Section 19(3) in Rajasthan Co-operative Societies Act, 1965
(3)If the committee-(i)refuses the application for admission as a member, an appeal shall lie against such refusal to the Registrar: or(ii)fails to communicate its decision or the reasons of refusal under sub-section (2) within the time specified therein, the applicant may, within a period of sixty days from the expiration of such time, move the Registrar for the decision of his application:Provided that nothing contained in this sub-section shall apply to an application for admission as a member of a Farming or Producers' Society, as prescribed under the rules:Provided further that if a committee of such society refuses admission as a member or fails to communicate its decision within the time specified in sub-section (2). an appeal or application, as the case may be, shall lie, within the prescribed period and in the prescribed manner, to the general body of the society, against such refusal or failure to communicate such decision.
