Section 97(1) in Haryana Co-operative Societies Act, 1984
(1)The Registrar or any person authorised by general or special order in this behalf, by the Registrar, may inspect a co- operative society. For the purpose of inspection he shall at all time have access to all books, accounts, papers, vouchers, securities, stock and other property of the society and may in the event of serious irregularities discovered during the inspection take them into custody and shall have power to verify the cash balance of the society and subject to general or special order of the Registrar to call a meeting of the committee or a general meeting. Every officer or member of the society shall furnish such information as he may require.
