Section 170 in Tamil Nadu Co-operative Societies Rules, 1988
170. Application for review.
(1)The time within which an application for review may be preferred under sub-section (1) of section 154 shall be ninety days from the date of receipt by the applicant for review of the order to which the application relates.(2)The application shall be in the form of a memorandum setting forth concisely and under distinct heads, the discovery of new and important facts which, after the exercise of due diligence, were not then within the knowledge of the applicant or could not be produced when the order was made or the mistakes or errors apparent on the face of the record or other good and sufficient reasons on the basis of which review is sought. It shall be accompanied by a memorandum of evidence.(3)The application shall be accompanied by the original or a copy certified in accordance with rule 173 of the order to which the application relates. The fee payable in respect of every application shall be in accordance with Schedule III.(4)No application for review shall be entertained unless it is accompanied by -(a)such additional number of copies as there are parties to the original order; and(b)a receipted challan or records to evidence payment towards the fees specified in Schedule III.(5)The application shall, so far as it may be necessary, be disposed of by the Co-operative Tribunal or Registrar or the Government in such manner as it or they may deem fit provided that no order prejudicial to any person shall be passed unless such person has been given an opportunity of making his representations.(6)Every order of the reviewing authority shall be reduced in writing and a copy thereof shall be communicated free of cost by the reviewing authority to the parties to the review by personal delivery under acknowledgment or under certificate of posting.
