Section 162 in Jammu and Kashmir Co-Operative Societies Act, 1989
162. Interlocutory orders.
(1)Where an appeal is made to the Government or the Tribunal under section 150 or where the Government or Tribunal calls for the record of a case under section 160, the Government or the Tribunal, as the case may be, may in order to prevent the ends of justice being defeated, make such interlocutory orders pending the decision of the appeal or revision as it may deem fit.(2)Notwithstanding to the contrary contained in this Act where with the previous sanction in writing or on the requisition of Reserve Bank(i)a Co-operative Bank is being wound up, or(ii)in respect of which a scheme of compromise or arrangement or of reconstruction or amalgamation is given effect to, or(iii)in respect of which an order for the supersession of its committee (or other managing body by whatever name called) and the appointment of an administrator thereof has been made.No appeal, revision or review there against shall lie or be permissible and the sanction or requisition of Reserve Bank shall not be liable to be called in question.
