Section 153 in The Tripura Co-operative Societies Act, 1974
153. Power of Government and Registrar to call for proceedings of subordinate officers and to pass orders thereon.
- The Government and the Registrar may call for and examine the record of any enquiry or the proceedings of any other matter conducted by any officer subordinate to them, except those referred to in sub-section (8) of Section 149, for the purpose of satisfying themselves as to the legality or property 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 Government, or the Registrar, that any decision or order or proceedings so called for should be modified, annulled or reversed, Government or the Registrar, the as the case may be, may, after giving the persons affected thereby an opportunity of being heard, pass such order thereon as to them may seem just.
