Section 80 in The Meghalaya Co-operative Societies Act
80. Appeal or review.
(1)Except where otherwise expressly provided to the contrary an appeal shall lie to the Registrar from the decision made under this act or rules framed thereunder by any Government Officer, liquidator or non-official helper appointed under sub-section (3) of Section 3.(2)The Registrar may review any order passed by him at any time within two months from the communication of such order.(3)Save as provided in this Act or rules, no appeal shall lie to the Government of Meghalaya against any order of the Registrar, except on a question of law, and provided such appeal is preferred within two months of the communication of such order.(4)Any Appellate Authority and the Registrar in case of review may pass any stay order pending any appeal or review before such an authority, and may award cost against any party appealing or petitioning for review if such appeal or review petition is considered false, vexatious of frivolous by the authority concerned.
