Section 45 in The Meghalaya Co-operative Societies Act
45. Office bearer of a society is required to furnish information and produce documents.
(1)Every office bearer of a registered society shall produce documents and books of account, cash balance in his custody, and appear before and furnish such information in regard to the transactions or working of the society as may be required of him by the Registrar, or persons authorised by the Registrar in this behalf, and audit officer, arbitrator, liquidator or any persons conducting an inspection or inquiry under the provisions of this Act and the rules made thereunder."Provided that in case of the office bearer failing to produce documents, books of account, cash balance in his custody and other information required by the Registrar or the persons authorised by him deliberately, the Registrar or persons authorised by him and audit officer, liquidator or any person conducting inspection or enquiry may apply to any Magistrate within whose jurisdiction the society functions for securing the records and property of the society."(2)(a)At any sale of property, movable or immovable held under this Act or rules framed thereunder, no office bearer of the registered society concerned, or am person having any duty to perform in connection with such sale shall either directly or indirectly bid for, acquire or attempt to acquire, any interest in such property.(b)Any office bearer of a society or a liquidator may, on behalf of the society, bid and purchase at a sale of mortgaged property.
