Section 182 in The Tamil Nadu Co-Operative Societies Act, 1983
182. Power of Government to give directions.
(1)The Government may, in the public interest, by order, direct the Registrar to make an inquiry or to take appropriate proceedings under this Act, in any case specified in the order and the Registrar shall report to the Government the result of the inquiry made or the proceedings taken by him within a period of six months from the date of such order or such further period as the Government may permit.(2)In any case, in which a direction has been given under sub-section (1), the Government may, notwithstanding anything contained in this Act, call for and examine the record of the proceedings of the Registrar and pass such orders in the case as they may think fit:Provided that before passing any order under this sub-section, the person likely to be affected by such order shall be given an opportunity of making his representation.
