Section 94 in Himachal Pradesh Co-Operative Societies Act, 1968
94. Review and revision.
(1)The State Government except in a case in which an appeal is preferred under section 93 may call for and examine the record of any inquiry or inspection held or made under this Act or any proceedings of the Registrar or of any person subordinate to him or acting on his authority, and may pass thereon such orders as it thinks fit.(2)The Registrar may, at any time,-(a)review any order passed by himself; or(b)call for and examine the record of any inquiry or inspection held or made under this Act or the proceedings of any person subordinate to him or acting on his authority, and if it appears to him that any decision, order or award or any proceedings called for should for any reason be modified, annulled or reversed, may pass such order thereon as he thinks fit:Provided that, before any order is made under sub-section(1) and (2), the State Government or the Registrar, as the case may be, shall afford to any person likely to be affected adversely by such order, an opportunity of being heard [:][Provided further that every application under sub-sections (1) and (2) to the State Government or the Registrar, as the case may be, shall be made within ninety days from the date of communication of the order sought to be reviewed or revised.] [Added vide H. P. Act, No. 13 of 1981.]
