Section 89A(1) in The Maharashtra Co-Operative Societies Act, 1960
(1)It shall be competent for the Registrar to inspect of cause to be inspected the working of any society to ensure that-(a)the provisions of the Act, rules and bye-laws of the society are being properly followed by the society;(b)the records and books of accounts are kept in proper forms;(c)[ overall view is taken to ensure that the business of the society is being run on sound business principles and under professional and efficient management];(d)the society is following the co-operative principles and the directives or directions given by the State Government in accordance with the provisions of this Act and the rules made thereunder:|* * *] [The proviso was deleted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 55(b), (w.e.f. 14-2-2013).](e)[ the returns as provided by section 79 are submitted to the Registrar regularly and properly.] [Clause (e) was inserted by Maharashtra Act No. 16 of 2013 dated 13-8-2003, Section 55(c), (w.e.f. 14-2-2013).]
