Section 60(7) in The Delhi Co-Operative Societies Act, 2003
(7)The auditor appointed under sub-section (1) to audit the accounts of a cooperative society shall have power where necessary -(a)to summon at the time of his audit any officer, agent, servant or member of the co-operative society , past or present, who he has reason to believe can give valuable information in regard to transactions of the co-operative society or the management of its affairs; and(b)to require the production of any book or document relating to the affairs of, or any cash or securities belonging to, the co-operative society by any officer, agent, servant, or member in possession of such books, documents, cash or securities and in the event of serious irregularities discovered during audit, to take them into custody.
