Section 50 in Haryana Co-operative Societies Act, 1984
50. Securing possession of record etc.
- If the record, registers, the books of accounts, funds and other property of a co-operative society are likely to be tampered with or destroyed, misappropriated or misapplied or if a person having its custody fails to hand over its charge to a person entitled to receive such charge, the Register may, suo motu or on an application of an aggrieved party, authorise any officer not below the rank of Inspector, Co- operative Societies to enter and search any place where the record and the property are kept or are believed to be kept and to seize such record and property and hand over such record and property to the person authorised by the Registrar. [The person so authorized may seek necessary help from police authority having jurisdiction in the area when need arises in seizing the record and property and the police shall provide the necessary assistance.] [Words added by Haryana Act No. 19 of 2006.]
