Section 269 in The U.P. Co-operative Societies Rules, 1968
269.
Clerical or arithmetical mistake in orders, decisions, or awards made by the Registrar, Arbitrator or the Board of Arbitrators or in the orders made by the appellate authority or errors arising in such orders (including the orders of appellate authority), decisions or awards from any accidental slip or omission may at any time be corrected by the authority concerned either of its own motion or the application moved by any of the parties to the dispute.
