Section 55A(2) in Rajasthan Co-operative Societies Act, 2001
(2)The Registrar, or the person authorized by him under sub-section (1) shall, for the purposes of the inspection under this section, have the following powers, namely:-(a)he shall, at all reasonable times, have free access to the books, accounts, documents, securities, cash and other properties belonging to or in the custody of the society and may summon any person in possession or responsible for the custody of any such books, accounts, documents, securities, cash or other properties, to produce the same at a place and time, as directed by the Registrar or the person authorised by the Registrar; and(b)he may summon any person who, he has reason to believe, has knowledge of any of the affairs of the society, to appear before him at any place, and may examine such person on oath.
