Section 108 in Karnataka Co-Operative Societies Act, 1959
108. Powers of revision of State Government.
- [Subject to the provisions of section 108A, the State Government] [Substituted by Act 39 of 1975 w.e.f. 23.09.1975.] suo motu at any time, and, on application of any person aggrieved, within a period of six months from the date of any order, may call for and examine the record of any case or proceedings of any officer subordinate to it except those subject to appeal or revision by the Tribunal or those in respect of which an appeal has been made to the State Government under section 106, and the State Government after such enquiry as it deems fit is satisfied that the order of the officer is contrary to law and has resulted in a miscarriage of justice, pass such orders thereon as the State Government deems just:Provided that no order shall be made to the prejudice of any person under this section unless he has been given a reasonable opportunity of being heard.
