Section 92 in Multi State Co-Operative Societies Act, 1984
92. Revision.
(1)Subject lo the provisions of section 91 the Central Government may, of its own motion or on an application, call for and examine (he records of any proceedings in which no appeal lies to the appellate authority under Section 90 for the purpose of satisfying itself as to the legality or propriety of any decision or order made under this Act and if in any case it shall appear to the Central Government that any such decision or order should be modified, annulled or revised or remitted for reconsideration, the Central Government may, after giving the party to be affected thereby a reasonable opportunity of being heard, pass such order thereon as it may deem fit:Provided that the application to the Central Government for the exercise of the power under this section shall be preferred within ninety days from the date on which the decision or order to which the application relates was communicated lo the applicant :Provided further that the Central Government may. if satisfied that the appellant was prevented by sufficient cause from making the application within the said period of ninety days. admit the application after the expiry of the said period.(2)The Central Government may suspend the execution of the decision or order pending the exercise of its power under sub-section (1) in respect thereof.(3)The Central Government may award costs in proceedings under this section to be paid out of the funds, of the multi-State co-operative society concerned or by such party to the application for revision as the Central Government may deem fit.
