Section 100(2) in West Bengal Co-operative Societies Act, 2006
(2)An inquiry under sub-section (1) may also be held on the application of-(a)the financing bank, if any, of which the Co-operative society is a debtor;(b)one-third of the director of the board or one-tenth of the delegates or representatives of the Co-operative societies;(c)one-tenth of the members of the Co-operative societies each of whom has been a member for not less than six months immediately preceding the date of application and who have deposited such security for cost, if any, as the Registrar may direct;(d)the creditor representing not less than one-half of the borrowed capital of the Co-operative society who have deposited such security for cost, if any, as the Registrar may direct :Provided that, the Registrar may, before initiating any action for inquiry, satisfy himself whether the signatures of the applicants are genuine and whether claim of the applicants is supported by proper documents.
