Section 98(2) in The Gujarat Co-Operative Societies Act, 1961
(2)Where any dispute is referred under sub-section (1) for decision to the Registrar's nominee or board of nominees, the Registrar may at any time, for reasons to be recorded in writing withdraw such dispute from his nominee, or board of nominees, and may decide the dispute himself, or refer it again for decision to any other nominees, or board of nominee, appointed by him.
