Section 45B(1) in Jharkhand Co-operative Societies Act, 2008
(1)The Chairperson, Secretary or other authority shall forthwith hand over all records and documents of the society as the Registrar or any other Gazetted officer of co-operative department authorised in this behalf may require for the purpose of inspection, inquiry and special audit of a registered co-operative society and for the purpose of inquiry and special audit in case of Self Supporting Co-operative Society, relating to the affairs of the said registered Society.
