Section 92 in Mizoram Cooperative Societies Act, 2006
92. Inspection of a co-operative.
(1)The Registrar either suo-moto or based on an application made by a co-operative or not less than one third members of the management committee or not less than one tenth of total number of members of co-operative, or a credit or debtor or depositors) may hold an inquiry himself or order or direct, some other person to hold an inspection into the constitution working and financial condition and status of a co-operative.(2)The Registrar, before directing or ordering the conduct of an inspection in a co-operative, shall provide an adequate opportunity to such co-operative for making representation on the subject matter and if not satisfied with reply given by co-operative may order or direct for conduct of inspection on aspects identified by the Registraror on the issues raised in the application as the case may be.(3)In the event of an inspection demanded by persons or authorities specified under sub-section (1), the Registrar may order or direct the conduct of inspection only after the receipt of required fee deemed sufficient enough to conduct and complete the inspection from persons or authorities who demanded conduct of such an inquiry.(4)The inspection ordered or directed shall be completed within a period specified in the order or direction and in any case such period shall not exceed ninety days from the date of order or direction of such inspection.(5)The Registrar while holding an inspection or persons authorized by Registrar to hold such an inspection shall have:(a)free access to the books of accounts, documents, securities cash or other properties of ;(b)power to summon persons in possession or responsible for the custody of documents specified under sub-section 5(a).(6)The Registrar, within a period of thirty days from the date of completion of inspection, shall communicate the result or findings of such inspection report to:(a)the applicants or persons who demanded such any inspection;(b)the ;(c)the persons or authorities, if any, named therein in the application for conduct of inspection;(d)the financial institutions or funding agency or authority;(e)any member or person on payment of fee prescribed by Registrar.(7)The Registrar shall have power to withdraw any inspection from authorized persons or authorities to whom it was entrusted and hold the inspection either himself or entrust the task to any other persons or authorities as he deems fit.
