Section 68(4) in The Punjab Co-operative Societies Act, 1961
(4)Any appeal under sub-section (1) pending immediately before the commencement of the Punjab Co-operative Societies (Amendment) Act, 1969 before any authority shall stand transferred to the authority to whom such appeal lies on such commencement.] [Substituted by Punjab Act 26 of 1969 Section 14 w.e.f. 10.9.1969.][69. Revision. - The State Government and the Registrar may, suo moto or on the application of a party to a reference, call for and examine the record of any proceedings in which no appeal under Section 68 lies to the Government or the Registrar, as the case may be, for the purpose of satisfying itself or himself as to the legality or propriety of any decision or order passed and if in any case it appears to the Government or the Registrar that any such decision or order should be modified, annulled or revised, the Government or the Registrar, as the case may be, may, after giving persons affected thereby an opportunity of being heard, pass such order thereon as it or he may deem fit] [Substituted by Punjab Act 26 of 1969 Section 15 w.e.f. 10.9.1969.].[Explanation. -(i)The application of a party to a reference shall not lie before the Registrar or the Government, as the case may be, if appeal under section 68 of the Act lies or has been availed of by such a party to a reference;(ii)The application of a party to a reference shall not lie before the Registrar or the Government, as the case may be, if an order or decision is made in revision by the Registrar or any authority authorized by him in this regard;(iii)No revision shall lie under section 69 against any order passed under the service rules of the concerned co-operative societies where in a revision is already provided in the service rules of that society; and(iv)No revision under section 69 shall be available against any office order passed by the Registrar or his subordinates.]
