses any defects in the constitution, working or financial condition or the books of a society, the Registrar may bring such defects to the notice of the society. The Registrar may also make an order directing the society or its officers to take such action as may be specified in the order to remedy the defects, within the time specified therein.(2)The society concerned may make an appeal against an order made by the Registrar under sub-section (1) to the State Government within two months from the date of the communication of the order to the society.(3)The State Government may, in deciding the appeal, annul reverse, modify or confirm the order of the Registrar.(4)Where the society fails to rectify the defects as directed by the Registrar and where no appeal has been made to the State Government under sub-section (2) or where on the appeal so made the State Government has not annulled, reversed or modified the order, the Registrar may himself take steps to have the defects rectified, and may recover the cost from the officers of the society who, in his opinion, have failed to rectify the defects.
