Section 86(2) in The Gujarat Co-Operative Societies Act, 1961
(2)The Registrar shall hold such an inquiry-(a)on the requisition of a society duly authorised by' rules made in this behalf to make such requisition, in respect of any of its member, such manner being itself a society,or(b)on the application of a majority of the committee of a society, or(c)on the application of one-third of the members of a society.
