Section 128(1) in Rajasthan Co-operative Societies Act, 1965
(1)The State Government and the Registrar may call for and examine the record of any inquiry or the proceedings of any other matter of any officer subordinate to them, except those referred to in section 125, for the purpose of gratifying themselves as to the legality or propriety of any decision or order passed, and as to the regularity of the proceedings of such officer. If in any case, it appears to the State Government, or the Registrar, that any decision or order or proceeding so called for should be modified, annulled, or reversed, the State Government or the Registrar, as the case may be, may after giving persons affected thereby an opportunity of being heard, pass such order thereon as it or he thinks just:Provided that every application to the Registrar or the Government for the exercise of the powers under this section shall be preferred within ninety days from the date on which the proceedings, decision or order to which the application relates was communicated to the applicant.Provided further that the Registrar shall not exercise the powers under this section in case in which an appeal lies to him under this Act.Explanation. - For the purpose of this sub-section, the Assistant Registrar, Deputy Registrar and Joint Registrar exercising all or any of the powers of the Registrar under this Act shall be deemed to be subordinate to the Registrar.] [Added by Rajasthan Act No. 2 of 1983.]
