Section 66 in Uttarakhand Co-Operative Societies Act, 2003
66. Inspection of books and property of a co-operative society.
(1)The Registrar may of his own motion, or on the application of a credit of a co-operative society, inspect or direct any person authorized by him by order in writing in this behalf, to inspect books, cash and other property of the society :Provided that no such inspection shall be made on the application of a creditor unless the applicant satisfied the Registrar that a debt is still due to him and that he has demanded payment thereof and has not received satisfaction within a reasonable time.(2)The Registrar shall communicate the results of any such inspection-(a)Where the inspection is made of his own motion, to the society; and(b)Where the inspection is made on the application of a creditor, to the creditor and the society.
