Section 23(3) in West Bengal Societies Registration Act, 1961
(3)[A Commissioner for Enquiry] [Substituted by West Bengal Act No. 27 of 1984, dated 18.7.1984.] may call upon and examine on oath any officer of the society in relation to the affairs of the society and it shall be the duty of every officer when so called upon to appear before the [Commissioner for Enquiry] [Substituted by West Bengal Act No. 27 of 1984, dated 18.7.1984.] for such examination.
