Section 66(11) in Kerala Cooperative Societies Act, 1969
(11)[ Notwithstanding anything contained in sub-sections (1) and (2) above, the Registrar or his subordinate officers authorized by him under sub-section (1), shall have power to hold an enquiry with necessary records of a society, on any petition received, and to inspect the affairs of a society periodically, in such cases, the inspecting officers shall have the same powers as specified in sub-section (4).Explanation 1. - The "affairs of a society" for the purpose of this subsection includes, among other things, matters relating to administration, management and the business of a society.Explanation 2. - The duty of the officers and chief executive of a society and the nature of offences and penalties mentioned in [sub-section (4A)] [Inserted by Kerala Act No. 7 of 2010.] shall be applicable to this subsection also.] [Inserted by Kerala Act No. 7 of 2010.]
