Section 21(2) in Rajasthan Agricultural Credit Operations (Removal of Difficulties) Act, 1974
(2)Where any matter is referred under the foregoing sub-section for decision to the Registrar's nominee and board of nominees, the Registrar may at any time, for reasons to be recorded in writing, withdraw such dispute from his nominee or Board of nominees and may decide the dispute himself or refer it again for decision to any other nominee or Board of nominees appointed by him.
