Section 22(1) in Manipur Societies Registration Act, 1989
(1)Where on information received, the Registrar is of the opinion that there are circumstances suggesting that the business of a society is being .conducted with intent to defraud its creditors, members or any other person, or that the society is guilty of mismanaging its affairs or of any fraudulent or unlawful act, he may order an inquiry into the matter of the information received and appoint an officer under him to inspect and inquire as directed.
