Section 91 in Mizoram Cooperative Societies Act, 2006
91. Inquiry.
(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.(2)The Registrar. before directing or ordering the conduct of inquiry into a co-operative, shall provide an adequate opportunity to such co-operative or making representation on the subject matter and if not satisfied with the reply given by the co-operative, may order or direct the conduct of inquiry on aspects identified by the Registrar on issues raised in the application, as the case may be.(3)In the event of an inquiry demanded by persons or authorities specified under sub-section (1), the Registrar may order or direct the conduct of an inquiry only after the receipt of required fee deemed sufficient enough to conduct and complete the inquiry from persons or authorities who demanded conduct of such inquiry.(4)The inquiry ordered or directed shall be completed within a period specified in the order and in any case, such period shall not exceed ninety days fro 1 the date of order or direction of inquiry(5)The Registrar while holding an inquiry or persons unthorized by Registrar to hold such an inquiry shall have:(a)free access to the books of accounts, documents, securities, cash or other properties of co-operative;(b)power to summon persons in possession or responsible for the custody of documents specified under sub-section 5(a).(6)The Registrar, within a period of thirty days from the date of completion of inquiry, shall communicate the result or findings of such inquiry re on to:(a)the applicants or persons who demanded such n inquiry;(b)the co-operative;(c)the persons or authorities, if any, named therein in the application for the conduct of inquiry;(d)the financial institutions or funding agency or authority;(e)any member or person on payment of fee prescribed by Registrar.(7)The Registrar shall have power to withdraw any inquiry from the authorized persons or authorities to whom it was entrusted and hold the inquiry either himself or entrust the task to any other persons or authorities as he deems fit.
