Section 157 in The Delhi Co-operative Societies Rules, 2007
157. Application for review.
(1)Every application under sub-section (1) of section 115 shall be in the form of a memorandum setting forth concisely and under distinct heads the new and important facts which, after the exercise of due diligence, were not within the knowledge of the applicant or could not be produced by him when the order against whom review is preferred, was made or mistakes or errors apparent on the face of the record of other reasons for review. A memorandum of evidence shall accompany it.(2)The application shall be accompanied by the original or a certified copy of the order to which the application relates.(3)No application for review shall be entertained unless it is accompanied by such additional number of copies as there are parties to the original order.(4)The application shall, so far as it may be necessary, be disposed off by the Registrar or Government in such manner as may, be deemed fit, provided that no order prejudicial to any person shall be passed unless such person has been given an opportunity of making representation.(5)The orders passed by the Assistant. Registrar, Deputy Registrar, Joint Registrar/Additional Registrar shall be reviewed by the Deputy. Registrar, Joint Registrar/ Additional Registrar and Registrar respectively.Chapter -XIII Offences and penalties
