Section 160(5) in Jammu and Kashmir Co-Operative Societies Act, 1989
(5)The Registrar may in any case called for by him, under sub-section (1) or reported to him under sub-section (3) pass such order as he may think fit:Provided that he should not pass order reversing or modifying any proceedings or order of a subordinate officer without giving an opportunity of being heard to the party adversely effected.
