Section 35(1) in The Bihar Co-operative Societies Act, 1935
(1)The Registrar may of his own motion and shall, on the request of the Collector, or on application of a majority of the managing committee, or of not less than one-third of the members, hold an inquiry, or direct some person authorised by him by order in writing in this behalf to hold an inquiry, into the constitution, working and financial condition of a registered society.
