Section 112A in The Orissa Co-operative Societies Act, 1962
112A. [ Reference but Auditor General. [Inserted vide O.G.E. No. 1832 dated 27.12.2004 Section 14 (O.A. No. 11 of 2004).]
- The Auditor General of Cooperative Societies, Orissa of his own motion or on application by any person may, call for and examine the records of any proceeding under Section 67 of the Act, pending before any authority subordinate to him or disposed of by such authority in which appeal has not been filed and may, after giving the parties a reasonable opportunity of being heard, make a reference within a period of four years from the date of his knowledge, to the Co-operative Tribunal with his views for adjudication and final decision under Sub-section (1) of Section 109 of the Act.] [Substituted by Orissa Act No. 28 of 1991, Section 43,44, dated 31.12.1991, w.e.f. 1.5.1993.]
