Section 80C in The Chhattisgarh Co-Operative Societies Act, 1960
80C. Stay of execution of orders.
(1)An officer appointed under section 3 who has passed any order or his successor in office may, at any time before the expiry of the period prescribed for appeal direct the execution of such order to be stayed for such time as may be required for filing an appeal and obtaining a stay order from the appellate authority.(2)The authority exercising tire powers conferred by section 78 or section 80 may direct the execution of the order under appeal or review to be stayed for such time as it may think tit.(3)The officer or authority directing the execution of an order to be stayed may impose such conditions or order such security to be furnished as he or it thinks fit.
