Section 35(2) in Jharkhand Co-operative Societies Act, 2008
(2)The Registrar, may of his own motion and shall on the application of union/ federation to which the society concerned is affiliated or of a creditor to whom the registered society is indebted or of not less than one third of the Directors or of not less than ten percent of the members hold an enquiry or cause an enquiry to be made into the specific matter or matters relating to any gross violation of any of the provisions of this Act, or into the constitution, working and financial condition of a registered society.
