Section 15 in The Bihar Self-Supporting Co-operative Societies Tribunal (Constitution and Procedure) Rules, 2002
15. Stay of Orders.
- In an appeal, if the Tribunal is satisfied on an affidavit that it is just and reasonable that the operation of the impugned order be stayed or suspended.(a)It may, by order, suspend the operation of the impugned order temporarily after giving notice to the affected person; or(b)It may give notice to the respondent or respondents and after giving an opportunity of being heard to both the parties either conform or vacate the order suspending or staying the operation of the impugned order.
