Section 113(1) in The Orissa Co-operative Societies Act, 1962
(1)The State Government may, of their own motion or on application by any person considering himself aggrieved and after giving the parties concerned a reasonable opportunity of being heard, call for and examine the record of any proceeding before the Registrar [or any proceeding under Section 112 before an Additional Registrar] [Substituted by Orissa Act 14 of 1985 Section 2 & Section 3-See Orissa Gazette Extraordinary No. 1404, dated 10.10.1985.] in which no appeal lies, for the purpose of satisfying themselves as to the legality or propriety of any decision made or order passed and may pass such order thereon as they may deem fit.Explanation. - For the purpose of this sub-section, Registrar shall not include any person exercising all or any of the powers of the Registrar.
