Section 132A in Himachal Pradesh Co-Operative Societies Rules, 1971
132A. [ Powers of the Co-operative Appellate Tribunal. [Inserted vide H.P. extra ordinary gazette dated 27th April, 1976.]
- The Tribunal shall exercise all the appellate or revisional powers which the State Government exercises under sections 93, 94 and 95 of the Act, except for the matters referred to in clauses (a) to (d) and (i) and (f) of section 93 (i) of the Act.][Provided that the State Government shall continue to exercise the powers under section 93, 94 and 95 of the Act till the constitution of the Tribunal :Provided further that the appeals which lie to the State Government under the Act may be heard by the Secretary Co-operation to the State Government if the impugned order has been passed by an officer not below the rank of the Registrar, Co-operative Societies :Provided further that in case the impugned order or decision has been passed by some other officer subordinate or junior to the Registrar, Co-operative Societies but exercise the powers of the Registrar, Co-operative Societies, such appeals may be hear by the Deputy/Joint Secretary (Co-operation) to the State Government.] [Inserted vide notification dated 31st August, 1977.]
