Section 93 in Sikkim Co-Operative Societies Act, 1955
93. Power of the Managing Body of an Affiliating Society to Inquire into the Affairs of a Member Society.
- When a registered society takes a loan from an, affiliating society and defaults payment of or any installment thereof, any member of the managing body of the affiliating society, may examine and look into the accounts and working of such borrowing society and report the result of his enquiry or examination particularly with reference to the said loan to the affiliating society and may recommend any suggestion in his report. The borrowing society shall furnish such information and produce such documents, books and accounts. as the member of the managing body may require.
