Section 154 in The Manipur Co-operative Societies Act, 1976
154. Power of State Government and Registrar and Registrar to call for proceedings of subordinate officers and to pass orders thereon.
(1)The Registrar may, of his own motion or on application, call for and examine the records of any officer subordinate to him not being Additional Registrar or Joint Registrar, and the State Government may, of its own motion or on application, call for and examine the records of the Registrar, Additional Registrar or Joint Registrar, in respect of any proceedings not being a proceeding in respect of which an appeal lies to the Tribunal, to satisfy himself or itself as to the regularity of such proceedings or legality or propriety of any decision or order made therein; and if, in any case, it appears to the Registrar or the State Government that any such decision or order should be modified, annulled or remitted for reconsideration, he or it may order accordingly.(2)No order prejudicial to any person shall be passed under sub-section (1) unless such person has been given and opportunity of making his representation.(3)The Registrar or the State Government, as the case may be, may suspend the execution of the decision or order pending the exercise of his or its power under sub-section (1).(4)The Registrar or the State Government, may award cost in proceedings under this section to be paid out of the funds of the society or by such other party as the Registrar or the State Government may deem fit.
