Section 84 in Kerala Cooperative Societies Act, 1969
84. Revision by Tribunal.
- The Tribunal may call for and examine the record of any proceedings in which an appeal lies to it for the purpose of satisfying itself as to the legality or propriety of any decision or order passed and if in any case it shall appear to the Tribunal that any such decision or order should be modified, annulled or revised, the Tribunal may pass such order thereon as it may deem fit:Provided that the Tribunal shall not take any action under this section if(a)the time for appeal against the decision or order has not expired; or(b)the decision or order has been made the subject-matter of an appeal;Provided further that no order shall be made under this section unless notice has been given to all interested parties and they have been given a reasonable opportunity of being heard.
