Section 68(11) in The Bihar Co-operative Societies Rules, 1959
(11)The Registrar may, at any stage of the proceedings before a person exercising the power of the Registrar or before an arbitrator or arbitrators, call for and examine the records of the proceedings and may at any stage of the proceedings but before a decision or award is given withdraw the case transferred or referred under clause (b) or clause (c) of sub-Section (2) of Section 48.
