Section 112(1) in The Orissa Co-operative Societies Act, 1962
(1)The Registrar, or an Additional Registrar appointed under Sub-Section (1) of Section 3 may, of his own motion or on application by any person considering himself aggrieved and after giving the parties concerned a reasonable opportunity of being heard, call for and examine the record of any proceedings before any authority subordinate to him in which no appeal lies, for the purpose of satisfying himself as to the legality or propriety of any decision made or order passed and may pass such order thereon as he deems fit.
