Section 115 in Haryana Co-operative Societies Act, 1984
115. Revision.
- The Government may sou motu or on an application of [an aggrieved party] [Substituted for the words 'a party to a reference under Section 102' by Haryana Act No. 19 of 2006.], call for and examine the record of any proceedings [under this Act and the rules framed thereunder] [Added by Haryana Act No. 19 of 2006.] in which no appeal lies to the Government under section 114 for the purpose of satisfying itself as to the legality or propriety of any decision or order passed and if in any case it shall appear to the Government that any such decision or order should be modified, annulled or revised, the Government may, after giving the persons affected thereby an opportunity of being heard, pass such order thereon as it may deem fit.
