Section 97 in The Meghalaya Co-operative Societies Act
97. Power of the Managing body of an affiliating Society to enquiry into the affairs of a member society.
- When a registered society takes a loan and enters into business transaction with affiliating society and defaults payment of the debt or dues on account of supply and services received, any member of the managing body of a affiliating society, may examine and look into the accounts and working of such defaulting society and report the result of enquiry or examination particularly with reference to the said loan or other dues to the affiliating society and recommend any suggestion in his report. The defaulter society shall furnish such information and produce such documents, books and accounts as the member of the managing body may require.
