Section 182(2) in The Tamil Nadu Co-Operative Societies Act, 1983
(2)In any case, in which a direction has been given under sub-section (1), the Government may, notwithstanding anything contained in this Act, call for and examine the record of the proceedings of the Registrar and pass such orders in the case as they may think fit:Provided that before passing any order under this sub-section, the person likely to be affected by such order shall be given an opportunity of making his representation.
