Section 68(11) in Jharkhand Co-operative Societies Rules, 2008
(11)The Registrar or a person exercising the powers of the Registrar or before an arbitrator or arbitrators or the co-operative Forum or the Co-operative Tribunal may, at any stage of the proceedings, call for and examine the records of the proceeding and may at any stage of the proceeding but before a decision or award is given withdraw the case transferred or referred under clause (b) or clause (c) of sub section (2) of section 48.
