Section 107 in Rajasthan Co-operative Societies Act, 2001
107. Power of revision of the Government and the Registrar.
(1)The Registrar, in case where action has been taken. by any officer subordinate to the Registrar and the State Government, in case where action has been taken by the Registrar, may, on their own motion or on an application of any aggrieved person, call for and examine the record of any inquiry or the proceedings of all such matters in which an action has been taken under this Act, except those in which an appeal lies to the Tribunal, for the purpose of satisfying 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 proceedings so called for should be modified, annualled or reversed, the State. Government or the Registrar, as the case may be, may after giving, persons affected a reasonable opportunity of being heard, pass such order thereon as it or he thinks just:Provided that every application to the Registrar or the State 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 or the Government shall not exercise the powers under this sub-section in case in which an appeal lies to him or it, as the case may be, under this Act.] [Substituted by Rajasthan Act No. 11 of 2016, dated 25.4.2016.]Explanation.For the purpose of this sub-section, every person appointed to assist the Registrar and exercising all or any of the powers of the Registrar under sub-section (2) of section 4, shall be deemed subordinate to the Registrar.(2)Pending the hearing under sub-section (1), the State Government or the Registrar may pass such interlocutory order as it or he thinks fit to prevent the ends of justice from being defeated.
