Section 150(10) in The Gujarat Co-Operative Societies Act, 1961
(10)Where an appeal is made to the Tribunal under Section 102, it may, in order to prevent the ends of justice being defeated, make such interlocutory orders pending the decision on the appeal as may appear to it to be just and convenient, or such order as may be necessary for the ends of justice, or to prevent the abuse of the process of the Tribunal.
