Section 112 in The Orissa Co-operative Societies Act, 1962
112. [ Power of revision by Registrar and Additional Registrar. [Substituted by Orissa Act 14 of 1985 Section 2 & Section 3-See Orissa Gazette Extraordinary No. 1404, dated 10.10.1985.]
(1)The Registrar, or an Additional Registrar appointed under Sub-Section (1) of Section 3 may, of his own motion or on application by any person considering himself aggrieved and after giving the parties concerned a reasonable opportunity of being heard, call for and examine the record of any proceedings before any authority subordinate to him in which no appeal lies, for the purpose of satisfying himself as to the legality or propriety of any decision made or order passed and may pass such order thereon as he deems fit.(2)The Registrar shall assign the local limits within which an Additional Registrar shall exercise powers under this Section.(3)A revision against any decision or order made by an Additional Registrar under this section shall not lie to the Registrar.(4)An application under Sub-Section (1) shall be made within ninety days from the date of the decision or order sought to be revised.] [Substituted by Orissa Act 19 of 1983 Section 24 (b)-See Orissa Gazette Extraordinary dated 11.10.1983.]
