Section 91(1) in Mizoram Cooperative Societies Act, 2006
(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 creditors or debtors or depositors) may hold an enquiry himself or order or direct some other person to hold an inquiry into the constitution, working and financial condition and status of a co-operative.
