Section 19 in Rajasthan Agricultural Credit Operations (Removal of Difficulties) Act, 1974
19. Inspection of books of a Co-operative Society by a bank.
(1) A bank shall have the right to inspect the books of any Co-operative Society which has either applied to the bank of financial assistance or is indebted to the bank on account of financial assistance granted earlier.(2)the inspection may be carried out by an officer or any other member of the paid staff of the bank with the previous sanction in writing of the Registrar of Co-operative Societies.(3)The officer or any other member of the paid staff of the bank undertaking such inspection, shall, at all reasonable times, have access to the books of accounts, documents, securities, cash and other properties belonging to or in the custody of the Cooperative Society inspected by him, and shall also be supplied by such society such information, statements and returns as may be required by him to assess the financial condition of the society and the safety of financial assistance to be made to the society or already made to it.
