Section 93(2) in The West Bengal Co-Operative Societies Act, 1983
(2)An inquiry under sub-section (1) may also be held by the Registrar or by any person authorised by him by order in writing on the application of-(a)the financing bank, if any, of which the co-operative society is a member or a debtor;(b)the majority of the directors of the board of the co-operative society;(c)one-third of the members of the co-operative society each of whom has been a member for not less than six months immediately preceding the date of application and who have deposited such security for costs, if any, as the Registrar may direct:Provided that in the case of a co-operative society having more than one thousand and five hundred members, an application under this sub-section may be made by the delegates elected in the prescribed manner;(d)the creditors, representing not less than one-half of the borrowed capital of the co-operative society, who have deposited such security for cost, if any, as the Registrar may direct.
