Section 64 in The Orissa Co-operative Societies Act, 1962
64. [ Inspection of records of Society. [Substituted by by Orissa Act No. 28 of 1991, Section 33 dated 31.12.1991, force w.e.f. 1.5.1993.]
(1)The records of every Society shall be inspected by the Registrar, or any person authorised by him in that behalf, at least once in every co-operative year, and the report thereof communicated to the Society, its Financing Bank and the Auditor-General, within one month from the date of commencement of the inspection.(2)(a)The Registrar may, on his own motion or on the application of a creditor of a Society, either himself inspect or direct any person authorised by him by order in writing in that behalf to inspect, any record of a Society:Provided that no such inspection shall be made on the application of a creditor, unless the applicant -(i)satisfies the Registrar that the debt claimed is subsisting and that he has demanded payment thereof and has not received satisfaction within a reasonable time; and(ii)deposits with the Registrar such sum as security for the costs of the proposed inspection as the Registrar may require.(b)The Registrar shall communicate the report of any inspection conducted under Clause (a) to the Society, its creditor and Financing Bank and the Auditor-General, within one month from the date of commencement of the inspection.(3)(a)Inspection of the records of a Society may also be made by its Financing Bank, or the apex or Central Society including a Central Co-operative Bank which either owns shares in it or has advanced any money to it.(b)The Inspecting Society shall communicate the report of its inspection to the Society inspected, the Registrar and the Auditor-General, within one month from the date of commencement of the inspection.(4)Inspecting authorities under this Section shall have the same powers as the Registrar is competent to exercise under Sub-sections (3) and (5) of Section 65.]
