Section 31(2) in Rajasthan Co-operative Societies Act, 2001
(2)If any such outgoing officer or member, refuses to hand over the charge of the record and property to the Chief Executive Officer [or the Secretary or the Chairperson or the Liquidator of the society] [Substituted 'or the Liquidator' by Rajasthan Act No. 11 of 2016, dated 25.4.2016.], as the case may be or, where the Registrar is satisfied that the books and records of a society are likely to be suppressed, tampered with, or destroyed, or the funds and property of a society are likely to be misappropriated or misapplied, the Chief Executive Officer [or the Secretary or the Chairperson or the Liquidator of the society, as the case may be] [Substituted 'of the society or the Administrator or the Liquidator' by Rajasthan Act No. 11 of 2016, dated 25.4.2016.], or the Registrar or a person authorised by the Registrar may apply to the Judicial Magistrate of the First Class,.within whose jurisdiction the society is functioning, for searching, seizing and taking possession of `the records and property of the society.
