Section 45 in Sikkim Co-Operative Societies Act, 1955
45. 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 accounts, cash balance in his custody and appear before and' furnish such information in regard to the transactions or working or working of the society as may be required of him by the Registrar, or persons authorised by the Registrar in this behalf, and audit officer, Arbitrator, liquidator or any person conducting an inspection or 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-hearer, of a society or liquidator may on behalf of the society bill and purchase at a sale of mortgaged property.
