Section 77 in Andhra Pradesh Co-Operative Societies Act, 1964
77. Revision.
(1)The Registrar may of his own motion or on application made to him, call for and examine the record of any officer subordinate to him and the Government may of their own motion or on application made to them, call for and examine the record of the Registrar, in respect of any proceeding not being a proceeding in respect of which an appeal to the Tribunal is provided by sub-section (1) of Section 76 to satisfy himself or themselves as to the regularity of such proceeding or the correctness, legality or propriety of any decision passed or order made therein ; and if, in any case, it appears to the Registrar or the Government that any such decision or order should be modified, annulled, reversed or remitted for reconsideration, he or they may pass orders accordingly:Provided that every application to the Registrar or the Government for the exercise of the powers under this section shall be preferred within ninety days from the date on which the proceeding, decision or order to which the application relates was communicated to the applicant.(2)No order prejudicial to any person shall be passed under sub-section (1) unless such person has been given an opportunity of making his representation.(3)The Registrar or the Government, as the case may be, may [suspend the decision or order] [Substituted by Andhra Pradesh Act No. 21 of 1985, w.e.f. 22.4.1985.] pending the exercise of his or their power under sub-section (1) in respect thereof.(4)The Registrar or the Government may award costs in proceedings under this section, to be paid either out of the funds of the society or by such party to the application for the revision as the Registrar or the Government may deem fit.[Explanation: - For the purposes of this section, the expression Registrar' means the Registrar of Co-operative Societies for the State appointed as such under sub-section (1) of Section 3.] [Added by Act No. 22 of 2001, dated 25.4.2001.]
