Section 38(c) in Jharkhand Co-operative Societies Act, 2008
(c)In co-operative societies may seize in the presence of two persons the books, accounts, documents, securities, cash and other properties belonging to or in the custody of the society, if he apprehends any fraud, or damage or mutilation of any of the articles above referred to, and the officer so doing shall grant proper receipt thereof and, when he is an officer other than the Registrar, immediately report the seizure to his immediate superior officer and the Registrar.
