Section 32 in Chhattisgarh State Co-operative Tribunal Regulations, 2016
32. Responsibility of Officers.
- All notices, letters, orders issued by the Tribunal for service on parties or any other officers, shall be served by the concerned Assistant Registrar, Deputy Registrar, Joint Registrar. Additional Registrar or Registrar, Cooperative Societies, as the case may be, and shall be remitted back to the Tribunal after due service before the due date fixed in the matter. Any instance of non-compliance, without any sufficient cause or excuse shall expose the concerned officer at fault, for an action to disobey the judicial order of the Tribunal.
